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[Cites 0, Cited by 0] [Section 49A] [Entire Act]

State of Chattisgarh - Subsection

Section 49A(1) in Chhattisgarh Excise Act, 1915

(1)Whoever -
(a)import, exports, transports, manufactures, collects, possesses, bottles or sells any liquor; or
(b)alters or attempts to alter any denatured spirit or denatured spirituous preparation with the intention that such spirit or denatured spirituous preparation may be used for human consumption, whether as a beverage or internally as a medicine, or in any other form or by any method whatsoever; or
(c)has in his possession any spirit or denatured spirituous preparation, in respect of which he intentionally or knowingly allows or knowingly suffers any other person to alter or attempt to alter, in either case with the intention specified in clause (b); any spirit into denatured spirit or into a denatured spirituous preparation; or
(d)mixes denatured spirit or such altered denatured spirit or denatured spirituous preparation with potable spirit, and such liquor, denatured spirit denatured spirituous preparation, spirit or altered denatured spirit as the case may be, is found unfit for human consumption or causes injury to or death of human being, -
shall be punishable -where such liquor, denatured spirit, denatured spirituous preparation, spirit, or altered denatured spirit, as the case may be -
(i) if found unfit for human consumption- to imprisonment which shall not be less than twomonths, but may extend to two years and shall also be liable tofine;
(ii) causes injury to human being- to imprisonment which shall not be less thanfour months but may extend to four years and shall also be liableto fine;
(iii) causes death of a human being- to imprisonment which shall not be less than twoyears but may extend to ten years and shall also be liable tofine.