54. Penalty for unlawful import, export, transport, manufacture, possession etc.
- Whoever in contravention of this Act or of any rule or order made or of any licence, permit or pass granted, thereunder.(a)imports, exports, transports, manufactures, collects, sells or possesses any excisable article; or(b)cultivates any hemp plant (Cannabis Sativa); or(c)constructs or works any distillery, pot-still or brewery; or(d)uses, keeps or has in his possession any materials, stills, utensil, implements or apparatus whatsoever for the purpose of manufacturing any excisable article other than tari; or(e)removes any excisable article from any distillery, pot-still, [brewery] [Inserted by Rajasthan Act 41 of 1956.] or warehouse established or licensed under this act; or(f)bottles any liquor for the purposes of sale;or(g)taps or draws tari from any tari producing tree;shall [be punishable with imprisonment for a terms which shall not be less than six months but which may extend to thee years and with fine of twenty thousand rupees or five times of the loss of excise duty, whichever is higher] [Substituted by Act No. 6 of 2007 (w.e.f. 6.6.2007)], [.....] [Omitted by Rajasthan Act 41 of 1956.][.........] [Omitted by Act No. 6 of 2007 (w.e.f. 6.6.2007)][Provided that if the quantity of liquor found at the time or in the course of detection of the offence under clause (a) of this section exceeds fifty bulk liters, the person guilty for such offences shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to five years and with fine of twenty thousand rupees or ten times of the loss of excise duty, whichever is higher:] [Substituted by Act No. 6 of 2007 (w.e.f. 6.6.2007)][Provided further that if the quantity of liquor found at the time or in the course of detection of the offence exceeds fifty bulk litres, the person guilty for such offence shall be punished with the minimum sentence of imprisonment for one year and fine of ten thousand rupees.] [Added by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]
