Section 53 in The Bihar and Orissa Excise Act, 1915
53. Penalty for fraud by licensed manufacturer or vendor or his servant.
- If any licensed manufacturer or licensed vendor, or any person in his employ and acting on his behalf -(a)sells, or keeps or exposes for sale, as foreign liquor, any liquor which he knows or has reason to believe to be country liquor, and such sale does not amount to an offence punishable under Section 417 or Section 418 of the Indian Penal Code, XLV of 1860; or(b)marks any bottle, case, package or other receptacle containing country liquor, or the cork of any such bottle, or deals with any bottle, case, package or other receptacle containing country liquor;with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor;and such marking or dealing does not amount to an offence punishable under Section 482 of the said Indian Penal Code, XLV of 1860;he shall be liable to imprisonment for a term [which shall not be less than [three years] [Substituted by Orissa Act 2 of 1999 O.G.E. No. 303 dated 23.2.1999.] but may extend to [five years] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006)] and also to fine which shall not be less than [twenty thousand rupees] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006)] but may extend to [fifty thousand rupees] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006)].]
