Section 2(2) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(2)The words and expressions used and not defined in these rules, but defined in the act, and rules made under it, shall have the same meaning as respectively assigned to them in the act or rules, notifications or orders issued under the Act. In case of any doubt regarding meaning of words, the interpretation will be made by Excise Commissioner and it shall be final.
