64. 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 so manufactured from rectified spirit or country liquor, or the cork of any such bottle or deals with any bottles, case package or other receptacle containing such liquor 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 which may extend to five hundred rupees.] [Substituted for the words 'or with fine which may extend to five hundred rupees, or with both,' by Punjab Act 35 of 1956, Section 4.]
