31. [ Penalty for illegal import, etc. [Substitution vide E.O.G.No.16 dated 25-04-1989.]
- Whoever in contravention of this Act, or of any rule, notification or order made, issued or passed thereunder; or of any licence or permit granted under this Act,-(a)imports, exports, transports, manufactures, collects or possesses any intoxicant; or(b)save in the cases provided for in section 36, sells any intoxicant ; or(c)cultivates or fails to take the measures prescribed for checking the spontaneous growth or for the extirpation of the hemp plant; or(d)taps or draws toddy from any toddy producing tree; or(e)constructs or works any distillery or brewery; or(f)uses, keeps or has in his possession any materials, still, utensil, apparatus or implement whatsoever for the purpose of manufacturing any intoxicant other than toddy; or(g)removes any intoxicant from any distillery, brewery or warehouse licensed, established or continued under this Act; or(h)bottles any liquor;shall, on conviction, be punished with rigorous imprisonment for a term which shall not be less than three months but which may extend to three years and shall also be liable to fine which shall not be less than ten thousand rupees but which may extend to one lakh rupees.]
