Whoever manufactures gunpowder, or without a licence from the Commissioner of Police, has in his possession in any house, shop, warehouse or other building, at any one time, a greater quantity of gunpowder than ten pounds shall be liable, on a summary conviction before a Magistrate, to a fine not exceeding five hundred rupees, and also to forfeit such gunpowder so manufactured or possessed, together with the vessel or receptacle in which it may be contained.
