(1)Whoever, in contravention of any provision of this Act, or of any rule, notification or order made or issued thereunder, or of any condition of a licence, permit or pass granted under this Act,-(a)manufactures,. transports, imports, exports, collects of possesses any intoxicant;(b)save in the cases provided for in Section 38, sell any intoxicant; of(c)cultivates bhang; or(d)taps any toddy production tree/or draws toddy therefrom; or(e)constructs, or works any distillery, brewery or vintnery; or(f)uses, keeps or has in his possession any material, still utensil, implement or apparatus, whatsoever for the purpose of manufacturing any intoxicant other than toddy; or(g)removes any intoxicant from any distillery, brewery, vintnery or warehouse licensed, established or contained, under this Act;(h)Bottles any liquor;shall subject to the provisions of sub-section (2), be punishable for every such offence with imprisonment for a term which may extend to one year and fine which shall not be less than five hundred rupees but which may extend to five thousand rupees :Provided that when any person is convicted under this Section of any offence for a second or subsequent time he shall be punishable for every such offence with imprisonment for a term which shall not be less than two months but which may extend to twenty four months and fine which shall not be less than two thousand rupees but which may extend to ten thousand rupees.
