46AA. [ Penalty for occurrence of death due to consumption of liquor. [Section 46AA inserted by section 5, ibid.]
- Whosoever mixes or permits to mix with liquor or any intoxicating drug any substance which is likely to cause disability or death to human beings, shall be punishable with imprisonment for life, or imprisonment of either of description for a term which may extend to ten years and fine.] [Substituted by section 7(f) of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983).]
