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State of Odisha - Section
Section 3 in The Code of Criminal Procedure (Orissa Amendment) Act, 2001
3. Amendment of First Schedule.
- In the First Schedule to the Principal Act, for the existing entries relating to Sections 272, 273, 274, 275 and 276 the following entries shall respectively be substituted, namely :| Section | Offence | Punishment | Cognizable or non-cognizable | Bailable or non-bailable | By what Court triable |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 272. | Adulterating food or drink intended for sale,so as to make the same noxious. | Imprisonment for life, and fine. | Cognizable | Non-bailable | Court of Session. |
| 273. | Selling any food or drink as food and drink,knowing the same to be noxious. | Ditto | Ditto | Ditto | Ditto |
| 274. | Adulterating any drug or medical preparationintended for sale so as to lessen its efficacy, or to change itsoperation, or to make it noxious. | Ditto | Ditto | Ditto | Ditto |
| 275. | Offering for sale or issuing from a dispensaryany drug or medical preparation known to have been adulterated. | Ditto | Ditto | Ditto | Ditto |
| 276. | Knowingly selling or issuing from a dispensaryany drug or medical preparation as a different drug or medicalpreparation. | Ditto | Ditto | Ditto | Ditto |