(13)Foreign Liquor:- "Foreign Liquor" includes all liquor other than country liquor.Provided that in any case in which doubt may arise the Government may declare by notification what, for the purposes of this Act, shall be deemed to be "country liquor" and what "foreign liquor".[(13A) "Foreign Made Foreign Liquor" means any liquor produced, manufactured or blended, compounded and bottled abroad and imported into India by land, air or sea; [Inserted by Act No. 5 of 2018, dated 31.3.2018.]
