LexSection 25A — Punishment for contravention of orders made under section 9A.
The Narcotic Drugs and Psychotropic Substances Act, 1985
1 [25. Punishment for allowing premises, etc., to be used for commission of an offence. -- If any person contravenes an order made under section 9A, he shall be punishable with rigorous imprisonment for a term which may extend to ten years and shall also be liable to fine which may extend to one lakh rupees: Provided that the court may, for reasons to be recorded in the judgment, impose a fine exceeding one lakh rupees.]Open in Lexace · Ask the AI about this section