(c)makes any bottle or the cork of any bottle, case, packing or other receptacle containing [Indian Made Foreign Liquor] [Throughout the Act, for the words 'Indian Liquor', the words 'Indian Made Foreign Liquor' substituted vide. Act No.17 of 2006.], or uses any bottle, case, package or other receptacle containing [Indian Made Foreign Liquor] [Throughout the Act, for the words 'Indian Liquor', the words 'Indian Made Foreign Liquor' substituted vide. Act No.17 of 2006.], with any mark thereon or on the cork thereof with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor, when such Act shall not amount to the offence of using a false trademark with intention to deceive or injure any person under section 482 of the Indian Penal Code; or
