- Whoever in contravention of this Act or of any rule or order made under this Act [***] [The words 'or of any licence or permit obtained under this Act' Omitted by Act 16 of 1997, with effect from 3-6-1997.](a)imports, exports, [transports, transits or possesses] [Substituted for the words 'transport or possesses' by Section 4 of Act 10 of 1975.] liquor or any intoxicating drug; or(b)Manufactures liquor or any intoxicating drug;(c)[ x x x ] [Omitted by Section 3 of Act 12 of 1995.](d)[taps or causes to be tapped] [Substituted for the word 'taps' by Section 28(a) of Act 10 of 1967.] any toddy-producing tree, or(e)[draws or causes to be drawn] [Substituted for the word 'draws' by Section 28(b) of Act 10 of 1967.] toddy from any tree; or(f)constructs or works any [distillery, brewery, winery or other manufactory in which liquor is manufactured] [Substituted for the words 'distillery or brewery' by Section 28(c) of Act 10 of 1967.]; or(g)uses, keeps, or has in his possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing liquor other than toddy or any intoxicating drug; or(h)[ bottles any liquor for purposes of sale; or] [Inserted by Section 17 (ii) of Act V of 1091.](i)[ [Sells or stores for sales liquor] [Clause (h) re-lettered as (i) by Act V of 1091.] or any intoxicating drug;][shall be punished.-] [Substituted for the words 'shall on conviction before a magistrate be punished' by Act 16 of 1997 with effect from 3-6-1997.](1)[ for any offence other than an offence falling clause (d) or clause (e), with imprisonment for a term which may extend to [ten years and with fine which shall not be less than rupees one lakh and] [Substituted by Section 3 of Act 12 of 1995.](2)for an offence falling under clause (d) or clause (e), with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both.Explanation. - For the purpose of this section and section 64A, "intoxicating drug" means an intoxicating substance, other than a narcotic drug or psychotropic substance regulated by the Narcotic Drugs and Psychotropic Substance Act, 1985 (Central Act 61 of 1985), which the Government may by notification declare to be an intoxicating drug.]
