(1)Whoever, in contravention of any provisions of this Act, or of any rule, notification or order make or issued thereunder, or of any conditions of a licence, permit or pass granted under this Act, -(a)manufactures, transports, imports, exports, collects or possesses any intoxicant; or(b)save in the cases provided for in Section 38, sells any intoxicant; or(c)cultivates Bhang; or(d)taps any toddy producing tree/or draws toddy therefrom, or(e)constructs or works any distillery, brewery or vintnery; or(f)uses, keeps or has in his possession any materials, still utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant other than toddy; or(g)removes any intoxicant from any distillery, brewery, vintnery or warehouse licensed, established or continued, under this Act;(h)bottles any liquor;shall subject to the provisions of sub-section (2), be punishable for every such offence with imprisonment for a term [not less than [six months] [Inserted by C.G. Act No. 11 of 2002, dated 23.4.2002.]] which may extend to [two years] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.] and fine which shall not be less than [Ten thousand rupees] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.] but which may extend to [Fifty thousand rupees] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.]:Provided that when any person is convicted under this section of any offence for a second or subsequent time, he shall be punishable for every such offence with imprisonment for a term [not less than [one year] [Substituted by C.G. Act No. 11 of 2002, dated 23.4.2002.]] but which may extend to [five years] [Substituted by C.G. Act No. 11 of 2002, dated 23.4.2002.] and with fine which shall not be less than [Twenty thousand rupees] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.] but which may extend to [two lac rupees] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.].
