53. Penalty for fraud by licenced manufacturer or vendor or his servant.
- If any licenced manufacturer or licenced vendor, or any person in his employ and acting on his behalf, -(a)sells, or keeps or exposes for sale, as foreign liquor, any liquor which he knows or has reason to believe to be country liquor, and such sale does not amount to an offence punishable under section 417 or section 418 of the Indian Penal Code (45 of 1860), or(b)marks any bottle, case, package or other receptacle containing country liquor, or the cork of any such bottle, or deals with any bottle, case, package or other receptacle containing country liquor, with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor, and such marking or dealing does not amount to an offence punishable under section 482 of the said Indian Penal Code (45 of 1860),he shall be liable to imprisonment for a term which may extend to three months, or to fine which may extend to five hundred rupees, or to both.
