Section 2 in The U.P. Establishment of Manufactory Rules, 1997
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"blending" means the mixing together of two or more liquors of different strength or different qualities;(b)"compounding" means the artificial preparation of foreign liquor by the addition to imported or to country made spirit, of flavouring or colouring matter or of both;(c)"maturation" means keeping the procured spirit in a specified wooden vessel or vats for such a period as may be prescribed by the Excise Commissioner so that the spirit may be matured by acquiring the colour and flavour of the specified wood;(d)"matured spirit" means the spirit, which has been matured in specified wooden vessel for a period not less than one year;(e)"reduction" means reduction of spirit or liquor from a higher strength to a lower strength by addition of distilled water;(f)"Officer-in-charge" means the excise inspector of the manufactory;(g)"warehouse" means a part of manufactory specified by the Excise Commissioner within the premises of the manufactory as bonded warehouse for storage and maturation of procured spirit brought thereunder bond for the payment of duty when issued from such warehouse.
