Section 19(b) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(b)any drug adulterated or misbranded for internal or external use of a human being, shall-(i)if death is thereby caused, be punished with death or imprisonment for life or with imprisonment of either description which shall not be less than 7 years but which may extend to 10 years; and(ii)if it causes any other deleterious effect on the health of the consumer, be punished with imprisonment of either description which may extend to 5 years and shall also be liable to fine.
