(2)whoever omits to take reasonable precautions to prevent the mixing of any noxious substance or any substance which is likely to cause disability or grievous hurt or death to human being, with any liquor or intoxicating drug shall, on conviction be punishable,-(i)if as a result of such omission, disability or grievous hurt is caused to any person, with imprisonment for a term which shall not be less than [three years] [Substituted by Act No.8 of 2010.] but which may extend upto imprisonment for life, and with fine which may extend upto rupees one lakh;(ii)if as a result of such omission, death is caused to any person, with imprisonment for a term which shall not be less than three years but which may extend upto imprisonment for life, and with fine which may extend upto rupees one lakh;(iii)in any other case, with imprisonment of a term which shall not be less than one year but which may extend upto ten years and with fine which may extend upto rupees fifty thousand.
