- Whoever, without lawful authority, has in his possession any quantity of any intoxicant knowing the same to have been unlawfully imported, transported, manufactured, cultivated or collected knowing the prescribed duty not to have been paid thereon, shall be punishable with imprisonment for a term [which shall not be less than three months but which may extend to five years] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.] or with fine which may [which shall not be less than one lac rupees but which may extend to five lac rupees] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.], or with both.
