63A. [ Penalty for possession of unused and printed labels, corks etc. in contravention of Section 24-A. [Inserted by Punjab Act 31 of 1963, Section 3.]
- Whoever in contravention of the provisions of Section 24-A has in his possession any unused and printed label, cork, capsule or seal or an imitation there of, shall be punishable with imprisonment for a term which may extend to six months and with fine.]
