55F. [ Penalty for possession of things described in section 55E. [Inserted by Act No. 3 of 2010, dated 5.10.2010.]
- Any person who, knowing that it is unlawful, is in possession and control of such property, goods, vehicle or other article described in section 55E used or intended to be used for traffic in liquor or intoxicating drug, shall, on conviction, be punished with the same punishment as provided for the offence under the said section.]
