(1)Whoever, being the holder of a licence for the sale or manufacture of any intoxicant under this Act, or a person in the employ of such holder [or any other person] [Inserted by Act 27 of 2007 w.e.f. 29-8-2007] mixes or permits to be mixed with the intoxicant sold or manufactured by him, any noxious drug or any foreign ingredient likely to add to its actual or apparent intoxicating quality or strength, or any article prohibited by any rule made under this Act, when such admixture does not amount to an offence of adulteration under section 272 of the Indian Penal Code, shall, on conviction be punished with imprisonment for a term [three years and with a fine which shall not be less than ten thousand rupees and not more than fifty thousand rupees.] [Substituted by Act 1 of 1970 w.e.f. 23-12-1969 and substituted by Act 14 of 2005 w.e.f. 11.4.2005]
