59B. [Analysis of articles mentioned in section 24A] [This marginal note was substituted for the original by Bombay 36 of 1954, Section 9.].
- [(1) Whenever the Director has reason to believe that any of the articles mentioned in Section 24-A does not correspond with the description and limitations provided in Section 59-A, he shall cause an analysis of the said article to be made and if upon such analysis the Director shall find the said article does not so correspond, he shall give not less than 15 days' notice in writing to the person who is the manufacturer thereof or is known or believed to have imported [or obtained] [The original section 59B was renumbered as sub-section (1) of that section by Bombay 20 of 1955, Section 5.] such article to show cause why the said article should not be dealt with as the intoxicating liquor, such notice to be served personally or by registered post as the Director may determine, and shall specify the time when, place where, and the name of the officer before whom such person is required to appear.](1A)[ If such person fails to show to the satisfaction of the Direction that the said article corresponds with the description and limitations provided in Section 59-A, the Director may, by notification in the Official Gazette direct that the said article be dealt with as an intoxicating liquor and thereupon the provisions of this Act relating to liquor shall apply to that articles.] [This sub-section was inserted, by Bombay 22 of 1960 Section 44(2).](2)[ Whenever the Director causes an analysis of an article mentioned in Section 24-A to be made under sub-section (1) [or gives notice thereunder] [Sub-section (2) was added by Bombay 20 of 1955 Section 5.], he may require the person who is the manufacturer thereof or who is known or believed to have imported [or obtained] [These words were inserted by Bombay 22 of 1960 Section 44 (3).] such articles not to sell, distribute or otherwise deal with such article, or to remove it from any place without the previous permission of the Director, for any period not exceeding three months from the date of such requisition or till the result of the analysis is known and [communicated to him in writing by the Director, whichever is earlier, or as the case may be, till such manufacturer or other person satisfies the Director that the article corresponds to the description and limitations provided in section 59-A] [These words figures and letters were substituted for the words 'communicated to him, whichever is earlier' by Bombay 22 of 1960 Section 44(3).]; and thereupon such manufacturer or person shall comply with such requisition during the said period.][Chapter IV-B] [Chapter IV-B was inserted, by Bombay 22 of 1960, Section 45.] Control and Regulation of Denatured Spirituous Preparations to Prevent their use as Intoxicating Liquor.
