Section 20(b) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(b)produces, manufactures, possesses, sells, purchases, transports, imports inter-State, exports inter-State or uses cannabis, shall be punishable--(i)where such contravention relates to clause (a) with rigorous imprisonment for a term which may extend to ten years and shall also be liable to fine which may extend to one lakh rupees;(ii)where such contravention relates to sub-clause (b),—
