52. Penalty for adulteration by licenced manufacturer or vendor, or his servant.
- If any licenced manufacturer or licenced vendor, or any person in his employ and acting on his behalf,-mixes, or permits to be mixed, with any intoxicant manufactured, sold or kept or exposed for sale by him any noxious drug or any article prohibited by rule made under section 90, clause (9), sub-clause (i), and such mixing does not amount to an offence punishable under section 272 of the Indian Penal Code (45 of 1860),or has in his possession any intoxicant in respect of which such admixture has been made, he shall be liable to imprisonment for a term which may extend to three months, or to fine which may extend to one thousand rupees, or to both.
