In these rules, unless the context otherwise requires,-(1)"Act" means the Bihar and Orissa Excise Act, 1915 ;(2)"Alcohol" means ethyl alcohol of any strength and purity having the chemical composition C2H2OH;(3)"Compounding" means the artificial preparation of foreign liquor by the addition to imported or locally made spirit of flavouring or colouring matter or both;(4)"Fermentation" means the natural or artificial change which produces alcohol or aids production of alcohol;(5)"Form" means a form as prescribed in the Appendix to these rules;(6)"Kharian" means the enclosed place, within or attached to a field, in which Ganja or Bhang is processed and stored;(7)"London Proof" or "L.P." or simply "Proof" means the strength of liquor as ascertained by means of the Sykes's hydrometer or any other instrument prescribed for the purpose by the Commissioner and denotes that spirit which at the temperature of 10-55 degrees Centigrade weighs exactly 12/13th part of an equal measure of distilled water. It has a density of 0- 91984 at the temperature of 15.55 degrees Centigrade and contains 49.24 per cent by weight of alcohol and 50.76 per cent by weight of water or 57.06 per cent by volume of alcohol(8)"Mritasanjibani" means a medicinal preparation of the Ayurvedic system of medicines containing alcohol not exceeding 42 per cent of proof spirit, obtained by the process of fermentation and distillation;(9)"Ma-ul-laham" means a medical preparation of the Tibbi system of medicine containing alcohol not exceeding 42 per cent of proof spirit, obtained by the process of fermentation and distillation;(10)"Outstill" means a still in a licensed premises, other than a distillery, in which country spirit is manufactured, subject to the provisions of the Act and the rules and notifications made thereunder;(11)"Plain spirit" means spirit to which no flavour has been communicated and to which no flavouring or colouring matter or other material or ingredient has been added;(12)"Rectified spirit" means plain spirit of strength of not less than fifty degrees above proof and includes absolute alcohol;(13)"Still" includes any part of a still and any apparatus whatever for distilling or manufacturing spirit;(14)"To gauge" means to determine the quantity of spirit contained in, or taken from any cask or other receptacle, or to determine the capacity of a cask or other receptacle;(15)"To prove" means to test the strength of spirit by hydrometer or any other instruments prescribed for the purpose by the Commissioner;(16)"To tap" means to prepare any part of a tari (toddy) producing tree or to use any means, for the purpose of causing sap to exude from such tree ;(17)"Wash" means the material for distillation which is set for or has undergone fermentation by the natural or by any artificial means or process;[(17-a) "Corporation" means Orissa State Beverages Corporation Ltd., as established under Section 20-A of the Act; [Added vide BOR Notification No. LXVI-75/2001-6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.](17-aa) "Corporation Officer" means an employee of the Corporation.](18)words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act, and the rules thereunder.
