47. [ Penalty for unlawful import, export, transport, manufacture, possession, consumption, sale etc. [Substituted by Act 6 of 1985.]
- If any person, in contravention of this Act, or of any rule, notification, or order made, issued or given or licence, permit or pass granted under this Act. -(a)imports, exports, transports, manufactures, possesses, consumes or sells any intoxicant; or(b)cultivates any hemp plant; or(c)collects or sells any portion of the hemp plant from which an intoxicating drug can be manufactured or produced; or(d)bottles any liquor for purposes of sale; or(e)works any distillery or brewery; or(f)uses, keeps or has in his possession any material, still, utensil, implement, or apparatus whatsoever for the purpose of manufacturing any intoxicant other than tari; or(g)establishes any distillery, brewery or warehouse; or(h)removes any intoxicant from any distillery, brewery, warehouses, other place of storage licenced, established, authorised or continued under this Act;he shall be punished with imprisonment for a term which may extend to three years and shall be liable to fine which may extend to five thousand rupees and in default of payment of fine, he shall be punished with a further imprisonment for a term which may extend to one year:Provided that this punishment shall be-(1)for the first offence he shall be liable for imprisonment for a term which shall not be less than three months and a fine of not less than five hundred rupees and in default of payment of fine, a further imprisonment for a term of fifteen days ;(2)for the second and subsequent offences he shall be liable for imprisonment for a term which shall not be less than six months and a fine of not less than one thousand rupees, and in default of payment of fine a further imprisonment for a term of one month.]
