(2)In this rule -(i)"Soldier" does not include a commissioned officer, a volunteer, or a soldier in civil employ; and(ii)"Camp-follower" means a person (other than a soldier or a private servant) whom the person selling an intoxicant knows or has reason to believe,to have a right to be in cantonments;(iii)The expressions "soldier" "member of a soldier's family" "camp follower" do not include an Indian soldier or a member of an Indian soldier's family, or an Indian camp-follower, when such soldier or camp-follower is absent from his regiment.Chapter-IV Restrictions on Certain Powers of Excise Officers
