9. Prohibition of import, export, transport, sale, etc., of liquor.
- Whoever(a)import, exports, transports or possesses liquor;(b)bottles of any liquor for sale;(c)sells or buys liquor;(d)consumes liquor; or(e)uses, keeps or has in his possession any materials, still, utensils, implement or apparatus whatsoever for the manufacture of any liquor;shall be punishable with imprisonment of either description which may extend to six month, or with fine which may extend to one thousand rupees, or with both.
