Section 40 in The Dadra and Nagar Haveli Excise Regulation, 2012
40. Penalty for selling Indian liquor as foreign liquor. - Whoever, sells or keeps or exposes for sale as foreign liquor which he knows or has reason to believe to be Indian liquor shall be punished with imprisonment for a term which may extend to six months and shall also be liable to fine which may extend to one lakh rupees or five times the value of liquor, whichever is higher.
