(c)mixes denatured spirit or such altered denatured spirit or denatured spirituous preparation with potable spirit; shall be punishable with imprisonment for a term which shall not be less than [two months] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.] but which may extend to two years and also with fine which shall not be less than [five thousand rupees] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.] but which may extend to [twenty five thousand rupees] [Substituted by C.G. Act No. 8 of 2011, dated 30.4.2011.]:
