- "Mritasanjibani" and similar preparations are defined in Excise Rule 90. For the purpose of import and manufacture, such preparations treated as India-made foreign liquor and for the purpose of possession and sale as medicated wine. These preparations may be sold under cover of a medicated wine, licence issued in Form No. 31 referred to in Instruction 11 above. The same rate of licence fee as prescribed in Excise Rule 258 shall be imposed.
