12. Prohibition of import, export, transport, sale, etc., of tari.
- Whoever-(a)imports, exports, transports or possess tari;(b)bottles of tari for sale;(c)sells or buys tari; or(d)consumes tari;shall be punishable with imprisonment of either description to which may extend to six months or with fine which may extend to one thousand rupees, or with both.
