- Whoever, without lawful authority has in his possession any quantity of any intoxicant knowing the same to have been unlawfully imported, transported, manufactured, cultivated or collected or knowing the prescribed duty not to have been paid thereon, shall, on conviction, be punished [with rigorous imprisonment for a term which shall not be less than three months but which may extend to three years and with fine which shall not be less than ten thousand rupees but which may extend to one lakh rupees.] [Amendment vide The Pondicherry Excise (Amendment) Act, 1989 vide EOG No.16, 25th April,1989.]
