Section 40 in The Himachal Pradesh Excise Act, 2011
40. Penalty for rendering or attempting to render denatured spirit fit for human consumption.
- Whoever renders or attempts to render fit for human consumptions any denatured spirit or knowingly possesses any spirit so rendered or attempted to be rendered, fit for human consumption, shall be punishable with imprisonment which shall not be less than six months but which may extend to five years and with fine which shall not be less than fifty thousand rupees but which may extend to two lakh rupees.
