Section 2 in Mizoram Liquor (Prohibition and Control) Rules, 2014
2. Definitions.
- In these Rules, unless the context otherwise requires:(1)"Act" means the Mizoram Liquor (Prohibition and Control) Act, 2014(Act No. 8 of 2014).(2)"Blending" means the mixture of spirits or wines of different strengths or of different qualities;(3)"Bonded Warehouse" means building used for storage of liquor in bond under the charge of the licencee and supervised by an Officer-in-Charge appointed by the Commissioner.(4)"Brewer" means a person who brews beer;(5)"Bulk litre" means a litre with reference to the bulk or quantity of the contents;(6)"Cask" includes metal drums wherever the use of these vessels is sanctioned by the Commissioner.(7)"Competent Authority" means an officer empowered to issue licences and permits under the Act and Rules.(8)"Compounding" means the artificial preparation of foreign liquor by the addition, to import or locally made liquor, of flavouring matter or both.(9)"Degree of gravity" shall be taken as equal to the one thousandth part of the gravity of distilled water at sixty degree of Fahrenheit's Thermometer.(10)"Distillation" means the process of extracting spirit from anything by evaporation and condensation.(11)"Distiller" means a person who holds a licence to set up a distillery in Mizoram.(12)"Draught beer" means fresh beer contained in a keg not having more than 5 percent volume by volume (v/v) alcoholic contents;(13)"Extra Neutral Alcohol" is spirit obtained from rectified spirit by removing the water present as much as possible by treatment with quicklime or potassium carbonate. The Extra Neutral Alcohol of the Indian Pharmacopoeia should not contain more than one percent by weight of water;(14)"Fermentation" includes natural or artificial change which produces alcohol.(15)"In bond" means to store intoxicant without payment of duty;(16)"Keg" means a closed receptacle, made of wood or metal or such other substance, as may be designed for containing and carriage of beer by the brewery of the size of not less than twenty litres;(17)"Laboratory" means the laboratory of the Chemical Examiner of the Excise & Narcotics Department, Government of Mizoram or Forensic Science Laboratory, Mizoram or a laboratory in a plant.(18)"Licencee" means a person licenced to manufacture, possess, import, export, transport, store, purchase, consume, sale or dispense any intoxicant;(19)"Litre" means bulk litre of 1000 millilitres;(20)"London Proof(L.P.)" means the strength of proof as ascertained by means of syke's hydrometer and denotes that spirit which at temperature of 51º Fahrenheit weights exactly 12th/ 13th part of an equal measure of distilled water;(21)"Malt" means the germinated barley;(22)"Neutral spirit" means neutral spirit as defined by Bureau of Indian Standards;(23)"Officer-in-Charge" means an Excise & Narcotics Officer in-charge of an Excise & Narcotics Station or an Officer appointed for the purpose of supervising the operations in a distillery, a brewery, a bottling plant or a bonded warehouse;(24)"Other places of storage" means place of extra storage maintained by owner of bonded warehouse, retail shop other than the place of his business;(25)"Over Proof (O.P)" means spirit of a strength greater than that of London Proof;(26)"Pass fee" means fee collected for import and export of IMFL exluding Excise duty;(27)"Plain spirit" means spirit to which no flavour has been communicated and which no flavouring or colouring matter or other material or ingredient has been added;(28)"Plant" means a place where a licenced industrial or manufacturing process of liquor takes place.(29)"Prescribed" or "approved" means prescribed or approved by the Government of Mizoram or the Commissioner;(30)"Proof Gallon" means a gallon containing liquor of strength of London Proof;(31)"Proof with reference to spirit" means the strength or proof as ascertained by hydrometer or any other means authorized by the Excise Commissioner;(32)"Prove" means to test the spirit by hydrometer or any other method;(33)"Racking" means the transfer of spirit from one vessel to another;(34)"Rectified spirit" or "Spirit of wine" means plain spirit of strength of not less than 50º O.P. (Fifty degree O.P.)(35)"Reducing" means the reduction of liquor from a higher to a lower alcoholic strength by the addition of pure water;(36)"Spurious liquor" means liquor, which is fake, imitation or unauthentic;(37)"Still" includes any part of a still and any apparatus whatever for distilling or manufacturing spirit;(38)"Sugar" means any saccharine substance, extract or syrup, and includes any material capable of being used in brewing and wine making, except malt or grain of any kind;(39)"Superintendent" means Superintendent of Excise & Narcotics in-charge of a district;(40)"Supervisor" means the Excise & Narcotics Officerin- Charge of a bonded warehouse, distillery, brewery, winery and bottling plant;(41)"To gauge" means to determine the quantity of spirit contained in, or taken from any cask or other receptacle or to determine capacity of any cask or other receptacle;(42)"To Proof" means to test the strength of spirit by a hydrometer or other instrument prescribed by the Commissioner;(43)"Under Proof (U.P.)" means spirit of strength less than that of London Proof;(44)"Vat" means any vessel used for blending, reducing or storage of spirit or wine;(45)"Wash" means materials for distillation which is under or has undergone, fermentation by natural or artificial means.(46)"Year" means the year beginning with 1st April or any subsequent date and ending on 31st March.(47)Words and expressions used herein, but not defined but defined in the Act, shall have the same meanings as assigned to them in the Act.
