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Bengal Presidency - Section

Section 3 in The Bengal Opium Smoking Act, 1932

3. Smoking of prepared opium.—

Whoever, not being registered, smokes prepared opium shall be punished for the first offence with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both, and for every such subsequent offence with imprisonment which may extend to one year, or with fine which may extend to one thousand rupees, or with both.