(11)"excise revenue" means revenue derived or derivable from any duty, fee, tax, rent, fine or confiscation imposed or ordered under the provisions of this Act or any other law for the time being in force relating to liquor or intoxicating drugs;[( 11A) 'excise tree' includes the Gulmohwa, cocoanut, palm, palmyra, date, bagani or doddasal tree, or any other tree, the fermented or unfermented juice [x x x] [Inserted by Act 1 of 1971 w.e.f. 7-8-1970] from which toddy or any other liquor can be prepared;]
