- In these rules unless the context otherwise requires,-(1)"Authorised Excise Officer" means the excise officer authorised by the Excise Commissioner of Chhattisgarh;(2)"Club" means a society of persons associated together for a social intercourse or for any related purpose except acquisition of gain and registered under any enactment relating to registration of societies;[(2-A) "Commercial Club" means the club run for the acquisition of gains or for commercial purpose by a company, firm, an association of persons or any other concern.] [Inserted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.](3)"Compounding" means the preparation of foreign liquor by the addition of flavouring or colouring agent or both, to spirit;(4)"Permit" means a permit issued under these rules and includes a pass and an authorisation;(5)"Officer-in-charge" means an officer of the Excise Department not below the rank of Sub-Inspector, appointed as officer-in-charge in respect of an FL 9, FL 10, FL 11 licence or licences.(6)"Verification" means-(i)Examining of the seals of the bottles, containers, receptacles, etc. forming the consignment of foreign liquor, to confirm that they have not been tampered, and(ii)Ascertaining that the quantity, the number of bottles, containers or receptacles, the date, batch number of manufacture etc. of foreign liquor being transported, exported, imported, manufactured, sold, stocked etc. tally with the details mentioned in the permit or the records maintained therefor.(7)"Division" as referred to in these rules shall mean such territorial division comprising such districts as notified for the purpose by the State Government from time to time;(8)[ "On licence" means a licence under which the consumption of liquor at the licensed premises is permitted. [Inserted by Notification No. (27)-B-1-1-25-2000-CTD-V, dated 31-3-2000.](9)"Off licence" means a licence under which the consumption of liquor at the licensed premises is not permitted.](10)[] [Re-numbered by Notification No. (27)-B-1-1-25-2000-CTD-V, dated 31-3-2000.] The words and expressions used but not defined in these rules, shall carry the meaning as have been assigned to them in the Chhattisgarh Distillery Rules, 1995.
