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State of West Bengal - Section
Section 5 in The Prevention Of Adulteration Of Food, Drugs And Cosmetics (West Bengal Amendment) Amending Act, 1974.
5. Substitution of new section for section 4.
- For section 4 of the said Act, the following section shall be, and shall be deemed always to have been, substituted, namely :-'4. Amendment of the First Schedule to Act 2 of 1974. - In the First Schedule to the Code of Criminal Procedure, 1973, for the existing entries against sections 272, 273, 274, 275 and 276, the following entries shall be substituted in columns 2, 3, 4, 5 and 6 respectively, namely :-| "Adulterating food or drink, intended forsale, so as to make the same | Imprisonment for life with or without fine | Cognizable | Non-bailable. | Court of Session. |
| Selling any food or drink as food or drink, knowing the sameto be noxious. | Ditto | Ditto | Ditto | Ditto |
| Adulterating any drug or medical preparation intended for saleso as to lessen its efficacy, or to change its operation, or tomake it noxious. | Ditto | Ditto | Ditto | Ditto |
| Offering for sale or issuing from a dispensary any drug ormedical preparation known to have been adulterated. | Ditto | Ditto | Ditto | Ditto |
| Knowingly selling or issuing from a dispensary any drug ormedical preparation as a different drug or medicalpreparation. | Ditto | Ditto | Ditto | Ditto"." |