12C. [ Prohibition of counterfeiting, selling, buying, receiving, possessing, etc of any forged or counterfeit label or security sticker. [Inserted by Act No. 3 of 2010, dated 5.10.2010.]
(1)No person shall counterfeit or knowingly perform,any part of the process of counterfeiting, any label or security sticker which is used for the sale of liquor.(2)No person shall sell or buy or receive from any other person or otherwise traffic in, or use any forged or counterfeit label or security sticker which is used for the sale of liquor knowing or having reason to believe that the same is forged or counterfeit.(3)No person shall have in his possession any forged or counterfeit label or security sticker knowing or having reason,to believe that the same is forged or counterfeit and intending to use the same as genuine for the sale of liquor.(4)No person shall make or buy or sell or dispose of any machinery instrument, printing press, computer, printer or scanner or any similar material for the purpose of being used or knowing or having reason to believe that it is intended to be used for forging or counterfeiting any label or security sticker for the sale of liquor.Explanation. - For the purpose of this section the expression "counterfeit" shall have the same meaning as in section 28 of the Indian Penal Code, 1860 (Central Act 45 of 1860).]
