Section 2(15) in The Dadra and Nagar Haveli Excise Regulation, 2012
(15)"counterfeit liquor" means a liquor in respect of which-(i)there is any violation of any right under the Trade Marks Act, 1999 or the Copyright Act, 1957 or such other law for the time being in force; or(ii)in respect of which an offence under section 481 or section 483 or section 486 of the Indian Penal Code has been committed;
