Section 7 in The Land Acquisition (East Punjab) Amendment Act, 1948
7. Punishment for manufacture, possession, smoking or use of prepared opium by a person other than a registered smoker.
- Any person other than a registered smoker who -(a)manufactures prepared opium; or(b)has in his possession any prepared opium; or(c)has in his possession any pipes or other utensils or apparatus used in connection with the manufacture or smoking of prepared opium; or(d)smokes or otherwise uses prepared opium;shall on conviction before a competent criminal court be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both.
