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State of Uttar Pradesh - Section

Section 13 in The U. P. Opium Smoking Act, 1934

13. For unauthorised manufacture or possession of prepared opium.

- Whoever in contravention of Section 4, manufactures or has in his possession prepared opium or assists any other person in the manufacture of prepared opium, shall be punished with imprisonment which may extend to one year or > with fine which may extend to one thousand rupees, or with both.