Section 119(1) in The M.P. Public Health Act, 1949
(1)Any person who does any of the acts mentioned under sub-section (1) of Section 118 or sells or offers or manufactures or stores for sale, any article of food which is not of the nature, substance or quality demanded by the purchaser or specified by a notification by the Government through others employed by him, whether the latter be adults or children shall be liable to punishment for such act as if he had himself done the same.
