(15)"manufacture" includes-(i)every process, whether natural or artificial, by which any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] is produced or prepared (including the tapping of tari producing trees and the drawing of tari from trees),(ii)re-distillation, and(iii)every process for the rectification, flavouring, blending or colouring of liquor, [or for the reduction of liquor for sale] [Added by section 6(6) of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).];
