Section 2 in The Assam Liquor Prohibition Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(1)"buy", with all its grammatical variations, means any receipt for price paid in cash or in kind, and includes any receipt by gift, loan or otherwise.(2)"State Prohibition Council" means a body of the non-official residents of the State as may be constituted by the State Government by notification in the official Gazette.(3)[ "Liquor" means any intoxicating liquor and includes all liquid consisting of or containing alcohol, also Tari containing alcohol and Pachwai in any form and any substance which the State Government may, by notification, declare to be liquor for the purpose of this Act. [Substituted by Assam Act No. 13 of 1956, dated 25.4.1956.]Explanations. - (i) This definition shall not apply to any toilet preparation or medicine containing alcohol.(ii)Tari in an unfermented stage is not included within the term liquor and is exempted form the operation of this Act].(4)"Manufacture" includes every process, whether natural or artificial, by which any intoxicant is produced or prepared, also re-distillation and every process for the rectification, flavouring, blending, or colouring of liquor.(5)"Prescribed" means prescribed by rules made under this Act.(6)"Prohibited area" means the area where the Act is enforced.(7)"Prohibition Officer" means a person appointed under Section 17(3) of the Act.(8)"Sell" with all its grammatical variations, means any transfer including transfers by a gift or a loan or otherwise.
