50. Penalty for fraud by licensed manufacturer or vendor or his servant.
- If any licensed manufacturer or licensed vendor, or any person in his employ and acting on his behalf,-(a)sells or keeps or exposes for sale, as foreign liquor, any liquor which he knows or has reason to believe to be country liquor, and such sale does not amount to an offence punishable under section 417 or section 418 of the Indian Penal Code, or(b)marks any bottle, case, package or other receptacle containing country liquor, or the cork of any such bottle, ordeals with any bottle, case, package, or other receptacle containing country liquor,with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor,and such marking or dealing does not amount to an offence punishable under section 482 of the said Indian Penal Code,he shall be liable to imprisonment for a term which may extend to [two years] [Substituted by section 8(1) of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012) for the words one year, which were earlier substituted by section 35(1) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words three monthSection], or to fine which may extend to [three thousand] [Substituted by section 8(2) of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012) for the words two thousand, which were earlier substituted by section 35(2) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words five hundred.] rupees, or to both.
