Section 25A in The Narcotic Drugs And Psychotropic Substances Act, 1985
25A. Punishment for contravention of orders made under section 9A.—
If any person contravenes an order made under section 9A, he shall be punishable 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:Provided that the court may, for reasons to be recorded in the judgment, impose a fine exceeding one lakh rupees.
