Section 2(16) in The Bihar Prohibition And Excise Act, 2016
(16)"country or traditional liquor" means- plain or spiced spirit made from mahua, rice, gur, molasses or grains;or- plain or spiced spirit made from silent spirit or extra neutral alcohol;or- Tari, or- all fermented liquors, including pachwai, made from mahua, rice , millet or other grains according to native processes.
