(c)marks any bottle or the cork of any bottle, case, packing or other receptacle containing Indian made foreign liquor, or uses any bottle, case, package or other receptacle, with any mark thereon or on the cork thereof, to contain Indian made foreign liquor with the intention for causing it to be believed that such bottle, case, package or other receiptable contains foreign liquor, when such act shall not amount to the offence of using a false property mark with intention to deceive or injure any person under Section 482 of the Indian Penal Code, 1860 (Central Act No. 45 of 1860); or
