(2)Whoever, in contravention of a notification issued under Sub-section (3) of Section 7, circulates, distributes or sells any newspaper, news-sheet, book, leaflet, booklet or other publications printed and published outside the State which contains any advertisement or matter-(a)which solicits the use of or offers any intoxicating drug, or(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit any offence under this Act, or to commit a breach of, or to evade the provisions of any rule, regulation of order made thereunder, or the conditions of any licence, permit, pass or authorization granted thereunder, shall on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
