(3)Whoever, ion contravention of any section other than section 29 and 30 of this Act or of any rule, notification issued or given there under or order made or of any license, permit or pass granted under this Act-(a)sells any intoxicants; or(b)cultivates the hemp plant; or(c)removes any intoxicant from any distillery, brewery or warehouse established or licensed under this Act; or(d)bottles any liquor for the purposes of sale; or(e)taps or draws tari form any tari producing tree, shall be punishable with imprisonment not less than one year which may extend to two years and such fine shall not be less than two lac rupees. In case the fine is not paid, he shall have to undergo further imprisonment.]
