4. Power of [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] to declare what is to be deemed "liquor.
(1)The [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] may, by notification in the [Official Gazette], [Substituted by Rajasthan Act No. 38 of 1957.] declare any substance to be "liquor" for the purposes of those Act or any portion thereof.(2)The [State Government] [Substituted by Rajasthan Act No. 8 of 1985.] may, in like manner and for the like purposes, declare what shall be deemed to be "Country Liquor" and "Foreign Liquor" respectively.
