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Drugs and Cosmetics Act, 1940 33I. 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,- (a) any Ayurvedic, Siddha or Unani drug- (i) deemed to be adulterated under section 33EE, or (ii) without a valid license as required under clause (c) of section 33EEC, shall be punishable with imprisonment for a term which may extend to one year and with fine which shall not be less than two thousand rupees; (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 five thousand rupees : 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 five thousand rupees; or (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 three months and with fine which shall not be less than five hundred rupees.    |
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