Section 9(2) in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
(2)Whoever in contravention of this Act or any rule or order made thereunder or of any licence, permit or pass, obtained under this Act, manufacturers any intoxicant shall be punished with the imprisonment which shall not be less than six months and which may extend to three years and also with fine which shall not be less than five thousand rupees and which may extend to twenty thousand rupees.
