Section 2(d) in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955
(d)"spirituous preparation" means--(i)any medicinal preparation containing alcohol, whether self-generated or otherwise; or(ii)any mixture or compound of wine with medicinal substances, whether the wine is fortified with spirit or not; or(iii)any other substance notified under section 4 to be a spirituous preparation.
