Section 2 in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or context-(a)"Act" means the United Provinces Excise Act, 1910 (U.P Act IV of 1910);(b)"Bill/Report" means essential pass for specially notified transportation's by the State Government under Section 15 of the United Provinces Excise Act, 1910;(c)"Conveyance" includes vessels, tankers, aircraft, water vessel and any vehicle and means;(d)"E-Document" includes written or printed record of any sort and electronic record as defined in clause (t) of Section 2 of the Information Technology Act, 2000;(e)"Electronic Device" includes GPS device, RFID (Radio Frequency Identification Device)/Fast Tag or any electronic device required to be attached to the vehicle during movement of liquor as prescribed by Excise Commissioner from time to time;(f)"Form" means a Form appended to these rules;(g)Import, export and transport shall have the same meaning as defined in United Provinces Excise Act, 1910;(h)"Internal Transportation" means transportation of Liquor and Power Alcohol from one place to another place within the State of Uttar Pradesh;(i)"Liquor" includes Country liquor, foreign liquor, Beer, Rectified Spirit, Denatured Spirit, E.N.A., Absolute Alcohol and all kinds of liquids consisting of or containing alcohol except Power Alcohol;(j)"Movement" means import (form outside the State and other countries), export (outside the State and other countries), transport and transit of alcohol in Uttar Pradesh (within the State of Uttar Pradesh and passing through Uttar Pradesh to other States or international border of country) by means of road, rail, waterways, airways or any other mode of conveyance;(k)"Power Alcohol" means Denatured Absolute Alcohol whose strength is not less than 99.5 v/v which is denatured according to rules before issue to any Petroleum Depot;(l)"Portal" means the electronic platform created specifically for the purpose of uploading information in the prescribed form with regard to the process of manufacturing liquor up to the terminal stage of its distribution, notified for the purpose by the Excise Commission, Uttar Pradesh;(m)"Power Alcohol Movement Report" means downloaded forms under these rules;(n)"Transit" means movement from one State to another State and international border through the borders of Uttar Pradesh, within the territory of India and Nepal;(o)"Website" means notified website for this purpose by Excise Commissioner.(2)Words and expressions not defined but used, in these rules shall have the same meaning as assigned to them in the United Provinces Excise Act, 1910.
