Section 3 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
3.
In these rules, unless the context otherwise requires-(a)"Act" means the Rajasthan Excise Act, 1950 (Act II of 1950);(b)"Excise Commissioner" means the Excise Commissioner appointed by the State Government under the Act:(c)"District Excise Officer" means the Officer appointed as such under the Act;(d)"Form" means a form appended to these rules;(e)"Homeopathic Practitioner" for the purpose of these Rules means a practitioner whose name is for the time being entered in the Register of practitioners; prepared and maintained by Rajasthan Board of Homeopathic Medicine, Rajasthan under the Rajasthan Homeopathic Medicine Act, 1969 or has been incorporated as a 'listed' member on a separate register maintained by the said Board;(f)The Expressions, "Import, Export, and Transport" shall have the same meaning as are assigned to them under the Act;(g)"Intoxicating Spirituous Preparations" means the spirituous preparations notified as liquor by the Government from time to time;(h)"Licensee" means a person licensed to possess, manufacture or for dispensing or for selling intoxicating spirituous preparations;(i)"Prescription" means a prescription given by a registered medical practitioner to a bonafide patient;(j)"Private medical practitioner" means a medical practitioner of modem system of medicines holding a licence under the Drug and Cosmetic Act, 1940 and the Rules made thereunder;(k)"Registered Practitioner" means a medical practitioner registered in any State in India under any law for the registration of medical practitioners;(l)"Ayurvedic or Unani Practitioner" means a practitioner registered under any law for the registration of Indian systems of medicine for the time being in force in any State.B. Possession
