Indian Penal Code, 1860
274. Adulteration of drugs
Whoever adulterates any drug or medical preparation in such a
manner as to lessen the efficacy or change the operation of such drug or
medical preparation, or to make it noxious, intending that it shall be sold or
used for, or knowing it to be likely that it will be sold or used for, any
medical purpose, as if it had not undergone such adulteration, 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.