Section 8 in The Andhra Pradesh Prohibition Act, 1995
8. Punishment for buying, selling consumption etc., of liquors
Whoever,(a)consumes any liquor except in accordance with the provisions of this Act or the Andhra Pradesh 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, sells, transports, produces or manufactures any liquor other than arrack except in accordance with the provisions of the Andhra Pradesh Excise Act, 1968 (Act 17 of 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 and 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;(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;Provided that any person in possession of any liquor other than arrack of a quantity of or less than 375 ml. and who is a first offender under this Act shall be punished with imprisonment for a term which may extend upto three months and with fine which may extend upto five thousand rupees.(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.(c)having obtained a licence or permit granted under the Andhra Pradesh Excise Act, 1968, sells any liquor other than arrack otherwise than in accordance with the provisions of this Act or 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 rupees one thousand or with both;(d)allows consumption of barrack 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 or with both.(e)contravenes the provisions of Section 7-A 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.
