(1)in the case of an offence falling under clause (a),-(i)where the intoxicant involved in the offence is less than such quantity as may be notified in this behalf with imprisonment for a term which shall not be less than six months but which may extend up to three years and with fine which shall not be less than rupees five thousand but which may extend up to rupees twenty thousand;(ii)where the intoxicant involved in the offence is not less than the quantity notified as aforesaid with imprisonment for a term which shall not be less than [three years] and which may extend up to five years and with fine which shall not be less than rupees ten thousand but which may extend up to rupees one lakh; and
