Section 2 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
2. Definitions.
- In these rules, unless there is anything repugnant to the subject or context:(a)"The Act" means the Andhra Pradesh Excise Act,1968 :(b)"Commissioner" means the Commissioner of Excise :(c)"Denatured Spirit" means specifically denatured alcohol specified in the schedule and includes spirit subjected to any of the following processes for the purpose of rendering it unfit for human consumption, namely :(i)The admixture with spirit of atleast 50 degrees over proof of light Caoutchoucine and Pyridine bases in the proportion of 1/2 of one part of Pyridine and 1/2 of one Caoutchoucine to 99 parts of spirit by volume;(ii)The addition of liquid soap that is, a preparation made by mixing together and heating three parts of castor oil and one part of caustic soda in the preparation of one of liquid soap to 99 parts of spirit of atleast 50 degrees over-proof;(iii)The addition of 5 parts of Woodnaptha or Methyl Alcohol with 100 parts of spirit of over 50 degrees O.P. by volume;(iv)The addition of 4 parts of Formalin by weight to 100 parts of spirit by weight of 60 degrees OP;(v)The Addition of castor oil and caustic soda as specified below :For hundred parts of spirit of over 50 degrees O.P. use one part of castor oil and two fifths of one part of caustic soda solution all by volume. The caustic soda solution is to be prepared by dissolving one part of caustic soda in three parts of water. Adding to castor oil, one and half times its volume of spirit stirring and finally adding the caustic soda solution, and the clear solution which will be obtained will be added to the bulk of the spirit.(vi)The addition of Ammonia in the proportion of three parts of liquid Ammonia containing 25 to 35 percent by weight of Ammonia gas to 97 parts of spirit of over 72 degrees OP;(vii)The addition of 5 percent of concentrated Sulphuric Acid to 95 percent of spirit of over 50 degrees O.P. by weight ;(viii)The addition of any of the above or other ingredients in such proportions as may be specified by the Government;(d)"Form" means a form appended to these rules ;(e)"French polish" means denatured spirituous preparation containing not more than 85 percent by weight of denatured or methylated spirit and other ingredients including shellak in such proportion as may be specified by the Indian Standard Institution or by the Commissioner;(f)"Methyl Alcohol" means the liquid having the chemical formula as laid down by the Indian Standard Institution and having other chemical names and includes woodnaptha, Woodspirit, Wood Alcohol, Phyroxilic Spirit and Phyroligneous Spirit;(g)"Methylated Spirit" means denatured spirit rendered effectually unfit for human consumption by the admixture of crude woodnaptha otherwise than in highly purified condition, in the proportion of one part of Woodnaptha to nine parts of spirit by volume or in any other proportion that may be specifically prescribed by Government;(h)"Retail sale" means sale to the public who do not hold licence issued under these rules in quantities not exceeding the quantities specified in Rule 5 or these rules;(i)"Schedule" means the schedule appended to these rules;(j)"Thinner" means a denatured spirituous preparation containing not more than 20 percent of denatured spirit and other ingredients in such proportion as may be specified by the Indian Standard Institution of by the Commissioner;(k)"Varnish" means a denatured spirituous preparation containing not more than 60 percent of denatured spirit and such other ingredients in such proportions as may be specified by the Indian Standard Institution or by the Commissioner;(l)"Wholesale" means sale to holders of licences issued under these rules;(m)"Denatured Spirituous Preparation" for the purpose of these rules shall mean and include every article for manufacture of which denatured spirit has been employed as solvent, reagent or otherwise and which contains alcohol.
