6A. Penalty for smoking opium and for possessing instrument of smoking, etc.
Whoever in contravention of the provisions of section 3,—(a)Smoke opium, or(b)possess, for the purpose of smoking opium, any instrument of smoking, or(c)keeps any apparatus or instrument for the purpose of preparing opium for smoking,shall, on conviction, be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
