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State of West Bengal - Section
Section 4 in The Prevention Of Adulteration Of Food, Drugs And Cosmetics (West Bengal Amendment) Act, 1973.
4. Amendment of Schedule II to Act 5 of 1898.
- In Schedule II to the Code of Criminal Procedure, 1898, for the existing entries against sections 272, 273, 274, 275 and 276, the following entries shall be substituted in columns 2, 3, 4, 5, 6, 7 and 8, respectively, namely :-| "Adulterating food or drink intended forsale, so as to make the same noxious. | May arrest without warrant. | Warrant. | Not bailable. | Not compoundable. | Imprisonment for life with or without fine. | Court of Session. |
| Selling any food or drink as food or drink,knowing the same to be noxious. | Ditto | Ditto | Ditto | Ditto | Ditto | Ditto |
| Adulterating any drug or medical preparationintended for sale so as to lessen its efficacy, or to change itsoperation, or to make it noxious. | Ditto | Ditto | Ditto | Ditto | Ditto | Ditto |
| Offering for sale or issuing from a dispensaryany drug or medical preparation known to have been adulterated. | Ditto | Ditto | Ditto | Ditto | Ditto | Ditto |
| Knowingly selling or issuing from a dispensaryany drug or medical preparation as a different drug or medicalpreparation. | Ditto | Ditto | Ditto | Ditto | Ditto | Ditto |