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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(39A) in Gujarat Prohibition Act, 1949

(39A)[ "rotten gur" means the article known as gur, gul, jaggery, Palmyra jaggery or rab and other intermediary product prepared by boiling or processing juice pressed out of sugar cane or extracted from Palmyra palm, date palm sago plam, barb palm or coconut Palm with or without admixture of molasses and which is in a liquid form or a semi-liquid or viscous form and which has a dark brown or a black colour or which in spite of being in a solid liquid semi-liquid or viscous form is unfit for human consumption owing to its becoming filthy, putrid, disgusting or decomposed [and shall include on chemical analysis, if it contains - [Clause (39A) was inserted by Gujarat 9 of 1978, Section 2(3).]
(i)total sugar (expressed as invert sugar) less than 90 per cent and sucrose less than 60 per cent, or
(ii)extraneous matter insoluble in water more than 2 per cent, or
(iii)total ash more than 6 per cent, or
(iv)ash insoluble in by hydrochloric acid (HCL), more than 0.5 per cent, or
(v)more than 10 per cent of moisture, or
(vi)sulphur dioxide in concentration exceeding 70 parts per cillion;]