- Whoever, in contravention of the provisions of this Act o rules made thereunder-(a)imports, exports, transports or possesses opium, or(b)sells or buys opium, or(c)consumes opium, or(d)uses or keeps any material, utensil, implement or apparatus whatsoever for-(i)the manufacture of any opium smoking preparations or any drink containing opium,(ii)smoking opium shall be punished with imprisonment of either description for a term which may extend to six years, and with fine which may extend to five thousand rupees,(iii)weighing opium, or(iv)preserving opium.
