Section 1 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
1.
In these Rules, unless there is anything repugnant in the subject or context, -(a)'Act' means the Punjab Excise Act (1 of 1914) as amended.(b)[Chief Medical Officer [means the [Chief Medical Officer] [Substituted vide Punjab Legislative Supplement Part III dated 29.5.1973.] or other principal Medical Officer of the district](c)'Deputy Excise and Taxation Commissioner' means the officer appointed by Government to discharge the functions and to exercise the powers assigned to him under the Act and includes any officer specially authorised by the Excise and Taxation Commissioner, Punjab to exercise throughout the State or any specified area therein, all any of the powers of Deputy Excise and Taxation Commissioner under these Rules.(d)'Competent Authority' means the Excise and Taxation Officer or the Assistant Excise and Taxation Officer holding charge of the district in relation to liquor or intoxicating drug under the Act and the rules made thereunder.(e)'Form' means the form appended to these rules,(f)Government means the Government of the State of Punjab.(g)the expression 'Import' 'Export' and Transport' have the same meanings as are assigned to them under the Act.(h)'Intoxicating Spirituous Preparation' means the spirituous preparations declared as liquor in the Punjab Government Notification No. 769 E&T-52/1273, dated the 22nd March, 1952, and shall include all such preparations as the Government may declare as such from time to time.(i)'Licensee means a person licensed to possess, manufacture or for dispensing or for sale intoxicating spirituous preparations.(j)'Prescription means a prescription given by a registered medical practitioner to a bona fide patient.(k)'Registered Practitioner, means any person registered under the provisions of the Punjab Medical Registration Act, 1916.
