Section 2(ii) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
(ii)"Bootlegger" means a person who distills, manufactures, stores, transports or takes away, imports, exports, sells or distributes any liquor, intoxication drug or other intoxicating substances in contravention of any of the provisions contained in any law for the time-being in force, or knowingly spends or utilizes money or gives support or gives aid to do any of the matters mentioned above, by any person or through any person by providing any animal, vehicle, vessel, other conveyance or any tank, any other articles whatever it may be or the person who abets to do any such matter in any manner.
