Report No. 29
Section 196
Crime committed with harmful articles of general consumption
(1) Whoever makes or stores with the aim of putting into circulation an article for general consumptioninjurious to health, shall be punished with loss of liberty not exceeding one year.
(2) Whoever puts into circulation the article defined in para. (1) shall be punished with loss of liberty not exceeding three years.
(3) Whoever commits by negligence the crime defined in para. (2) shall be punished with loss of liberty or correctional-educational work not exceeding one year.
[Cf. section 16(1)(a), Prevention of Food, etc. Act, 1954.]
Section 198
Traffic in drugs
(1) Whoever makes, procures, keeps or puts into circulation a drug suitable for pathological enjoyment by infringing or evading the prescription of the authorities, shall be punished with loss of liberty not exceeding one year.
(2) Punishment shall be loss of liberty not exceeding three years, if the crime was committed-
(a) professionally,
(b) by a recidivist, or
(c) in criminal partnership.
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