Section 6 in The Land Acquisition (East Punjab) Amendment Act, 1948
6. Consequences of registration.
(1)A registered smoker shall, subject to such conditions as may be prescribed, be entitled to manufacture prepared opium not exceeding six mashas and to keep it in his possession for personal use only.(2)Any registered smoker who has in his possession prepared opium in contravention of the provisions of Sub-section (1) shall, on conviction before a competent criminal court, be punished with imprisonment which may extend to three months or with fine which may extend to two hundred rupees or with both.
