8. Punishment for buying, selling, consumption of liquors.
- Whoever,-(a)[xxx] [Omitted (buys) by Act No.35 of 1995.] consumes any liquor except 15[in accordance with the provisions of this Act or the [Telangana] [Adapted in G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Excise Act, 1968] or the terms of any rule, notification, order, licence or permit issued thereunder shall be punished with imprisonment for a term which may extend upto six months or with fine which may extend upto one thousand rupees or with both;(b)[possesses, collects, buys,] [Substituted by Act No.35 of 1995.] [sells, transports, produces or manufactures any liquor other than arrack except in accordance with the provisions of the [Telangana] [Substituted by Act No.5 of 1997.] Excise Act, 1968 or the terms of any rule, notification, order, licence or permit issued thereunder] shall be punished,-(i)where the liquor involved in the offence is less than such quantity as may be notified in this behalf with imprisonment for a term which shall not be less than six months but which may extend upto [three years or] [For 'three years and with fine' substituted 'three years or with fine' by Act No.17 of 2000.] [with fine which shall not be less than rupees ten thousand or shall not be less than thrice the value of the liquor involved in the offence whichever is higher but which may extend upto six times the value of such liquor, such value being arrived at in the manner prescribed] [Substituted by Act No.10 of 1996.], [or with both;] [Substituted by Act No.17 of 2000.](ii)where the liquor involved in the offence is not less than the quantity notified as aforesaid with imprisonment for a term which shall not be less than one year but which may extend upto five years and [with fine which shall not be less than rupees twenty thousand or shall not be less than thrice the value of the liquor involved in the offence whichever is higher but which may extend upto six times the value of such liquor, such value being arrived at in the manner prescribed;] [Substituted by Act No.10 of 1996.][XXX] [Proviso added by Act No.10 of 1996 is omitted by Act No.17 of 2000.](iii)[ where the commission of any offence either under sub-clause (i) or sub-clause (ii) is abetted, the abettor shall be liable for punishment [with imprisonment of either description and with fine as provided therein.] [Sub-clause (iii) inserted by Act No.35 of 1995.]](c)having obtained a licence or permit granted under the [Telangana] [Adapted in G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Excise Act, 1968, (Act 17 of 1968) [sells any liquor other than arrack] [Substituted by Act No.5 of 1997.] otherwise than in accordance with the provisions of this Act or terms or any rule, notification, order, licence or permit issued thereunder shall be punished with imprisonment for a term which may extend upto six months or with fine which may extend upto rupees one thousand or with both;(d)allows consumption of [arrack] [Substituted by Act No.5 of 1997.] upon premises in his immediate possession shall be punished with imprisonment for a term which may extend upto [three years or with fine which may extend upto ten thousand rupees] [Substituted by Act No.35 of 1995.] or with both.(e)[ contravenes the provisions of section 7A shall on conviction be punished with imprisonment for a term which shall not be less than one year but which may extend upto five years and with fine which shall not be less than rupees ten thousand but which may extend upto rupees one lakh.] [Clause (e) added by Act No.35 of 1995.]
