(22)Tap :- "Tap" means to prepare or manipulate the spathe or other part of any toddy-producing tree with the object of extracting toddy therefrom. The attaching of pots is not necessary to constitute the act.[(23) Rental:- "Rental" means the rental payable under Section 18A in consideration of the grant of an exclusive or other privilege of manufacturing supplying or selling any liquor or intoxicating drugs.] [Inserted by Section 2(ii) of presidents Act 1 of 1964.][(24) State:- "State" means the State of Kerala] [Inserted by Section 7(k) of Act 10 of 1967.].[(25) Warehouse :- "Warehouse" means that part of a distillery, brewery, winery or other manufactury where liquor intended for issue is kept and includes a warehouse established under a special licence taken out under the Act or Rules;] [Clause (25) inserted by Finance Act 2003 (Act 12 of 2003) with effect from 1-4-2003.]II. - Establishment and Control
