- In the succeeding rules, unless there is anything repugnant in the subject or context-(1)"The Act" means the Nagaland Excise Act, 1967 (7 of 1967);(2)"Absolute alcohol" is spirit obtained from rectified spirit by removing the water present as much as possible by treatment with quick lime or potassium carbonate. The absolute alcohol of the British Pharmacopoeia should not contain more than one per cent by weight of water ;(3)"Blending" means the mixture of spirits or wines of different strengths or of different qualities ;(4)"Cask" includes metal drums whenever the use of these vessels is sanctioned by the Excise Commissioner ;(5)"Compounding" means the artificial preparation of foreign liquor by the addition, to imported or locally made spirit, of flavouring or colouring matter or both ;(6)"Contractor" means a person to whom the exclusive privilege-(a)of supplying by wholesale ; or(b)of manufacturing and supplying by wholesale ;country spirit to licensed retail vendors of the same, has been granted by the State Government or the Governor of Nagaland, as the case may be, under Section 18 of the Act;(7)"Distillation" means the process of extracting spirit from anything by evaporation and condensation ;(8)"Distillery" means a distillery at which a contractor is permitted by the terms of a licence granted to him by the State Government of Nagaland or of any other State to manufacture spirit;(9)"Fermentation" includes natural or artificial change which produces alcohol ;(10)"Gravity" means the proportion which the weight of a liquid bears to that of an equal bulk of distilled water, the gravity of distilled water at 60° Fahrenheit being taken to the 1000° (one thousand degrees);(11)"To gauge" means to determine the quantity of spirit contained in, or taken from, any cask, or other receptacle or to determine the capacity of a cask or other receptacle ;(12)"London Proof (L.P.)" or "proof" means the strength or proof as ascertained by means of Syks hydrometer and denotes that spirit which at the temperature of 61 Fahrenheit weighs exactly 12th/13th part of an equal measure of distilled water ;(13)"Over Proof (O.P.)" means spirit of strength greater than that of London Proof ;(14)"Under Proof (U.P.)" means spirit of a strength less than that of London Proof;(15)"Proof gallon" means a gallon containing liquor of strength of London Proof;(16)"Medicated wines or spirits" are wines or spirits compounded with various drugs ;(17)"Mritasanjibani" means a medicinal preparation of the Ayurvedic system of medicine containing alcohol not exceeding 42 per cent of proof spirit, obtained by the process of fermentation and distillation ;(18)"Obscuration" means the difference caused by matter in solution, between the true strength of spirit and that indicated by the hydrometer ;(19)"Plain spirit" means spirit to which no flavour has been communicated and to which no flavouring or colouring matter or other material or ingredient has been added ;(20)"To prove" means to test the strength of spirit by a hydrometer or other instrument prescribed by the Excise Commissioner ;(21)"Racking" means to transfer of spirit from one vessel to another ;(22)"Rectified spirit" or "spirit of wine" means plain spirit of a strength of not less than 50% O.P. ;(23)"Reducing" means the reduction of liquor from a higher to a lower alcoholic strength by the addition of pure water ;(24)"Still" includes any part of still, any apparatus whatever for distilling or manufacturing spirit;(25)"Sophisticating" has the same meaning as "compounding"(see above);(26)"Supervisor" means the Excise Officer-in-charge of a spirit warehouse ;(27)"To tap" means to prepare any part of tari (toddy) producing from tree or to use any means for the purpose of causing sap to exude from the tree;(28)"Toddy" means tari ;(29)"Tariff rate" means the rate of import duty prescribed in the Indian Tariff Act for the time being in force ;(30)"Vat" means any vessel used for blending, reducing or storage of spirit;(31)"Warehouse" or "Spirit warehouses" means the buildings erected by State Government or the Governor of Nagaland as the case may be for the storage of liquor in bond under the charge of the contractor ;(32)"Wash" means material for distillation which is under or has undergone, fermentation by natural or artificial means.Contracts for supplying country spirit to warehouses
