13. Alterations of denatured spirit or denatured spirituous preparations.
No person shall,-(a)alter or attempt to alter any denatured spirit or denatured spirituous preparation by dilution with water or by any method whatsoever with the intention that such spirit or preparation may be used for human consumption, whether as a beverage or an intoxicating liquor or internally as a medicine or in any other way whatsoever; or(b)have in his possession any denatured spirit or denatured spirituous preparation in respect of which he knows or has reason to believe that such alteration or attempt has been made.
