46. [ Penalty for unlawful import, export, transport, manufacture etc. of intoxicant other than spirit or intoxicating drug and collecting or belling hemp, bottling liquor and removing intoxicant etc. [Section and 46A substituted by section 5 of the Bengal Excise (Amendment) Act, 1979 (West Bengal Act No. 12 of 1979) for existing section 46.]
- Whoever in contravention of this Act, or any rule, notification or order made, issued or given, or License, permit or pass granted under this Act,-(a)[ manufactures intoxicant (including bakhar but excluding spirit or other intoxicating drugs), or](b)[ imports, exports, transports, possesses or sells any intoxicant (including bakhar but excluding spirit or other intoxicating drugs), or] [Clause (b) substituted by section 6(b), ibid.](c)[ xxx ] [Clause (c) omitted by section 6(c), ibid.](d)bottles any liquor [, other than spirit,] [Inserted by section 6(d), ibid.] for the purpose of sale, or(e)removes any intoxicant from any distillery, brewery, warehouse or other place of storage, licensed, established, authorized or continued under this Act, [shall be punishable with imprisonment for a term which may extend to [three years] [Substituted by section 6(e), ibid for the words shall be liable to imprisonment for a term which may extend to three years and shall also be liable to fine which may extend to five thousand rupees, but in no case the Court shall award a sentence of imprisonment of less than three months and a fine of rupees one thousand.] and with fine which may extend to [ten thousand rupees] [Substituted by section 3(2), ibid for the words one thousand rupeeSection]].
