(2)In the case of an admixture of one or more intoxicating drugs with any other substance (the other substance not being an intoxicating drug) the lowest limit of possession applicable to any such drugs (under section 19 read with the notification for the time being in force under section (5) shall be deemed to apply to the admixture:Provided that where water is added, its weight shall not be taken into account in calculating the weight of the admixture for the purposes of this sub-rule.[Chapter IV-A] [Added by E & T/58, dated 28.9.1959, Published in Rajasthan Government Gazette Part IV-C, dated 19.11.1959, [28-9-59].] Import, Export, Transport, Possession, Sale of Denatured Spirit and Licences ThereofImport
