(1)Whoever, in contravention of this Act, or of rules, notification or order made or issued under this Act, or of any licence, permit, or pass granted under this Act-(a)imports, exports, transports, manufactures, possesses or sells any intoxicants other than tari and pachwai; or(b)cultivates, collects or sells the hemp plant (Cannabis Sativa L); or(c)constructs or works any distillery or brewery; or(d)uses, keep or has in his possession any materials, still, utensil, implement or apparatus whatever for the purpose of manufacturing any intoxicant other than tari and pachwai; or(e)bottles any liquor other than tari and pachwai for the purposes of sale, sale be punished with imprisonment which may extend to two years and with fine and the convicting Magistrate shall direct the offender to be imprisoned in default of payment of fine for a term which may extend to one year, and such imprisonment shall be in addition to any other imprisonment to which he may have been sentenced.
