Section 10 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
10. Insertion of Section 6A.
- After Section 60 of the principal Act, the following section shall be inserted, namely-"60A. Penalty for mixing noxious substance with intoxicant and selling of noxious substance under the grab of intoxicant. - Whoever, adulterates or causes to be adulterated any intoxicant by mixing any other substance or foreign ingredient to make such intoxicant noxious or sells, offers or makes or causes to be sold or offered or made available such noxious intoxicant or any other noxious substance for consumption in the grab of an intoxicant, likely to cause disability or hurt or grievous hurt or death or any other consequential injury to human beings, shall be punished-(a)If a result of such an act death is caused, then he shall be punished with rigorous imprisonment which may extend to ten years but shall not be less than seven years and shall also be liable to fine which may extend to ten lakh rupees but shall not be less than five lakh rupees;(b)If as a result of such an act, disability or grievous hurt is caused, shall be punished with rigorous imprisonment which may extend to eight years but shall not be less than six years and shall also be liable to fine which may extend to five lakh rupees but shall not be less than three lakh rupees;(c)If as a result of such an act, any hurt or any other consequential injuries caused to any person, shall be punished with imprisonment for a term which may extend to five years but shall not be less than three years and shall be liable to fine which may extend to two lakh rupees but shall not be less than one lakh rupees;Explanation. - For the purpose of this section the expression "hurt and grievous hurt" shall have the same meaning as in Section 319 and Section 320 respectively of the Indian Penal Code, 1860 (Act No. XLV of I860).".
