Section 24A(a) in Tamil Nadu Prohibition Act, 1937
(a)mixes or permits to be mixed with the liquor sold or manufacturer by him, -(i)any noxious drugs or any foreign ingredient likely to add to its actual or apparent intoxicating quality or strength, when such admixture shall not amount to the offence of adulteration under section 272 of the Indian Penal Code (Central Act XLV of 1860) ; or(ii)any illicit liquor ; or
