Section 49 in The Bihar and Orissa Excise Act, 1915
49. [ Penalty for altering or attempting to alter any denatured spirit. [Substituted by Act 11 of 1978.]
- If any person-](a)alters or attempts to alter any denatured spirit or methyl alcohol, whether manufactured in India, or not, or any preparation containing denatured spirit, with the intention that such spirit, alcohol or preparation may be used for human consumption whether as a beverage or internally as a medicine or in any other way whatsoever, by any method whatsoever; or(b)has in his possession any spirit, alcohol or preparation in respect of which he knows or has reasons to believe that any such alteration or attempt has been made.he shall be liable to imprisonment for a term [which shall not be less than [seven years] [Substituted by Orissa Act 2 of 1999 O.G.E. No. 303 dated 23.2.1999.] but may extend to ten years and also to fine which shall not be less than [twenty-five thousand rupees] [Substituted vide O.A No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (we.f. 1.6.2006).] but may extend to [one lakh rupees] [Substituted vide O.A No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (we.f. 1.6.2006).]].
