(2)No person shall-(a)knowingly sell any [article mentioned in section 24A] [These words, were substituted for the words figures and letter 'article to which section 24-A applies' by Bombay 36 of 1954, Section 8(i).] for being used as an intoxicating drink, or(b)sell any such article under circumstances from which he might reasonably deduce the intention of the purchaser to use them for such purpose.
