(20)"manufacture" includes every process whether natural or artificial, by which any fermented spirituous or intoxicating liquor or intoxicating drug is produced or prepared and also re-distillation and every process for the rectification of liquor;[(20-A) "molasses" means the heavy, dark coloured residual syrup drained away in the final stage of the manufacture of jaggery or sugar containing in solution or suspension, sugars which can be fermented, and includes any product formed by the addition to such syrup of any ingredient which does not substantially alter the character of such syrup; but does not include any article which the Government may, by notification, declare not to be molasses, for the purpose of this Act] [Inserted vide the Extraordinary Gazette No 64 dated 13-7-1972.];
