Section 2(b) in The Puducherry Prevention Of Anti-Social Activities Act, 2008
(b)“boot-legger” means a person, who distils, manufactures, stores, transports, imports, exports, sells or distributes any liquor or other intoxicant in contravention of any of the provisions of the Puducherry Excise Act, 1970(Act No12 of 1970) and the rules, notifications and orders made thereunder, or in contravention of any other law for the time being in force, or who knowingly expends or applies any money or supplies any animal, vehicles, vessel or other conveyance or any receptacle or any other material whatsoever in furtherance or support of the doing of any of the above-mentioned things by or through any other person, or who abets in any other manner the doing of any such thing;
