Section 2 in The Spirituous Preparations (Inter-State Trade And Commerce) Control Act, 1955
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"alcohol" means ethyl alcohol of any strength and purity having the chemical composition C2H5OH;(b)"prescribed" means prescribed by rules made under this Act;(c)"prohibition State" means any State which the Central Government may, by notification in the Official Gazette, specify as being a State in which or in any part of which the consumption of alcoholic liquors is generally prohibited by law;(d)"spirituous preparation" means--(i)any medicinal preparation containing alcohol, whether self-generated or otherwise; or(ii)any mixture or compound of wine with medicinal substances, whether the wine is fortified with spirit or not; or(iii)any other substance notified under section 4 to be a spirituous preparation.
