- In the succeeding rules, unless the context otherwise requires-(1)"Absolute alcohol" is spirit obtained from rectified spirit by removing the water present as much as possible by treatment with quick lime or potassium carbonate. The absolute alcohol of the British Pharmacopoeia should not contain more than one per cent by weight of water;(2)"Blending" means the mixture of spirits or wines of different strengths or of different qualities;(3)"Bottling" means bottling as defined in Clause (4) of Section 2 of the Act;(4)"Brewer of sale" means a person who brews beer for the use of any other person, at any place other than the premises of the person for whose use the beer has been brewed, and includes any licensed dealer in or retailer of beer, who brews beer;(5)"Cask" includes metal drums wherever the use of these vessels is sanctioned by the Commissioner;(6)"Compounding" means the artificial preparation of foreign liquor by the addition, to imported or locally made spirit, of flavouring or colouring matter or both;(7)"Contractor" means a person to whom the exclusive privilege-(a)of supplying by wholesale; or(b)of manufacturing and supplying by wholesale;foreign liquor to licensed retail vendors of the same, has been granted under Section 17 of the Act;(8)"Degree of gravity" shall be taken as equal to one-thousandth part of the gravitry of distilled water at sixty degree of Fahrenheit's thermometer;(9)"Distiller" means a person who holds a licence to work a distillery in Mizoram;(10)"Distillation" means the process of extracting spirit from anything by evaporation and condensation;(11)"Distillery" means a distillery at which a contractor is permitted by the terms of a licence granted to him by the Commissioner to manufacture spirit;(12)"Fermentation" includes natural or artificial change which produces alcohol;(13)"To gauge" means to determine the quantity of spirit contained in, or taken from, any cask, or other receptacle or to determine the capacity of a cask or other receptacle;(14)"London Proof (L.P.)" means the strength or proof as ascertained by means of Skys' hydrometer and denotes that spirit which at the temperature of 51° Fahrenheit weights exactly 12th/ 13th part of an equal measure of distilled water;(15)"Medicated ivines or spirits" are wines or spirits compounded with various drugs;(16)"Obscuration" means the difference caused by matter in solution, between the true strength of spirit and that indicated by the hydrometer;(17)"Over Proof (O.P.)" means spirit of strength greater than that of London Proof;(18)"Plain spirit" means spirit to which no flavour has been communicated and to which no flavouring or colouring matter or other material or ingredient has been added;(19)"Prescribed" or "approved" means prescribed or approved by the Government of Mizoram or the Commissioner;(20)"Proof gallon" means a gallon containing liquor of strength of London Proof;(21)"To prove" means to test the strength of spirit by a hydrometer or other instrument prescribed by the Commissioner;(22)"Racking" means the transfer of spirit from one vessel to another;(23)"Rectified spirit" or "spirit of wine" means plain spirit of a strength of not less than 50° O.P. (fifty degree O.P.);(24)"Reducing" means the reduction of liquor from a higher to a lower alcoholic strength by the addition of pure water;(25)"Sophisticating" has the same meaning as "compounding";(26)"Still" includes any part of still, any apparatus whatever for distilling or manufacturing spirit;(27)"Sugar" means any saccharine substance, extract or syrup, and includes any material capable of being used in brewing, except malt or grain of any kind;(28)"Supervisor" means the Excise Officer-in-charge of a spirit warehouse;(29)"Tariff rate" means the rate of import duty prescribed in the Indian Tariff Act for the time being in force;(30)"Under Proof (U.P.)" means spirit of a strength less than that of London Proof;(31)"Vat" means any vessel used for blending, reducing or storage of spirit;(32)"Warehouse" means the buildings erected by the Government of Mizoram or a private, individual as the case may be, for the storage of liquor in bond under the charge of the licensee (contractor);(33)"Wash" means materials for distillation which is under or has undergone, fermentation by natural or artificial means.Licensing and regulation of distilleries
