(b)[possesses, collects, buys,] [Substituted by Act No.35 of 1995.] [sells, transports, produces or manufactures any liquor other than arrack except in accordance with the provisions of the [Telangana] [Substituted by Act No.5 of 1997.] Excise Act, 1968 or the terms of any rule, notification, order, licence or permit issued thereunder] shall be punished,-(i)where the liquor involved in the offence is less than such quantity as may be notified in this behalf with imprisonment for a term which shall not be less than six months but which may extend upto [three years or] [For 'three years and with fine' substituted 'three years or with fine' by Act No.17 of 2000.] [with fine which shall not be less than rupees ten thousand or shall not be less than thrice the value of the liquor involved in the offence whichever is higher but which may extend upto six times the value of such liquor, such value being arrived at in the manner prescribed] [Substituted by Act No.10 of 1996.], [or with both;] [Substituted by Act No.17 of 2000.](ii)where the liquor involved in the offence is not less than the quantity notified as aforesaid with imprisonment for a term which shall not be less than one year but which may extend upto five years and [with fine which shall not be less than rupees twenty thousand or shall not be less than thrice the value of the liquor involved in the offence whichever is higher but which may extend upto six times the value of such liquor, such value being arrived at in the manner prescribed;] [Substituted by Act No.10 of 1996.]
