Section 47(iii) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(iii)country liquor, manufactured otherwise than in distilleries or warehouses established or licensed under this Act, in a quantity not exceeding ten bottles, each bottle containing 750 mililitres, such fine shall not be less than [one thousand rupees] [Substituted by Act No. IX of 2010, dated 21st April, 2010] and in a quantity exceeding ten bottles of the aforesaid capacity, such imprisonment shall not be less than six months and such fine not be less than [four thousand rupees] [Substituted by Act No. IX of 2010, dated 21st April, 2010];
