[15. Punishment for contravention in relation to poppy straw.—Whoever, in contravention of
any provisions of this Act or any rule or order made or condition of a licence granted thereunder,
produces, possesses, transports, imports inter-State, exports inter-State, sells, purchases, uses or omits to
warehouse poppy straw or removes or does any act in respect of warehoused poppy straw shall be
punishable,—
(a) where the contravention involves small quantity, with rigorous imprisonment for a term which
may extend to 2[one year], or with fine which may extend to ten thousand rupees, or with both;
(b) where the contravention involves quantity lesser than commercial quantity but greater than
small quantity, with rigorous imprisonment for a term which may extend to ten years, and with fine
which may extend to one lakh rupees;
(c) where the contravention involves commercial quantity, with rigorous imprisonment for a term
which shall not be less than ten years but which may extend to twenty years, and shall also be liable
to fine which shall not be less than one lakh rupees but which may extend to two lakh rupees:
1. Subs. by Act 9 of 2001, s. 6, for sections 15 to 18 (w.e.f. 2-10-2001).
2. Subs. by Act 16 of 2014, s. 6, for “six months” (w.e.f. 1-5-2014).
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Provided that the court may, for reasons to be recorded in the judgment, impose a fine exceeding
two lakh rupees.
