47. [ Penalty for unlawful import, export, transport, manufacture, possession, sale, etc. [Substituted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
- Whoever, in contravention of provision of this Act or of any rule or order made or notification issued under this Act or in contravention of any condition of any license or permit or pass, granted under this Act or without a valid license, permit or pass issued under this Act -(a)manufactures, possesses, sells, distributes, bottles, imports, exports, transports or removes any intoxicant; or(b)Cultivates any hemp plant; or(c)Constructs or establishes or works any manufactory, distillery, brewery or warehouse; or(d)bottles any liquor for the purpose of sale; or(e)uses, keeps or has in his possession any material, still, utensil, implement or apparatus, or premises, whatsoever, for the purpose of manufacturing any intoxicant ;or(f)possesses any material or film either with or without the State Government logo or logo of any State or wrapper or any other thing in which liquor can be packed or any apparatus or implement or machine for the purpose of packing any liquor; or(g)sells any intoxicant, collects, possesses or buys any intoxicant beyond the prescribed quantity; or(h)removes any intoxicant from any distillery, brewery, warehouse, other place of storage licensed, established, authorized or continued under this Act;Shall be punishable with imprisonment for a term not less than ten years but which may extend to imprisonment for life and with fine which shall not be less than one lakh rupees but which may extend to ten lakh rupees.]
