- In this Act, unless there is anything repugnant in the subject or context, -(a)"molasses" means the final residual by-product obtained in the manufacture of sugar at a factory as defined in clause (j) of Section 2 of the Bihar Sugar Factories Control Act, 1937 or otherwise;(b)"Petrol" means dangerous petroleum as defined in clause (b) of Section 2 of the Petroleum Act, 1934;(c)"Petroleum" has the meaning assigned to it in clause (a) of Section 2 of the Petroleum Act, 1934;(d)"Power alcohol" means alcohol containing not less than 99.5 per cent by volume of pure ethyl alcohol measured at sixty degree Fahrenheit corresponding to 74.4 overproof strength;(e)"Prescribed"means prescribed by this Act or Rules made thereunder; and(f)"sale" include exchange, barter and offering or exposing for sale.
