65A. [ Punishment for laththa. [Inserted by Gujarat Act No. 29 of 2011, dated 1.12.2011.]
(1)Notwithstanding anything contained in this Act, whoever,-(a)Manufactures laththa,(b)Constructs or works any distillery or brewery for it,(c)sells or buys laththa, or(d)uses, keeps, transports or has in his possession laththa, shall on conviction, be punished with imprisonment for a term which may extend to ten years, but shall not be less than seven years and also with fine.(2)When there has been death of any person by the consumption of the said laththa mentioned in sub-sec. (1) above, the person who has manufactured, kept, sold or arranged to make it drink or distributed laththa shall, on conviction, be punished with death or imprisonment for life and shall also be liable to fine.(3)Whoever keeps, sells, buys or supplies any material for manufacture of the laththa and when there has been death of person by the consumption of the said laththa shall, on conviction, be punished for a term up to imprisonment for life and shall also with fine.]
