- In this Act unless there is anything repugnant in the subject or context-(1)"Liquor" has the meaning assigned to it in the Punjab Excise Act, 1914 (1 of 1914).(2)"Foreign liquor" means -(a)all liquor imported by sea into [the whole of India except Part B States other than rectified spirit, denatured spirit and perfumed spirit] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.];(b)all beer manufactured in India.(3)"Local body" means a district board established under the Punjab District Boards Act, 1883 (20 of 1883) or a municipal committee or notified area committee established or appointed under the Punjab Municipal Act, 1911 (III of 1911), or a small town committee established under the Punjab Small Towns Act, 1921 (II of 1922).(4)"Empowered local body" means a local body concerning which a declaration has been made under section 3 that it may exercise the powers therein specified.(5)"Sale" includes any transfer other than by way of gift.(6)"Licensed shop" means the business premises of a person licensed to sell liquor by retail under the Punjab Excise Act, 1914 (1 of 1914), as specified in the licence, but does not include any of the following places in which only foreign liquor is sold, namely :-(i)a club,(ii)a hotel,(iii)a restaurant bar,(iv)a railway refreshment room except that kept for Hindus and Muhammadans,(v)a railway restaurant car.(7)"Local area" means the area over which a local body has authority.
