24A. [ Punishment for adulteration, etc., by licensed vendor or manufacturer. [Inserted by Tamil Nadu Act No. 23 of 1981.]
- Whoever, being the holder of licence or permit for the sale or manufacture of liquor under this Act, [or whoever being an employee of the Tamil Nadu State Marketing Corporation Limited, [***]] -(a)mixes or permits to be mixed with the liquor sold or manufacturer by him, -(i)any noxious drugs or any foreign ingredient likely to add to its actual or apparent intoxicating quality or strength, when such admixture shall not amount to the offence of adulteration under section 272 of the Indian Penal Code (Central Act XLV of 1860) ; or(ii)any illicit liquor ; or[***] [Omitted '(b) mixes or permits to be mixed with the arrack sold or manufactured by him any colour and flavour to resemble any Indian-made foreign spirit with the intention of causing it to be believed that such arrack is Indian made foreign ; or' by Tamil Nadu Act No. 33 of 1986.](c)sells or keeps or exposes for gale, -(i)as foreign liquor, liquor which he knows or has reason to believe to be liquor other than foreign liquor ; or[(i-a) as Indian-made foreign spirits, liquor which he knows or has reason to believe to be liquor other than Indian-made foreign spirits; or] [Inserted by Tamil Nadu Act No. 33 of 1986.].(ii)as licit liquor, liquor which he knows or has reason to believe to be illicit liquor ; or(d)dilutes or permits to be diluted any liquor sold or manufactured by him with any matter whatsoever ; or(e)marks the cork of any bottle or any bottle, case, package or other receptacle containing liquor other than foreign liquor or uses any bottle, case, package or other receptacle containing liquor other than foreign liquor with any mark thereon or on the cork thereof with the intention of causing it to be believed that such bottle case, package or other receptacle contains foreign liquor when such act shall not amount to the offence of using a false trade mark with intent to deceive or injure any person under section 482 of the Indian Penal Code (Central Act XLV of 1860); or(f)sells or keeps or exposes for sale any liquor other than foreign liquor in a bottle, case, package or other receptacle with any mark thereon or on the cork thereof with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor, when such act shall not amount to the offence of selling goods marked with a counterfeit trade mark under section 486 of the Indian Penal Code (Central Act XLV of 1860),[shall be punished with imprisonment] [Substituted 'shall be punished with rigorous imprisonment' by Tamil Nadu Act No. 2 of 1989.] for a term which may extend to three years and with fine which may extend to three thousand rupees :[***] [Omitted 'proviso' by Tamil Nadu Act No. 2 of 1989.]
