52. [ Penalty for fraud. [Substituted by Bihar Act No. 3 of 2016, dated 31.3.2016.]
- Whoever,(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, or(b)marks any bottle, case, package or other receptacle containing country liquor or the cork of any such bottle, or deals with any bottle, case, package or such other receptacle containing country liquor or deals 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 ;shall be punishable with imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life and with fine, which shall not be less than one lakh rupees but which may extend to ten lakh rupees.]
