(2)[ Whenever the Director causes an analysis of an article mentioned in Section 24-A to be made under sub-section (1) [or gives notice thereunder] [Sub-section (2) was added by Bombay 20 of 1955 Section 5.], he may require the person who is the manufacturer thereof or who is known or believed to have imported [or obtained] [These words were inserted by Bombay 22 of 1960 Section 44 (3).] such articles not to sell, distribute or otherwise deal with such article, or to remove it from any place without the previous permission of the Director, for any period not exceeding three months from the date of such requisition or till the result of the analysis is known and [communicated to him in writing by the Director, whichever is earlier, or as the case may be, till such manufacturer or other person satisfies the Director that the article corresponds to the description and limitations provided in section 59-A] [These words figures and letters were substituted for the words 'communicated to him, whichever is earlier' by Bombay 22 of 1960 Section 44(3).]; and thereupon such manufacturer or person shall comply with such requisition during the said period.][Chapter IV-B] [Chapter IV-B was inserted, by Bombay 22 of 1960, Section 45.] Control and Regulation of Denatured Spirituous Preparations to Prevent their use as Intoxicating Liquor.
