- Any person who, in contravention of this Act, or of rules make and notified under Section 5 or Section 8-(a)possesses opium, or(b)transports opium, or(c)imports or exports opium, or(d)sells opium, or(e)omits to warehouse opium or removes or does any act in respect of warehouse opium;and any person who otherwise contravenes any such rule, shall, on conviction, be punishable for each such offence with imprisonment which may extend to three years, with for without fine;and where a fine is imposed, the convicting Court shall direct the offender to be imprisoned in default of payment of the fine for a term which may extend to six months, and such imprisonment shall be in excess of any other imprisonment to which he may have been sentenced.
