(3)Commissioner :- ["Commissioner"] [Substituted for 'Superintendent' by Act No. 12 of 2003, dated 1-4-2003.] means the officer appointed by the [Government] [Substituted for the word 'Diwan' throughout the Principal Act by Section 4 of Act 10 of 1967.] under section 4, clause (a).[(4) "Collector" means the Collector of a district and includes any other officer appointed by the Government to exercise the powers and perform the duties of a Collector under this Act] [Substituted by Act No. 10 of 1967.];[(5) Compounding:- "Compounding" means the preparation of foreign liquor by the addition of flavouring or colouring matter or both to imported or Indian made spirits.] [Clause 5 Diwan:- Diwan includes an acting or officiating Diwan' Omitted by Section 7(b) of Act 10 of 1967.]
