(1)Whoever, in contravention of this Act, or any rule, notification or order, made, issued or given thereunder, or of any licence or permit granted under this Act, imports, exports, transports, manufactures, collects or possesses any intoxicant, shall, on conviction, [be punished for each offence with rigorous imprisonment for a term which may extend to [five years and with fine which may extend to fifty thousand rupees.] [Substituted by Act 1 of 1970 w.e.f. 23-12-1969]][Provided that the punishment,-(i)for the first offence shall be not less than [one year rigorous imprisonment and fine of not less than ten thousand rupees]; and(ii)for the second and subsequent offences shall be not less than [two years rigorous imprisonment and fine of not less than twenty thousand rupees] [Substituted by Act 36 of 1987 w.e.f.10-8-1987] for each such offence.]
