- In the succeeding rules, unless there is anything repugnant in the subject or context;(i)"Country liquor" means: -(a)plain spirit which has been made in India from materials recognized in Assam as bases for country spirit, nemely, mahua, rice, millet, gur or molasses;(b)fermented tari; and(c)all fermented liquors made from mahua, rice, millet or other grain according to native processes;(ii)"Warehouse" or "spirit warehouse" means the buildings erected by the State Government of Assam for the storage of spirit in bond under the charge of the contractor;(iii)"Contractor" means a person to whom the exclusive privilege(a)of supplying by wholesale, or(b)of manufacturing and supplying by wholesale of country spirit to licensed retail vendors of the same has been granted by the State Government of Assam under Section 18 of the Assam Excise Act, 2000;(iv)"Distillation" means the process of extracting spirit from anything by evaporation and condensation;(v)"Distillery" means a distillery at which a contractor is permitted by the terms of a licence granted to him by the State Government of Assam or any other State to manufacture spirit;(vi)"Fermentation" includes natural or artificial changes which produce alcohol;(vii)"Gravity" means proportion which the weight of a liquid bears to that of an equal bulk of distilled water, the gravity of distilled water at 600 (sixty degree), Fahrenheit being taken to be 10000 (one thousand degree);(viii)"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;(ix)"London Proof (L.P.)" or Proof" means the strength or proof as ascertained by means of Sykes' hydro-meter and denotes that spirit which at the temperature of 610 (sixty one degree) Fahrenheit weighs exactly 12th/13th part of an equal measure of distilled water;(x)"Over Proof" (O.P.) means spirit of a strength greater than that of London Proof;(xi)"Under Proof" (U.P.) means a spirit of a strength less than that of London Proof;(xii)"Proof gallon" means a gallon containing liquor of strength of London Proof;(xiii)"Obscuration" means the difference caused by matter in solution, between the true strength of spirit and that indicated by the hydrometer;(xiv)"To prove" means to test the strength of the spirit by a hydrometer or other instrument prescribed by the Excise Commissioner;(xv)"Racking" means the transfer of spirit from one vessel to another;(xvi)"Reducing" is defined in Rule 1-A (xxvi) means the reduction of liquor from a higher to a lower alcoholic strength by the addition of pure water;(xvii)"Still" includes any part of a still, any apparatus whatever for distilling or manufacturing spirit;(xviii)"Toddy" means Tari;(xix)"Vat" means any vessel used for blending, reducing or storage of spirit;(xx)"To tap" means to prepare any part of a Tari (toddy) producing tree or to use any means for the purpose of causing sap to exude from the tree;(xxi)"Wash" means the material for distillation which is under or has undergone fermentation by natural or artificial means;(xxii)"Grogging"(1)The term "grogging" in reference to wooden vessels means the extraction of the spirit absorbed in the wood. Wooden casks are grogged with water after having been emptied in order to prevent the extraction of the absorbed spirit and its consumption after the casks have left the warehouse.(2)The amount of "grogging" obtainable by ordinary extraction with cold water is usually some-what over one percent of the proof litres originally contained in the cask, assuming that it was practically full on receipt at the warehouse.Import, Export and Transport of Country Spirit.
