(b)"to bottle" means to transfer liquor from a cask or [other vessel/tanker] [Substituted by Amendment Act 20 of 2001.] to a bottle, jar, flask or similar receptacle for the purpose of sale, whether any process of manufacture or rectification be employed or not, and includes rebottling;(bb)[ "cashew liquor" means liquor manufactured from cashew fruit in any part of India;] [Inserted by Amendment Act 1 of 1970.]
