(a)mixes or permits to be mixed with the liquor or intoxicating drug, sold or manufactured by him, [any drug, other than a noxious drug] [Substituted by Act 21 of 1984.] or any [***] [Omitted 'foreign' by Act No. 3 of 2010, dated 5.10.2010.] [any ingredient other than such] [Substituted 'any ingredient' by Act No. 25 of 2018, dated 6.7.2018.] likely to add to its actual or apparent intoxicating quality or strength, or any article prohibited [other than an article which the Government shall deem to be noxious] [Inserted by Act 21 of 1984.] by any rule made under section 29, clause (k), when such admixture shall not amount to the offence of adulteration under [section 272 of the Indian Penal Code] [Substituted for the words and figures 'Section 248 of the Cochin Penal code' by Section 32(a) of Act 10 of 1967.]; or(aa)[ mixes or permits to be mixed with starch in the liquor sold or manufactured by him; or] [Inserted by Act No. 25 of 2018, dated 6.7.2018.]
