33H. Application of provisions of sections 22, 23, 24 and 25.—The provisions of
sections 22, 23, 24 and 25 and the rules, if any, made thereunder shall, so far as may be, apply in
relation to an Inspector and a Government Analyst appointed under this Chapter as they apply in
relation to an Inspector and a Government Analyst appointed under Chapter IV, subject to the
modification that the references to “drug” in the said sections, shall be construed as references to
1
[Ayurvedic, Siddha or Unani] drug.
2
[33-I. Penalty for manufacture, sale, etc., of Ayurvedic, Siddha or Unani drug in contravention
of this Chapter.—Whoever himself or by any other person on his behalf—
(1) manufactures for sale or for distribution, —
3
[
(a) any Ayurvedic, Siddha or Unani drug—
(i) deemed to be misbranded under section 33E,
(ii) deemed to be adulterated under section 33EE, or
(iii) without a valid licence or in violation of any of the conditions thereof, as required
under section 33 EEC,
shall be punishable with imprisonment for a term which may extend to one year and with fine which
shall not be less than twenty thousand rupees or three times the value of the drugs confiscated,
whichever is more;]
(b) any Ayurvedic, Siddha or Unani drug deemed to be spurious under
section 33EEA, shall be punishable with imprisonment for a term which shall not be
less than one year but which may extend to three years and with fine which shall not be
less than 4[fifty thousand rupees or three times the value of the drugs confiscated, whichever is
more]:
Provided that the Court may, for any adequate and special reasons to be mentioned
in the judgment, impose a sentence of imprisonment for a term of less than one year
and of fine of less than 4 [fifty thousand rupees or three times the value of the drugs
confiscated, whichever is more]; or
5
[
(c) any Ayurvedic, Siddha or Unani drug in contravention of the provisions of any
notification issued under section 33EED shall be punishable with imprisonment for a term which
may extend to three years and with fine which may extend to fifty thousand rupees or three times
the value of the drugs confiscated, whichever is more.]
(2) Contravenes any other provisions of this Chapter or of section 24 as applied by
section 33H or any rule made under this Chapter, shall be punishable with imprisonment for a
term which may extend to 6[six months and with fine which shall not be less than ten thousand
rupees].
