32. Penalty for certain acts by holders of licence for sale or manufacture.
- Whoever, being the holder of a licence for the sale or manufacture of liquor under this Act, or being in the employ of such holder acting on his behalf,-(a)mixes or permits to be mixed with the liquor sold or manufactured by him any noxious drug or any foreign ingredient likely to add to its actual or apparent intoxicating quality or strength [or to affect its purity] [Added by Amendment Act 11 of 1973.];(b)sells or exposes for sale foreign liquor [or Indian made foreign liquor] [Inserted by Amendment Act 11 of 1973.] which he knows or has reasons to believe to be country liquor;(c)marks any bottle or its corks, or any case, package or other receptacle containing liquor manufactured from rectified spirit or country liquor with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor, shall, on conviction before a Magistrate, be punished for each such offence with fine which may extend to [ten thousand rupees or with imprisonment which may extend to six months] [Substituted by the Amendment Act 18 of 1976 & 20 of 2001.] or with both.
