(16)Manufacture. - "manufacture" includes every process, whether natural or artificial by which any intoxicant is produced or prepared and also redistillation, and every process for the rectification, reduction flavouring, blending or colouring of liquor.[(16-A) "Offender" means any person, who in contravention of any provision of this Act, the rules framed thereunder, any notification issued or any order made or any licence, permit or pass granted under this Act, imports or exports or transports or possession any liquor.] [Inserted vide Punjab Act 10 of 2003.][(16-b) "notified place" means any building or part of a building and the premises appurtenant thereto and any specifically demarcated land wherein the supply of liquor in terms of a licence is permitted for consumption within such notified place;] [Inserted by Punjab Act No. 10 of 2017, dated 13.7.2017.]
