36. Penalty for adulteration by licensed manufacturer or vendor or his servant.
- If any licensed manufacturer or a licensed vendor or any person or his employee acting on his behalf mixes or permits to be mixed with any excisable article manufactured, sold or kept Or exposed for sale by him any noxious drug or any article prohibited by rules made under sub-clause (1) of clause (i) of section 77 and such mixing does not amount to an offence punishable under section 272 of the Indian Penal Code, or has in his possession any excisable article in respect of which such admixture has been made he shall be liable to imprisonment for a term which may extend to eighteen months or to fine which may extend to five thousand rupees, or to both,
