10. Prohibition of import, export, transport, sale, manufacture, etc., of intoxicating drug.
(1)Whoever-(a)imports, exports, transport or possesses any intoxicating drug;(b)except in accordance with Rules made by the Provincial Government in this behalf, cultivates the hemp plant or extracts any portion of such plant from which any intoxicating drug can be manufactured;(c)uses, keeps or has in his possession any materials, still, utensils, implement or apparatus whatsoever for the manufacture of any intoxicating drug;(d)sells or buys any intoxicating drug; or(e)consumes any intoxicating drug;shall be punishable with imprisonment of either description which may extend to six months or with fine which may extend to one thousand rupees, or with both.(2)Whoever manufactures any intoxicating drugs shall be punishable with imprisonment of either description which may extend to one year, or with fine which may extend to two thousand rupees, or with both.
