60. Penalty for alteration or manipulation to undenatured spirit fit for human consumption.
- If any denatured spirit in any consignment or at any other place is in any way altered or manipulated at any stage by any process of addition or extraction by any person, rendering such denatured spirit fit for human consumption in any manner, such person, besides being otherwise punishable under the Act, shall be liable to pay the duty on the total quantity of the said spirit at the full rate prescribed by the State Government under Section 27 of the Act for potable foreign liquor.
