Section 70(d) in The Karnataka Prohibition Act, 1961
(d)sells or exposes for sale any country liquor in any bottle, case, or package or other receptacle with any mark thereon or on the cork thereof with intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor, when such act shall not amount to the offence of selling goods marked with counterfeit trade mark under section 486 of the Indian Penal Code, or
