Section 38 in The Andaman and Nicobar Islands Excise Regulation, 2012
38. Penalty for selling Indian liquor as foreign liquor.- Whoever sells or keeps or exposes for sale as foreign liquor which he knows or has Penalty for reason to believe to be Indian liquor, shall be punishable with imprisonment which may selling Indian liquor as 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.
