59B. Analysis of articles mentioned in section 24A.
(1)Whenever the Commissioner has reason to believe that any of the articles mentioned in section 24A does not correspond with the description and limitations provided in section 59A, he shall cause an analysis of the said article to be made and if upon such analysis the Commissioner 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 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 Commissioner 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 Commissioner that the said article corresponds with the description and limitations provided in section 59A, the Commissioner 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 article.(2)Whenever the Commissioner causes an analysis of an article mentioned in section 24A to be made under sub-section (1) or gives notice thereunder , he may require the person who is the manufacture thereof or who is known or believed to have imported or obtained 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 Commissioner , 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 Commissioner whichever is earlier, or as the case may be, till such manufacturer or other person satisfies the Commissioner that the article corresponds to the description and limitations provided in section 58A ; and thereupon such manufacturer or person shall comply with such requisition during the said period.
