8. Penalty for printing or circulating or publishing advertisements in contravention of provisions of the Act, etc.
(1)Whoever, in contravention of the provisions of Section 7 or of any rule, regulation or order made thereunder, prints or publishes in any newspaper, news-sheet, book, leaflet, booklet or any single or periodical publication or otherwise displays or distributes any advertisement or other matter-(a)which solicits the use of or offers any intoxicating drug; or(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act, or to commit a breach of, or to evade the provisions of any rule, regulation or order made thereunder, or the conditions of a licence, permit, pass or authorization granted thereunder,shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both.(2)Whoever, in contravention of a notification issued under Sub-section (3) of Section 7, circulates, distributes or sells any newspaper, news-sheet, book, leaflet, booklet or other publications printed and published outside the State which contains any advertisement or matter-(a)which solicits the use of or offers any intoxicating drug, or(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit any offence under this Act, or to commit a breach of, or to evade the provisions of any rule, regulation of order made thereunder, or the conditions of any licence, permit, pass or authorization granted thereunder, shall on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
