- Whoever being the holder of a licence, permit or pass granted under this Act, or being in the employ of such holder,-(a)keeps or exposes for sale, as foreign liquor, any liquor which he knows or has reason to believe to be country liquor, or(b)marks or otherwise deals with any bottle, cask, package or other receptacle containing country liquor, or marks the cork of any such bottle, with the intention of causing it to be believed that such bottle, cask, package or other receptacle contains foreign liquor, shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.
