59A. [Manufacture of articles mentioned in section 24A] [This marginal note was substituted for the original, by Bombay 36 of 1954, Section 8(ii).].
(1)No manufacturer of any of the articles mentioned in Section 24A shall sell, use or dispose of any liquor purchased or possessed for the purposes of such manufacture under the provisions of this Act otherwise than as an ingredient of the articles authorised to be manufactured therefrom. No more alcohol shall be used in the manufacture of any of the articles mentioned in Section 24A than the quantity necessary for extraction or solution of the elements contained therein and for the preservation of the articles:Provided that in the case of manufacture of any of the articles mentioned in section 24A in which the alcohol is generated by a process of fermentation the amount of such alcohol shall not exceed 12 per cent. [by volume.] [These words were added by Bombay 22 of 1960, Section 43.](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.
