63. Penalty for rendering or attempting to render denatured spirit fit for human consumption.
- Whoever renders or attempts render fit for human consumption any spirit, whether manufactured in India or not, which has been denatured, or has in his possession any spirit rendered fit for human consumption in respect of which he knows or has reason to believe that any such attempt has been made, shall be punishable with imprisonment for a term which may extend to one year [and with fine which may extend to one thousand rupees.] [Substituted for the words 'or with fine which may extend to one thousand rupees, or with both' by Punjab Act 35 of 1956, Section 3.]
