Section 2(z) in The Himachal Pradesh Excise Act, 2011
(z)"spirit" means any liquor containing alcohol obtained by distillation, whether denatured or not;(za)"transport" means to move from one place to another place within the Slate;(zb)"vehicle" means wheeled conveyance of any description, which is capable of being used for movement and includes aircraft, boat, vessel, raft, motor vehicle, a cart and any carriage by cattle;(zc)"warehouse" means a place where storage of liquor is permitted and includes a relevant part of manufactory; and(zd)"winery" means premises where wine is manufactured and includes every place therein where wine is stored or wherefrom it is issued.
