(7)"import" means -(a)to bring into any local area to which this Act applies from any other local area in the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,1969.] to which this Act has not been extended, or(b)to bring into the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,1969.], [including the bringing] [Substituted 'otherwise than' by Tamil Nadu Act No. 22 of 2007.] across a customs frontier as defined by the Central Government;[(7-A) 'Indian-made foreign spirits' means spirits manufactured and compounded in India and made in colour and flavour to resemble gin, brandy, whisky or rum imported into India and includes " milk punch " and other liquors consisting of or containing spirits;] [Inserted by Tamil Nadu Act No. 23 of 1981.]
