Section 2(c) in Kerala Anti-Social Activities (Prevention) Act, 2007
(c)'bootlegger' means a person who distils, manufactures, stores, transports or takes away, imports, exports, sells or distributes any liquor, intoxicating drug or other intoxicating substances in contravention of the Abkari Act (1 of 1077) and the Rules and Orders issued thereunder or any of the provisions contained in any other law for the time being in force, or knowingly spent or utilises money or give support or give aid to do any of the matters mentioned above, by any person or through any person by providing any animal, vehicle, vessel other conveyances or any tank, any other articles whatever it may be, or the person who abets to do any such matter in any manner;
