(12)"Import" (except in the phrase "import into India") means to bring into the Union territory of Tripura otherwise than across a customs frontier as defined by the Central Government;(12-ia) "India" means the territory of India excluding the State of Jammu and Kashmir;(12-a) "intoxicant" means-(i)any liquor, or(ii)any substance from which liquor may be distilled and which is declared by the Chief Commissioner by notification in the Tripura Gazette to be an intoxicant for the purpose of this Act, or(iii)any intoxicating drugs :
