Section 2 in U.P. Licences for the Possession of Undenatured Spirit, Bhang and other Excisable Articles for Medicinal and Toilet Preparation Purpose Rules, 2019
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context -(a)"Act" means the United Provinces Excise Act, 1910 (U.P. Act 4 of 1910);(b)"Bhang" means the dried leaves and small stalks of hemp plant, whether male or female and whether cultivated or uncultivated;(c)"Excise Commissioner" means the officer appointed by the State Government under clause (a) of sub-section (2) of Section 10 of the Act;(d)"Medicinal preparations" means Drug as defined under Drugs and Cosmetics Act, 1940;(e)"Toilet preparations" means Cosmetic as deinfed under Drugs and Cosmetics Act, 1940;(f)"Undenatured spirit" means spirit of strength not less than 91.27% v/v which is not rendered unfit for human consumption in the manner, prescribed by the State Government by notification and ordinarily consumable as intoxicating liquor simply by adding water and includes Absolute Alcohol, Extra Neutral Alcohol and Rectified Spirit. Self generated alcohol in medicinal preparations which is in excess of 1.2%v/v, shall also be treated as undenatured spirit for the purpose of these rules.
