Section 45 in Mizoram Liquor (Prohibition and Control) Act, 2014
45. Prohibition of alteration of denatured alcohol.
- No person shall -(a)alter or attempt to alter any denatured alcohol by dilution with water or by any method whatsoever, with the intention that such alcohol may be used for human consumption, whether as beverage or internally as a medicine or in any other way whatsoever; or(b)have in his possession any denatured alcohol in respect of which he knows or has reason to believe that such alteration or attempt has been made.
