- Whoever, in contravention of this Act or of any rule, notification or order made, issued or passed thereunder or of any licence or permit granted or issued under this Act,-(a)imports, exports, transports, manufactures, collects or possesses or sells any intoxicant; or(b)taps any excise tree; or(c)draws toddy from any excise tree; or(d)constructs or works any distillery or brewery; or(e)uses, keeps, or has in his possession any materials, stills, utensils, implements or apparatus whatsoever for the purpose of manufacturing any intoxicant other than toddy; or(f)bottles any liquor for purposes of sale; or(g)buys any intoxicant; or(h)possesses any material or film either with or without Government logo of any district in the State of Andhra Pradesh or any other State or wrapper or any other thing in which intoxicants can be packed or any apparatus, or implement or machine for the purpose of packing any intoxicant;(i)removes any intoxicant from any distillery, brewery or warehouse licenced, established or continued under this Act; shall on conviction be punished :(1)in the case of an offence falling under clause (a),-(i)where the intoxicant 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 five thousand but which may extend upto rupees twenty thousand;(ii)where the intoxicant involved in the offence is not less than the quantity notified as aforesaid with imprisonment for a term which shall not be less than [three year] [Substituted 'one year' by Act No. 8 of 2010, dated 19.4.2010.] and 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; and(2)in the case of an offence other than an offence falling under clause (a) with imprisonment which shall not be less than six months but which may extend to one year and with fine which may extend upto rupees ten thousand.
