229. Wholesale or retail vendors of foreign liquor are forbidden to reduce strength of liquor without a licence.
(1)No licensed wholesale or retail vendor of potable foreign liquor shall reduce the strength of such liquor whether by the addition of water, or by mixing it with liquor of a lower strength or by any other means whatsoever, unless he holds a special licence authorising him to do so :Provided that this prohibition shall not extend to the admixture of beer or spirits, as the case may be, of different strength by a licensed brewer or distiller in so far as such admixture is permitted by the rules made for the regulation of breweries or distilleries.(2)No licensed wholesale or retail vendor of denatured spirits shall reduce the strength of such spirits, whether by the addition of water, or by mixing with spirits of a lower strength, or by any other means whatsoever.
