5. Punishment for rendering or attempting to render denatured spirits fir for human consumption.
- Whoever renders or attempts to render fit for human consumption any spirit whether , manufactured in [***] [The word 'British' was omitted by the Adaptation (Amendment) Order of 1950.] India or not, which has been denatured [or any preparation containing such spirit] [These words were inserted by section 2 (i) of the Madras Prohibition (Amendment) Act. 1950 (Madras Act XXXI of 1950).] or has, in his possession, any spirit '[or preparation containing spirit] [These words were inserted by section 2 (ii), of the Madras Prohibition (Amendment) Act. 1950 (Madras Act XXXI of 1950).] in respect of which he knows or has reason to believe that any such attempt has been made [shall be punished with rigorous imprisonment for a term which may extend to three years and with fine which may extend to ten thousand rupees.] [Substituted 'shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees' by Tamil Nadu Act No. 57 of 1998.]:[***] [Omitted 'Proviso' by Tamil Nadu Act No. 2 of 1989.]For the purpose of this section it shall be presumed, until the contrary is proved, that any spirit or preparation containing spirit which is proved on chemical analysis to contain any quantity of any of the prescribed denaturants is, or contains or has been, derived from, denatured spirit.
