5. Manufacture, possession or sale of prepared opium.—
Whoever manufactures, possesses, sells, keeps or exposes for sale or attempts to sell any prepared opium, or assists any other person, whether an opium smoker or not, in the manufacture of prepared opium shall be punished with imprisonment which may extend to two years, or with fine which may extend to two thousand rupees, or both.Exception:—Manufacture or possession for his own use by a registered opium smoker of prepared opium not exceeding one tola in weight or such other lesser quantity as the State Government may, by notification direct, shall not be an offence under this section.
