Section 52 in The Bihar and Orissa Excise Act, 1915
52. Penalty for adulteration by licensed manufacture 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] [Substituted by A.L.O., 1937 for 'excisable article'.] manufactured, sold or kept or exposed for sale by him, any noxious drug or any article prohibited by Rule made under Section 90, Clause (9), Sub-clause (i) and such mixing does not amount to an offence punishable under Section 272 of the Indian Penal Code, XLV of 1860;or has in his possession any [intoxicant] [Substituted by A.L.O., 1937 for 'excisable article'.] in respect of which such admixture has been made;he shall be liable to imprisonment for a term [which shall not be less than [seven years] [Substituted by Orissa Act 2 of 1999 O.G.E. No. 303 dated 23.2.1999.] but may extend to [ten 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 [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).] but may extend to [one lakh rupees] [Substituted vide O.A. No. 10 of 2006, O.G .E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).]].
