Section 2(g) in Bihar Spiced Country Spirit (Manufacture and Sale) Rules, 1976
(g)"Special Country Spirit" means the alcoholic liquor which has been defined as spiced country spirit and declared to be deemed as "Country Liquor" in Government Notification No. 470-F as subsequently amended and shall include for the purpose of Rule 8(v) of these Rules [silent spirit or, rectified spirit grade I ] [Substituted by Notification No. 2/23-6-93-1-137/62 dated 11.11.93.] procured for the manufacture of spiced country spirit.
