5. Punishment for altering or attempting to alter any denatured spirit and for possession of such spirit.
(1)Whoever-(a)alters or attempts to after any denatured spirit by dilution with water or by any method whatsoever with the intention that such spirit may be used for human consumption, whether as a beverage or internally as a medicine or in any other way whatsoever; or(b)has in his possession any denatured spirit in respect of which he knows or has reason to believe that such alteration or attempt has been made, shall be punished with imprisonment which may extend to six months, or with fine which may extend to two thousand rupees, or with both.(2)It shall be presumed, until the contrary is proved, that a person accused of any offence under Sub-section (1) has committed such offence in respect of any denatured spirit for the possession of which he fails to account satisfactorily.
