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State of Chattisgarh - Section

Section 2 in Chhattisgarh Winery Rules, 2013

2. Definitions.

- In these rules, unless the context otherwise requires, -
(a)"Act" means the Chhattisgarh Excise Act, 1915 (No. 2 of 1915);
(b)"Bottling" means transfer of manufactured wine in bottles, casks or kegs for final removal from the winery and includes rebottling and refilling;
(c)"Bottling-Room" means that portion of a winery which is set apart for carrying out bottling operation;
(d)"Bottle-store-Room" means a room where bottled wine is transferred from the bottling room for storage and issue;
(e)"Cooler" means any vessel into which worts are passed to be cooled and includes a refrigerator;
(f)"Fermenting Vat" means a large vessel or cask wherein fruit juice is fermented;
(g)"Fining" means a material added to purify wine;
(h)"F.L. Licence and forms" the F.L. licence mentioned in these rules shall mean and refer to concerned licence and forms under the Chhattisgarh Foreign Liquor Rules, 1996 and shall have the same meaning assigned to them in the Chhattisgarh Excise Act, 1915 (No. 2 of 1915) or Chhattisgarh Distillery Rules, 1970;
(i)"Licence" means a licence granted under these rules;
(j)"Licensee" means a person who holds a licence granted under these rules;
(k)"Licensed Premises" means the premises that have been licenced under these rules and which have been specified in schedule appended to Form W-3;
(l)"Mash" means sugary solution prepared from fruits;
(m)"Mashtun" means a vessel in which fermentable contents are exhausted from fruit material;
(n)"Officer-in-charge" means an Excise Officer, not below the rank of Assistant District Excise Officer posted to supervise the winery;
(o)"Winery" means a building or place where wine is manufactured and includes every place where wine is stored and delivered;
(p)"Winer" means a person holding a licence for winery;
(q)"Wine" means the fermented juice of grapes or other fruits with or without the addition of sugar or jaggery, the fermentation being produced by the yeast naturally presented on the skin of fruit or added externally and having alcoholic strength not exceeding 42 percent, of proof spirit.