(5)"Denaturant" means any substance prescribed by rules made in this behalf under Clause (m) of Section 36 for admixture with spirit in order to render the mixture unfit for human consumption, whether as a beverage, or internally, as a medicine or in any other way whatsoever.(5-a) "To denature" means to mix spirit with one or more denaturants in such manner as may be prescribed by rules made in this behalf under clause (m) of Section 36 ; and "denatured spirit" means spirit so mixed.
