(16)"counterfeit liquor" means a liquor in respect of which (a)there is any violation of any right under the Trade Marks Act,1999 ( 47 of 1999) or the Copyright Act,1957 (14 of 1957) or any other similar Act in force, or(b)in respect of which an offence under section 481 or section 483 or section 486 of the Indian Penal Code, 1860 (XLV of 1860) has been committed;
