- In this Act and the rules made under it unless there is something repugnant in the subject or context :-(1)Beer. - "Beer" includes ale, porter, stout, and all other fermented liquors made from malt.(2)Bottle. - "to bottle" means to transfer liquor from a cask or other vessel to a bottle, jar, flask or similar receptacle whether any process of manufacture be employed or not, and bottling including re-bottling.(3)Collector. - "Collector" includes any revenue officer in independent charge of district and any official appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to discharge throughout any specified local area, the functions of a Collector under this Act.(4)Commissioner. - "Commissioner" means the chief officer incharge of the revenue administration of a division.(5)Denatured. - "denatured" means effectually and permanently rendered unfit for human consumption.(5A)[ "Deputy Excise and Taxation Commissioner" means an officer-in-charge of the Excise Administration of the District or any other officer appointed by the State Government for this purpose;] [Added by Haryana Act No. 4 of 2001.](6)[ Excisable article. - "Excisable article" means :- [Substituted by the Adaptation of Laws (Third Amendment) Order, 1951. The original clause had been substituted by A.L.O. 1937.](a)any alcoholic liquor for human consumption ; or(b)any intoxicating drug][(6-a) "excise bottle" means a bottle of such type or description as may be or may have been at any time permitted for the bottling of liquor or beer by rules made under this Act] [Added by Punjab Act 1 of 1940, Section 2.].[(6-b) "excise duty" and "countervailing duty" means any such excise duty or countervailing duty as the case may be as in mentioned in entry 51 of list II in the Seventh Schedule to the Constitution.] [Re-lettered as (6-b) by Punjab Act 1 of 1940, Section 2. This clause was inserted by the Government of India (Adaptation of Indian Laws Order, 1937), as clause (6a).](7)Excise commissioner. - "Excise Commissioner" means the officer appointed by the [State] Government under Section 9.(8)Excise Officer. - "excise officer" means any officer or person appointed or invested with powers under this Act.(9)Excise revenue. - "Excise revenue" means revenue derived or derivable from any payment, duty, fee, tax, confiscation or fine imposed or ordered under the provisions of this Act, or of any other law for time being in force relating to liquor or intoxicating drugs, but does not include a fine imposed by a court of law.(10)[ Export. - "Export" means to take out of [Haryana] otherwise than across a customs frontier as defined by the Central Government.] [Substituted for the old clause by the Government of India (Adaptation of Indian Laws) Order, 1937.](11)Financial Commissioner. - "Financial Commissioner" shall when there are more Financial Commissioners than one be construed as meaning one or more of the Financial Commissioners.(12)[ Import. - "Import" (except) in the phrase "import into India means to bring into [Haryana] otherwise than across a custom frontier as defined by the Central Government] [Substituted for the old clause by the Government of India (Adaptation of Indian Laws) Order, 1937.].[(12-a) Intoxicant. - "intoxicant" means any liquor or intoxicating drug.] [Inserted by the Government of India (Adaptation of Indian Laws) Order, 1937.](13)[ Intoxicating drugs. - "intoxicating drugs" mean. [Substituted for the old clause by India Act 2 of 1930, Schedule II.](i)the leaves, small stalks and flowering or fruiting tops of the Indian hemp plant (Canabis Sativa L.) including all forms known as bhang, siddhi or ganja.(ii)Charas, that is the resin, obtained from the Indian hemp plant, which has not been submitted to any manipulations other than those necessary for packing and transport.(iii)any mixture with or without natural materials of any of the above forms of intoxicating drug or any drink prepared therefrom ; and(iv)any other intoxicating or narocatic substance which the [State] Government may by notification declare to be an intoxicating drug such substance not being opium coca leaf, or a manufactured drug as defined in Section 2 of the Dangerous Drugs Act, 1930.](14)Liquor. - "Liquor" means intoxicating liquor and includes all liquid consisting of or containing alcohol; also any substances which the [State] Government may by notification declare to be liquor for the purposes of this Act.
