- In these rules, unless the context otherwise requires-(1)"Act" means the Bihar and Orissa Excise Act, 1915 (Bihar and Orissa Act 2 of 1915).(2)"Additional District Magistrate" means any officer appointed as such under Sub-section (2) of Section 10 of the Code of Criminal Procedure, 1898 (Act 5 of 1898);(3)"Board's rules" means rules made by Board under Section 90 of the Act;(4)"Civil Surgeon" means the Civil Surgeon of a district or any other officer of equivalent or higher rank of the Department of Health Services having control or exercising supervision over the institution in respect of which he is required to excise any powers or discharge function under these rules.(5)"Commissioner" means the Excise Commissioner;(6)"Director" means the Director of the Department of Animal Husbandry and Veterinary Services, Orissa and includes a Deputy Director of that department;(7)"District" means a district as defined in the Orissa Revenue Administration (Units) Act, 1963; -(8)"Government" means the State Government of Orissa;(9)"Inspector" means an Inspector of Excise;(10)"Medicinal preparation" shall have the same meaning as assigned to it in the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (Act 16 of 1955);[* * *] [Omitted by Notification No. 283-III-Fx-22/68-dated 30.3.1968.][* * *] [Omitted by Notification No. 283-III-Fx-22/68-dated 30.3.1968.](11)[] [Re-numbered by Notification No 283-III-Fx-22 68-dated 30.3.1968.] "Section" means a section of the Act; .(12)[] [Re-numbered by Notification No 283-III-Fx-22 68-dated 30.3.1968.] "Sub-Inspector" means a Sub-Inspector of Excise;(13)[] [Re-numbered by Notification No 283-III-Fx-22 68-dated 30.3.1968.] "Superintendent" means a Superintendent of Excise;(14)[] [Re-numbered by Notification No 283-III-Fx-22 68-dated 30.3.1968.] "Toilet Preparation" shall have the same meaning as assigned to it in the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (Act 16 of 1955);(15)[] [Re-numbered by Notification No 283-III-Fx-22 68-dated 30.3.1968.] Words and expressions used but not defined in these rules shall have the same meaning as respectively assigned to them in the Act.Chapter-II Import, Export and Transport Of IntoxicantsPart - I Preliminary
