(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.
