Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 498 in The Assam Excise Rules, 2016

498. Definitions.

- In these rules, unless there is anything repugnant in the context, -
(a)"Brewer for sale" means a person who brews beer for the use of any other person, at any place other than the premises of the persons for whose use the beer has been brewed, and includes any licenced dealer in or retailer of beer, who brews beer ;
(b)"Distiller" means a person who holds a licence to work a distillery;
(c)"Draught Beer" means fresh beer contained in a keg not having more than 5 percent volume by volume (v/v) alcoholic content.
(d)"Feints" means impure spirit produced from the distillation of low wines;
(e)"Low wines" means impure spirit produced from the distillation of wash;
(f)"Microbrewery" means a small brewery situated in a place on the premises of IMFL retail 'On' hotel, irrespective of its star status, or IMFL 'On' restaurant licences issued under these Rules, where Draught Beer is manufactured and the same is served to their customers for consumption within the premises with an installed capacity of not more than one thousand liters per day.
(g)"Obscuration" means the difference, caused by matter in solution, between the true strength of spirit and that indicated by the hydrometer;
(h)"Officer-in-charge" or "the Excise Officer" means the Excise officer in-charge of a distillery;
(i)"Receiver" means any vessel into which the worm of a still discharges;
(j)"Receiver room" means the part of a distillery where the receivers are kept;
(k)"Spent lees" is the residue left after impure spirit has been redistilled;
(l)"Spent wash" is the residue left after wash has been exhausted of spirit;
(m)"Sugar" means any saccharine substance, extract or syrup, and includes any materials capable of being used in brewing, except malt or grain of any kind.
(n)"Vat" means any vessel used for blending, reducing or the storage of spirit;
(o)"Warehouse" the part of a distillery in which spirit in a fit state for consumption is stored.
(p)"Wash" means material for distillation which is under or has undergone, fermentation by natural or artificial means;
(q)"Wash back" means a vessel in which fermentation is carried on;
(r)For any other items, same definition contained in these Rules shall prevail.
Licensing and Regulation of Distilleries