(1)Whoever, in contravention of the provisions of this Act:-(a)manufactures any preparations which in the opinion of the Commissioner can be used as a substitute for alcohol; or(b)adds any substance,which when swallowed or inhaled by, or injected into, a human being produces intoxication, drowsiness, sleep, stupification or insensibility, to any alcoholic preparation; or(c)imports, exports, transports, possesses or sells any alcoholic preparation containing ingredients not approved by the Commissioner; shall, [on conviction before a competent court, be punished with imprisonment for a term which may extend to three years and with fine which may extent to twentyfive thousand rupees.]
