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State of Maharashtra - Section

Section 21 in The Maharashtra Prohibition Act

21. Alteration of denatured spirit.

No person shall—
(a)alter or attempt to alter any denatured spirit by dilution with water or by any method whatsoever, with the intention that such spirit may be used for human consumption, whether as a beverage or internally as a medicine or in any other way whatsoever; or
(b)have in his possession any denatured spirit in respect of which he knows or has reason to believe that such alteration or attempt has been made.