- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Prohibition Act, 1937 (Tamil Nadu Act X of 1937);(b)"Anti-Fermentation technology" means any technology, using Lime or any other chemical as may be approved by the Functional Registrar of the Tamil Nadu Palm Products Development Board, which would arrest the fermentation of padani and preserve its flavour;(c)"Bottling" means transfer of tapped and processed Padani from pots or other receptacles into bottles or casks or cans or tetra packs or pouches;(d)"Deputy Commissioner / Assistant Commissioner" means the Deputy Commissioner (Excise) / Assistant Commissioner (Excise) incharge of the Revenue district;(e)"Financial Year" means the year commencing from 1st day of April to 31st day of March of the succeeding year;(f)"Form" means a Form appended to these rules;(g)"Government" means the State Government;(h)"Inspecting Officer" means the Licensing Authority / Deputy Commissioner / Assistant Commissioner, any Prohibition Officer or any Police officer not below the rank of Inspector or any other officer of the Revenue Department not below the rank of Tahsildar;(i)"Laboratory" means the Tamil Nadu Forensic Science Laboratory including its regional laboratories;(j)"Licence" means the licence granted for tapping of padani and possession, transport, sale and distribution of padani or for manufacture of any products from padani;(k)"Licensing Authority" means the Functional Registrar of the Tamil Nadu Palm Products Development Board or any other officer authorized by him in writing;(l)"Padani" means unfermented juice drawn from the inflorescence of a palmyra, dates or any other kind of palm tree into receptacles by using Anti-Fermentation technology;(m)"Palm" means the genus Palmyra or date in the family Arecaceae or Palmae;(n)"Palmgur Society" means any co-operative society registered under the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), formed for the development or marketing of palm products and registered with the Tamil Nadu Palm Products Development Board;(o)"Palmgur Federation" means any Co-operative Federation registered under the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), formed for development or marketing of palm products and registered with the Tamil Nadu Palm Products Development Board;(p)"Tamil Nadu Palm Products Development Board" means a Board established under the Tamil Nadu Palm Products Development Board Act, 1994 (Tamil Nadu Act 15 of 1994).
