Section 38 in The Dadra and Nagar Haveli Excise Regulation, 2012
38. Penalty for mixing noxious substance with liquor. - Whoever, mixes or permits to be mixed with any liquor or other intoxicants sold or manufactured or possessed by him any noxious drug or any foreign ingredient likely to cause disability or grievous hurt or death to human beings, shall be punishable,-
(a)if as a result of such an act, death is caused to any person, with death or imprisonment for life and shall also be liable to fine which may extend to ten lakh rupees;(b)if as a result of such an act, disability or grievous hurt is caused to any person, with imprisonment for a term which shall not be less than seven years, but which may extend to imprisonment for life, and with fine which may extend to five lakh rupees;(c)if as a result of such an act, any other consequential injury is caused to any person, with imprisonment for a term which may extend to one year and shall also be liable to fine which may extend to two lakh fifty thousand rupees;(d)if as a result of such an act, no injury is caused to any person, with imprisonment which may extend to six months and with fine which may extend to one lakh rupees or five times the value of liquor or other intoxicants, whichever is higher.Explanation.- For the purpose of this section the expression "grievous hurt" shall have the same meaning as assigned to it in section 320 of the Indian Penal Code.
