Section 2(40) in The Bihar Prohibition And Excise Act, 2016
(40)"intoxicant" means -(i)liquor, or(ii)Spirit including silent spirit or ENA, or(iii)Methyl Alcohol, or(iv)Ethanol, whether denatured or not; or(v)any substance from which the liquor may be distilled and which is declared by the State Government by notification in the official Gazette to be an intoxicant for the purpose of this Act, or(vi)intoxicating drug, or(vii)medicinal preparation as defined under Medicinal and Toilet Preparations (Excise Duties) Acts, 1955 or(viii)any preparation or ingredient, either medicinal or otherwise, whether solid, semi solid, liquid, semi liquid or gaseous, either made locally or otherwise, that may serve as an alcohol or a substitute for alcohol and is used or consumed for the purposes of getting intoxicated.
