- In these rules, unless there is anything repugnant in the context,-(a)"Brewer for sale" means a persons who brews beer for the use of any other person, at any place other than the premises of the persons for whose use the beer has been brewed, and includes any licensed dealer in or retailer of beer, who brews beer ;(b)"Distiller" means a person who holds a licence to work a distillery ;(c)"Feints" means impure spirit produced from the distillation of low wines ;(d)"Low wines" means impure spirit produced from the distillation of wash ;(e)"Obscuration" means the difference, caused by matter in solution, between the true strength of spirit and that indicated by the hydrometer;(f)"Officer-in-charge" or "the Excise Officer" means the Excise Superintendent or Inspector or Sub-Inspector in-charge of a distillery;(g)"Receiver" means any vessel into which the worm of a still discharges ;(h)"Receiver room" means the part of a distillery where the receivers are kept;(i)"Spentlees" is the residue left after impure spirit has been redistilled;(j)"Spent wash" is the residue left after wash has been exhausted of spirit;(k)"Sugar" means any saccharine substance, extract or syrup, and includes any materials capable of being used in brewing, except malt or grain of any kind;(l)"Vat" means any vessel used for blending, reducing or the storage of spirit;(m)"Warehouse" means the part of a distillery in which spirit in a fit state for consumption is stored;(n)"wash" means material for distillation which is under or has undergone, fermentation by natural or artificial means;(o)"Wash back" means a vessel in which fermentation is carried on ;(p)For some other items, see definition under Rule 90 of the Excise Rules.Licensing and Regulation of Distilleries
