Section 19 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
19. Punishment for sale of liquor or spurious drug unfit for human consumption.
- Whoever, holding a licence or otherwise manufactures, knowingly sells or knowingly otherwise delivers to the consumers,-(a)liquor unfit for human consumption, or(b)any drug adulterated or misbranded for internal or external use of a human being, shall-(i)if death is thereby caused, be punished with death or imprisonment for life or with imprisonment of either description which shall not be less than 7 years but which may extend to 10 years; and(ii)if it causes any other deleterious effect on the health of the consumer, be punished with imprisonment of either description which may extend to 5 years and shall also be liable to fine.Explanation. - In this section, the expressions used shall have the same meaning as assigned to them in the Madhya Pradesh Excise Act, 1915 (Act No. 2 of 1915) of the Drugs and Cosmetics Act, 1940 (No. 23 of 1940), as the case may be.
