58B. [ For manufacture, import, export, etc., of certain preparations. [Inserted by Section 34 of Act 10 of 1967.]
(1)Whoever, in contravention of the provisions of this Act:-(a)manufactures any preparations which in the opinion of the Commissioner can be used as a substitute for alcohol; or(b)adds any substance,which when swallowed or inhaled by, or injected into, a human being produces intoxication, drowsiness, sleep, stupification or insensibility, to any alcoholic preparation; or(c)imports, exports, transports, possesses or sells any alcoholic preparation containing ingredients not approved by the Commissioner; shall, [on conviction before a competent court, be punished with imprisonment for a term which may extend to three years and with fine which may extent to twentyfive thousand rupees.](2)Nothing contained in this section shall apply in the case of any medicinal preparation which is generally used for or in the treatment, mitigation or prevention of disease in human beings or animals].
