56. [ Penalty for rendering denatured spirit fit for human consumption] [Substituted by Rajasthan Act No. 28 of 1961.].
- Whoever renders or attempts to render fit for human consumption any spirit (wherever manufactured) which has been denatured or any denatured spirituous preparation or has to his possession any denatured spirit or any denatured spirituous preparation which has been rendered fit for human consumption or in respect of which any attempt or in which any alteration has been made to render it so fit, shall be punished with imprisonment for a term [which shall not be less than two years but which may extend to five years and with fine of two lakh rupees or five thousand rupees per bulk liter of denatured spirit or denatured spirituous preparation involved whichever is higher.] [Substituted by Act No. 6 of 2007 (w.e.f. 6.6.2007)][Explanation. For the purposes of this section it shall be presumed, unless and until the contrary is proved, that any spirit, which is proved on chemical analysis to contain any quantity of any of the prescribed denaturants, is or contains or has been derived from denatured spirit.] [Added by Act No. 6 of 2007 (w.e.f. 6.6.2007)]
