(14)"liquor" means [liquid consisting of or containing alcohol,] [Substituted by section 6(5)(a) of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914) for the words intoxicating liquor.] and includes spirits of wine, spirit, wine, tan, pachwai, beer, [ * * * ] [The words all liquids consisting of or containing alcohol repealed by section 6(5)(6), ibid.] and any substance which the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government. which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may, by notification, declare to be liquor for the purposes of this Act;[Explanation.- In this clause "spirit of wine" means plain spirit of or above such strength as the State Government may, by notification, specify;] [Explanation added by section 3(9) of the Bengal Excise (Amendment) Act, 1965 West Bengal Act 39 of 1965).]
