Section 1095 in Rules under the United Provinces Excise Act, 1910
1095. Definitions.
- In these rules unless there is anything repugnant in the subject or context,-(a)"Excise Year" means the period from April one to March thirty-one following;(b)"Fortification" means the addition of brandy or some neutral spirit to wine or to the must, for preventing wine from turning sour;(c)"Lees" means the residue left on straining of wine after completion of the process of fermentation;(d)"Must" means a juice of crushed grapes as expressed for Wine making before fermentation thereof and includes the juice of pulp of any other fruit for production of wine;(e)"Vintner" means a person licensed to work a wine-manufactory;(f)"Vintnery" means a wine-manufactory;(g)"Wine" means the product obtained on alcoholic fermentation of grape juice or pulp or juice of any other fruit, natural or fortified, the alcoholic content whereof does not exceed 42 per cent proof spirit;(h)"Young wine" means the fermented unmatured wines product obtained immediately after standing off the lees;(i)"Officer-in-charge" means the Excise Inspector appointed as such by the Collector for the purpose of supervising work in a vintnery.Establishment of Vintnery
