(8)"Liquor"-(i) "Liquor" means country liquor and includes any liquid or substance consisting of or containing alcohol; but does not include-(a)"imported liquor" as defined below; nor(b)any liquid or substance containing alcohol used for medical preparation or for purposes other than human consumption; nor(c)pachwai when manufactured at home in accordance with the prescribed rules solely for home consumption and not for sale.(ii)"Imported liquor" means liquor which has been imported into the whole of India except Part B States :(a)by sea; or(b)by land from a territory outside the whole of India except Part B States on the import of liquor by land from which territory a duty of customs is for the time being leviable.
