63. penalty for fraud by licensed manufacturer or vendor or his servant
- If any licensed manufacturer or licensed vendor or any person in his employ or 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 have been manufactured from rectified spirit or Country Liquor; or(b)marks any bottle, case , package or other receptacle containing liquor manufactured from rectified spirit or Country Liquor or cork of any such bottle with the intention of causing it to be believed that such bottle, case, package or other receptacle contains Foreign Liquor;he shall be punishable with imprisonment for a term which may extend to three months [and with fine] [Substituted by Rajasthan Act 41 of 1956.] which may extend to five hundred rupees [.....] [Omitted by Rajasthan Act 41 of 1956.]
