Section 8(2) in The Orissa Opium Smoking Act, 1947
(2)Any person who commits an offence under Sub-section.(1) shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both; and any person who abets such offences shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
