Section 2 in Bihar Excise (Mahua Flowers) Rules, 2006
2. Definitions.
- In these Rules unless the context otherwise requires:-(a)"Act" means the Bihar Excise Act, 1915.(b)"Authorised officer" means an officer of the Excise Department of and above the rank of Sub-Inspector of Excise.(c)"Form" means a form appended to these Rules.(d)"Mahua Flowers" means the flowers of Passialatifolla but does not include the berry or seed of the mahua tree.(e)"Base" means materials recognised and notified as base of country liquor vide Notification No. 470-F dated 15.01.1919.(f)"Recognised body" means a person or a body of persons or an institution, whether incorporated or not, recognised by the Commissioner of Excise as such for the purpose of these Rules.(g)"Section" means section of the Bihar Excise Act, 1915.
