63. [ Penalty for rendering or attempting to render denatured spirit fit for human consumption. [Substituted by Haryana Act No. 22 of 1996.]
- Whoever renders or attempts to render fit for human consumption any spirit whether manufactured in India or not which has been denatured or has in his possession any spirit rendered fit for human consumption in respect of which he knows or has reasons to believe that any such attempt has been made, shall be punishable with imprisonment for a term which shall not be less than six months and more than three years and with a minimum fine of five thousand rupees and a maximum fine upto ten thousand rupees.]
