- In this Act, unless the context otherwise requires,-(1)[ 'arrack' means country liquor including arrack brewed, coloured, flavoured or spiced;] [Inserted by Act No.5 of 1997.](1A)[] [Renumbered as (1A) by Act No.5 of 1997.] 'buy' or 'buying' includes any receipts including gift;(2)'Collector' means the Collector of a district and includes the joint Collector or any person appointed by the Government to exercise the powers and perform the functions of a Collector under this Act;(3)'Commissioner' means the Commissioner of Prohibition and Excise appointed under section 3 of the [Telangana] [Adapted in G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Excise Act, 1968(Act 17 of 1968);(4)'foreign liquor' includes every liquor imported into India, other than [Indian Made Foreign Liquor] [Throughout the Act for the words 'Indian Liquor' the words 'Indian Made Foreign Liquor' substituted by Act No.17 of 2006.];(5)'Government' means the State Government;(6)['Indian made Foreign Liquor'] [Throughout the Act for the words 'Indian Liquor' the words 'Indian Made Foreign Liquor' substituted by Act No.17 of 2006.] means liquor produced, manufactured or compounded in India after the manner of gin, brandy, whisky or rum imported from foreign countries and includes 'milk punch' and other liquors consisting of or containing any such spirits, but does not include foreign liquor;(7)[ 'liquor' includes,- [Substituted by Act No.5 of 1997.](a)spirits of wine, denatured spirits, methylated spirits, rectified spirits, wine, beer, toddy and every liquid consisting of or containing alcohol; and(b)any other intoxicating substance which the Government may, by notification, declare to be liquor for the purposes of this Act;](8)'local body' means any Municipal Corporation Municipality, Notified Area, Gram Panchayat, Mandal Praja Parishad, Zilla Praja Parishad, Township or a Cantonment constituted under the relevant law for the time being in force;(9)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.6, Revenue (Excise-II) Department, dated 06.01.2016.] Gazette and the term 'notified' shall be construed accordingly;(10)'place' includes an open place, a house, club, shed, enclosure, building, shop, tent, vessel, raft and vehicle;(11)'police station' includes any place which the Government may, by notification, declare to be a police station for the purpose of this Act;(12)'prescribed' means prescribed by rules made under this Act;(13)'Prohibition Officer' means the Commissioner, a Collector or any Officer or other person to whom the Commissioner or the Collector delegates his powers or functions under section 6;(14)'sale' or 'selling' includes any transfer including gift;(15)[ [XXX] [Omitted by Act No.35 of 1995.](16)words and expressions used in this Act but not defined shall have the meanings assigned to them in the [Telangana] [Adapted in G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Excise Act, 1968 (Act 17 of 1968).Chapter-II Establishment and Control
