Section 2 in The Orissa Excise (Methyl Alcohol) Rules, 1976
2. Definitions.
- In these rules unless the context otherwise requires-(i)"Act" means the Bihar and Orissa Excise Act, 1915 ;(ii)"denatured spirit" means as described under Rules 51-52 of the Board's Excise Rules, 1965 and includes methylated spirit;(iii)"Methyl Alcohol" means the alcohol with the chemical composition of CH, OH obtained by distillation of wood or wood pulp, its other chemical names being methanol, carbinot and methylhydrate and includes wood naptha, wood spirit, wood alcohol, pyroxylic spirit and pyroligenous spirit and it is an intoxicating drug as declared under Sub-clause (iv) of Clause (13) of Section 2 of the Act vide Para (1) in Part I of Government of Orissa Revenue and Excise Department Notification No. 49749-R., dated the 24th July, 1965 ;(iv)"Prescribed form" means the appropriate forms as prescribed in the Appendix to the Board's Excise Rules, 1965.(v)Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act and the rules made thereunder.Chapter-II Manufacture
