Section 1 in Punjab Liquor Prohibition Rules, 1955
1.
In these rules, unless there is anything repugnant in the subject or context :-(a)"Prohibition area" means the territorial limits of any civil district or a part thereof where under Sections 17 and 24(4) of the Act, the State Government has by notification prohibited the possession for sale or otherwise and the import or transport of any kind of liquor save under the provisions made in these rules.(b)"Act" means the Punjab Excise Act I of 1914.(c)"Brandy" means and includes any foreign liquor obtained after distillation of grapes or sophisticated by the addition of essences of brandy whether imported from abroad or made in India.(d)Chief Medical Officer means "the Chief Medical Officer or other principal medical officer of the district.(e)"Government" means the Government of the State of Punjab.(f)the expressions "Import", "transport" and "sale" have the same meanings as are assigned to them under the Act.(g)"Medical Certificate" means a certificate given by a Registered Medical Practitioner to a person, certifying the quantity of brandy to be possessed by the latter for his bona fide household medical use; and(h)"Registered Medical Practitioner" means any person registered under the provisions of the Punjab Medical Registration Act, 1916.B - Possession
