| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 14 |
| Chapter Title | Sub-Chapter | Legislated by |
|
Of Offences Affecting the Public Health, Safety, Convenience, Decency and morals |
- | Parliament of India |
Whoever knowingly sells, or offers or exposes for sale, or issues from a dispensary for medicinal purposes, any drug or medical preparation, as a different drug or medical preparation, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
State Amendments
In section 276, State Amendments are the same as under section 272.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Knowingly selling or issuing from a dispensary any drug or medical preparation as a different drung or medical preparation. | Imprisonment for 6 months, or fine of 1,000 rupees, or both. | Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Bailable | Any Magistrate | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
