Section 4 in Andhra Pradesh Gift Goods (Prevention Of Unlawful Possession) Act, 1965
4. Unlawful Possession of gift goods
If any person is found, or is proved to have been, in possession of any gift goods, shall, unless he proves that the gift goods came into his possession lawfully, on conviction be punishable with imprisonment for a term of two years or with fine which may extend to one thousand rupees, or with both.
