- In Section 9 of the Opium Act, 1878 (hereinafter referred to as the principal Act)-(i)for the words "on conviction before the Magistrate" and "the convicting Magistrate" the words "on conviction" and "the convicting Court" respectively, shall be substituted;(ii)for the words " for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both" there shall be substituted the words "which may extend to two years, or with fine or with both"; and(iii)for the words "six months" the words "one year" shall be substituted.
