49. Penalty for adulteration 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,mixes or permits to be mixed, with any intoxicant manufactured, sold or kept or exposed for sale by him, any noxious drug or any article prohibited by rule made under Section 86, Clause (9) sub-Clause (1) and such mixing does not amount to an offence punishable under Section 272 of the Indian Penal Code (Act 45 of 1860), orhas in his possession any intoxicant in respect of which such admixture has been made,he shall be liable to imprisonment for a term which may extend to three months, or to fine which may extend to one thousand rupees, or to both.
