Section 39(2) in The Himachal Pradesh Excise Act, 2011
(2)Whoever, in contravention of any provisions of this Act or the rules made thereunder or notification issued, or any order made, or of any licence, permit or pass granted under this Act -(i)possesses any unused and printed label, cork, capsule, or seal, or an imitation thereof; or(ii)sells any liquor; or(iii)bottles any liquor; or(iv)removes any liquor from any distillery, brewery, winery or warehouse or other place of storage established or licensed under this Act; or(v)adulterates any liquor by adding any substance with an intention to vary the prescribed strength or quality of such liquor,shall be punishable with imprisonment for a term which shall not be i less than six months but which may extend to two years and with fine which shall not be less than fifty thousand rupees but which may extend to two lakh rupees.
