Section 67A(1a) in The Maharashtra Prohibition Act
(1a)manufactures, imports or exports any article mentioned in section 24A, or(a)sells, uses or disposes of any liquor otherwise than as an ingredient of any article mentioned in section 24A , or(b)uses more alcohol in the manufacture of any of the articles mentioned in section 24A than the quantity necessary for extraction or solution of the elements contained therein and for the preservation of such article , or(c)knowingly sells any such article for being used as an intoxicating drink, or sells any such article under circumstances from which he might reasonably reduce the intention of the purchaser to use them for such purpose, shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both.
