Narcotic Drugs and Psychotropic Substances Act, 1985

32. Punishment for offence for which no punishment is provided.

Whoever contravenes any provision of this Act or any rule or order made, or any condition of any license, permit or authorization issued thereunder for which no punishment is separately provided in this Chapter, shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.