Section 2(32) in The Andaman and Nicobar Islands Excise Regulation, 2012
(32)"liquor" means any alcoholic beverage and includes whisky, brandy, beer, wine, toddy, tari, pachwai, vodka, gin, tequila, country liquor, arrack and intoxicating liquid consisting of or containing alcohol besides any similar substance which the Administrator may, by notification,. declare to be liquor for the purposes of this Regulation;
