Part-II Amendments suggested in CrPC | Criminal Law (Amendment) Bill, 2017 - Provisions dealing with Food Adulteration | Law Commission of India Reports | Law Library | AdvocateKhoj

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Report No.264

Part-II Amendments suggested in CrPC

Sec - tion	Offence	Punishment	Cognizable or non - cognisable	Bailable or non - bailable	By what court triable	Section	Offence	Punishment	Cognizable or non - cognisable	Bailable or non - bailable	By what court triable
1	2	3	4	5	6	1	2	3	4	5	6
"272.	Adulterating food or drink intended for sale, so as to make the same noxious -	Imprisonment for 6 months, or fine of 1,000 rupees, or both.	Non-cognizable	Bailable	Any Magistrate	"272.	Adulterating food or drink intended for sale, so as to make the same noxious - (i) where such adulteration does not result in injury	Imprisonment which may extend to six months and with fine to be paid to the victim	Cognizable	Bailable	Any Magistrate
							(ii) where such adulteration results in non-grievous injury	Imprisonment which may extend to one year and with fine to be paid to the victim	Cognizable	Bailable	Any Magistrate
							(iii) where the sale of such food or drink, results in a grievous injury	Imprisonment which may extend to six years and with fine to be paid to the victim	Cognizable	Non Bailable	Any Magistrate
							(iv) where the sale of such food or drink, results in death	Imprisonment of not less than seven years but which may extend to life and with fine to be paid to the victim	Cognizable	Non Bailable	Court of Sessions
273.	Selling any food or drink as food or drink, knowing the same to be noxious-	Imprisonment for 6 months, or fine of 1,000 rupees, or both.	Non-cognizable	Bailable	Any Magistrate	273.	Selling any food or drink, as food or drink knowing the same to be noxious- (i) where the sale, offer for sale or exhibition for sale of such food or drink, does not result in injury	Imprisonment which may extend to six months and with fine to be paid to the victim	Cognizable	Bailable	Any Magistrate
							(ii) where the sale of such food or drink, results in non-grievous injury	Imprisonment which may extend to one year and with fine to be paid to the victim	Cognizable	Bailable	Any Magistrate
							(iii) where the sale of such food or drink, results in a grievous injury	Imprisonment which may extend to six years and with fine to be paid to the victim	Cognizable	Bailable	Any Magistrate
							(iv) where the sale of such food or drink, results in death	Imprisonment of not less than seven years but which may extend to life and with fine to be paid to the victim	Cognizable	Non Bailable	Court of Sessions."
	State Amendment
272	Adulterating food or drink intended for sale, so as to make the same noxious.	Imprisonment for life, and fine.	Cognizable	Non-bailable	Court of Session
273	Selling any food or drink as food and drink, knowing the same to be noxious	Imprisonment for life, and fine	Cognizable	Non-bailable	Court of Session
	Uttar Pradesh
272	Adulterating food or drink intended for sale, so as to make the same noxious.	Imprisonment for life, with or without fine	Cognizable	Non-bailable	Court of Session
273	Selling any food or drink as food and drink, knowing the same to be noxious	Imprisonment for life, with or without fine	Cognizable	Non-bailable	Court of Session
	West Bengal
272	Adulterating food or drink intended for sale, so as to make the same noxious.	Imprisonment for life with or without fine	Cognizable	Non-bailable	Court of Session
273	Selling any food or drink, as food and drink, knowing the same to be noxious	Imprisonment for life, with or without fine	Cognizable	Non-bailable	Court of Session

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