65. Penalty for illegal import, etc. of intoxicant or hemp.
Whoever, in contravention of the provisions of this Act, or of any rule, regulation or order made or of any licence, pass, permit or authorization granted thereunder-(a)imports or exports or transports any intoxicant (other than opium) ; or hemp,(b)manufactures any intoxicant (other than opium) ,(c)constructs or works any distillery or brewery,(d)bottles liquor,(e)sells or buys or possesses any intoxicant (other than opium) or hemp, or(d)uses, keeps or has in his possession any materials, still, utensils, implements or apparatus for the purpose of manufacturing any intoxicant(other than opium) .(g)cultivates or collects hemp Jshall, on conviction, be punished for each such offence with imprisonment for a term which shall not be less than three years but which may extend to five years or with fine which shall not be less than twenty five thousand rupees but which may extend to fifty thousand rupees or with both .
