(12a)"intoxicant" means- [Substituted by Act 6 of 1985.](i)any liquor, or(ii)any substance from which liquor may be distilled and which is declared by the State Government by notification in the Official Gazette to be intoxicant for the purpose of this Act, or(iii)intoxicating drug, or](iv)medicinal preparation as defined under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955.
