Section 2 in Bihar Country Liquor Bottling Rules, 2004
2. Definitions
- In these rules unless there is anything repugnant in the subject or context,-(i)"Bottling Plant" means those equipment and machines which are specified by the Board of Revenue for bottling country liquor in the warehouses.(ii)"Bottle Filling" means filling of country liquor from any cask or vessel into bottles without any change for the purpose of sale.(iii)"Licensing Officer" means the Collector of the District or any such Officer, empowered by the State Government under Section 13 of the Excise Act to issue a licence.(iv)"Manufactory" means the licensed premises where country liquor shall be manufactured.(v)"Excise Chemist" means the Excise Chemist, Bihar.(vi)"Contractor" means any person/firm who has been granted licence in the prescribed excise form 27 under section 22(d) of the Bihar Excise Act, 1915 for exclusive privilege or special privilege.(vii)"Liquor Warehouse" means the liquor warehouse, established by the Excise Commissioner under Section 15 of the Bihar Excise Act, 1915.(viii)"Bottling Manufactory" means the room prescribed within the premises of Liquior warehouse for sealing the bottles of country liquor by machine.(ix)"Bottle Warehouse" means the premise authorised by the Excise Commissioner for the purpose of storage and supply of country liquor within the liquor warehouse or in the bottle of the said warehouse.(x)"Rectified Spirit" means normal spirit having strength of not less than 50 degree Over Proof (O.P.)(xi)"The Deputy Commissioner Excise Distillery and Ware House" means the Deputy Commissioner, Excise, Distillery and Ware-house, Bihar, Patna.Note - The words used but not defined in these rules shall have the same meaning which have been assigned to them in the Bihar Excise Act, 1915, or in the amendment.
