Section 2 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
2. [] [Substituted by Notification No B-1-35-87-CT-V, dated 25-03-1991.]
In these rules, unless the context otherwise requires-(1)"Act" means the Madhya Pradesh Excise Act, 1915 (No. II of 1915);(2)"Blending" means the mixing of spirit of different strength;(3)"Bub" means a composition, itself in a state of fermentation prepared for addition to wash or to promote fermentation;(4)"Compounding" means the artificial preparation of a foreign liquor by the addition, to imported or Indian-Made liquor, of flavouring or colouring matter or both;(5)"Distiller" means any person licensed to distill under these rules;(6)"Distillery" means the manufactory where spirits are distilled, compounded, blended, processed, fortified and/or diluted to produce wines or Indian made foreign liquor, Industrial alcohol, absolute alcohol and country spirit, and includes an operation for bottling of such liquors;(7)"Distillery Contractor" means any person holding a contract for the manufacture and supply of spirit to retail vendors is any area in Madhya Pradesh;(8)"Distillery Officer" in relation to any distillery means the Excise Officer incharge of such distillery not below the rank of an Inspector of Excise;(9)"Feints" means that portion of the distillate from the low wines which is considered unit by reason of its impurities to be collected in the spirit receiver;(10)"Form" means a Form appended to these rules;(11)"Gauge" means to determine the quantity of liquid that is, or can be, contained in, or taken from any cask or receptacle or to determine the capacity of any cask or receptacle;(12)"Less" means the residue left on straining of wine after completion of the process of fermentation;(13)"Licence" means a licence granted tor construction and working a distillery and for supply of liquor under Sections 13, 14, 15, 18 and 28 of the Act;(14)"Licensed premises" means premises approved by the Excise Commissioner, for use of the manufacture, bottling and storage or sale of country spirit, imported foreign liquor or Indian-made foreign liquor;(15)"Licensee" means a person who has been granted a licence under these rules;(16)"Low wine" means impure spirit produced from the first distillation of the wash in pot still;(17)"Malt" means the basic germinated grain used for the brewing obtained as a result of diastatic fermentation or subjecting grain to the process of steeping and couching;(18)"Malt substitute" means sugar or starches mixed in proper proportion for being used as a substitute for malt for brewing purposes;(19)"Obsouratin" means the difference, caused by matter in solution, of spirit between the true strength and the apparent strength as indicated by the Hydrometer;(20)"Officer-incharge" means the Excise Officer not below the rank of Sub-Inspector of Excise, incharge of distillery or bonded ware-house;(21)"Plain Spirit" means spirit to which no flavour has been communicated and to which no flavouring or colouring material or ingredient has been added;(22)"Prove" means to test and to determine the alcoholic strength of spirit by hydrometer or other suitable instruments;(23)"Private individual" means a person or firm not holding any licence under these rules or a person not holding any office which empowers him to enter distillery for inspection etc.;(24)"Proof" means the strength of proof as ascertained by Sikes hydrometer or by any other instrument approved by the Excise Commissioner;(25)"Receiver" means any vessel into which the wort of a still discharges;(26)"Receiver room" means the part of distillery where the receivers are kept;(27)"Rectified Spirit" means plain un-denatured spirit of strength of 66 degree or more over proof and includes "absolute alcohol";(28)"Reducing" means the reducing of spirit from a higher to a lower alcoholic strength by the addition of water;(29)"Spent less" means the residue left after unfinished spirit has been re-distilled;(30)"Spent wash" means the residue left after the wash has exhaused of spirit.(31)"Spiced Spirit" means a spirit re-distilled after the addition of flavours and spices of plain spirit. It includes spiced spirit manufactured as per direction of the Excise Commissioner from time to time regarding essence and colour to be added to plain spirit, and strength;(32)"Tariff rate" means the rate of import duty on plain spirit prescribed under the Tariff Act, 1894 (No. 8 of 1894);(33)"Ware house" means the part of a distillery in which spirit in fit state for consumption is stored or bonded godown where loose and bottled liquor for issue is stored without payment of duty;(34)"Ware-house Officer" means an Excise Officer not below the rank of Sub-Inspector in charge of a warehouse;(35)"Wash" means a saccharine solution from which spirit is obtained by distillation. It also includes fermented wash or wort, and(36)"Wash back" means a vessel in which fermentation is carried on.B. The Grant of Licences
