15. [-] [Clause (15) was omitted by the Punjab Separation of Judicial and Executive Functions Act, 1964 (Punjab Act No. 25 of 1964).]
(16)Manufacture. - "manufacture" includes every process, whether natural or artificial by which any [intoxicant] [Substituted for the words 'excisable article' by the Government of India (Adaptation of Indian Laws) Order, 1937.] is produced or prepared and also redistillation, and every process for the rectification, reduction flavouring, blending or colouring of liquor.(17)Place. - "place" includes a building, shop, tent, enclosure, booth, vehicle, vessel, boat and raft.(17A)[ Purchase. - expression "purchase" includes receipt in any manner including gift;] [Inserted vide Haryana Act No. 22 of 1996.](18)[ Sale. - expression "sale" includes transfer in any manner including gift;] [Substituted vide Haryana Act No. 22 of 1996.](19)Spirit. - "spirit" means any liquor containing alcohol obtained by distillation whether denatured or not.(20)Tari. - "tari" means fermented or unfermented juice drawn from any kind of palm tree.(21)Transport. - "transport" means to move from one place to another within [Haryana].
