(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
