52. Penalty for possession of intoxicant in respect of which an offence has been committed.
- If any person, without lawful authority, has in his possession any quantity of any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.], knowing the same to have been unlawfully imported, transported or manufactured, or knowing that the prescribed duty has not been thereon, he shall be liable to imprisonment for a term which may extend to [three years and fine] [Substituted by section 10 of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012) for the words two years and to fine, which were earlier substituted by section 9 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) for the words one year and also be liable to fine which may extend to two thousand rupeeSection].
