Section 2 in The M.P. Denatured Spirituous Preparation Rules, 1969
2. Definitions.
- In these rules unless the context otherwise requires -(a)"Act" means Madhya Pradesh Excise Act, 1915 (II of 1915);(b)"Denatured spirituous preparation" means any preparation made with denatured spirit and includes lacqures, French Polish, Varnish and Thinner prepared out of such spirituous preparation;(c)"Form" means a Form appended to these rules;(d)"Licensed premises" means premises in respect of which a licence has been granted under these rules;(e)"Licensee" means a person who has been granted a licence under these rules;(f)"Quart bottle" means a bottle having a capacity to contain 495 millilitres or above but not more than 767 millilitres; and(g)"Permit" means a permit granted under these rules.Manufacture
