21A. Alteration of denatured spirituous preparation.
No person shall—(a)alter or attempt to alter any denatured spirituous preparation by dilution with water or by any method whatsoever, with the intention that such preparation may be used for human consumption as an intoxicating liquor; or(b)have in his possession any denatured spirituous preparation in respect of which he knows or has reason to believe that such alteration or attempt has been made.
