73. Penalty for printing or publishing advertisement in contravention of provisions of Act, etc.
- Whoever, in contravention of the provisions of this Act, or of any rule, regulation or order made thereunder, prints, or publishes in any newspaper, news-sheet, book, leaflet, booklet or any single or periodical publication or otherwise displays or distributes any advertisement or other matter-(a)which [*] [The word 'commends' was deleted by Bombay 26 of 1952, Section 34.] solicits the use of or offers any intoxicant or hemp, or(b)which is calculated to encourage or incite any individual or class of individuals or the public generally to commit an offence under this Act, or to commit a breach of or to evade the provisions of any rule, regulation or order made thereunder or of the conditions of a licence, permit, pass or authorization granted thereunder;shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
