Section 619 in Rules under the United Provinces Excise Act, 1910
619.
In these rules, unless there is something repugnant to the context,-(1)"Overseas foreign liquor" means liquor imported into India from overseas countries which has paid duty on its importation under the Indian Tariff Act, 1894 or the Sea Customs Act, 1875, but does not include Denatured Spirit;(2)"Private individuals" means all persons, or firms not holding a licence from the Collector for the wholesale or retail vend of foreign liquor;(3)"Clubs" means a society of persons associated together for social intercourse or for any purpose except the acquisition of gain and includes a club registered under the Indian Companies Act, 1943, co-operative societies, regimental clubs, messes and railwayNotes. - The association must be private and have some element of permanence. The purpose of social intercourse may be combined with and other purpose subject to the exception mentioned. The acquisition of a gain does not destroy the nature of a club, if it is merely incidental to its main purpose.(4)"The Act" means the United Provinces Excise Act of 1910 as subsequently amended;(5)"Scheduled Area" means local area mentioned in the schedule in note to paragraph 606 (1).
