Section 3(16) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(16)[ Omitted.] [Clause (16) omitted by Act XL of 1966.]Imprisonment. - [(17) "Imprisonment" includes both simple and rigorous.] [Clause (17) added by Council Resolution dated 27th November, 1903 published in the Government Gazette dated 18th Phagan, 1960.][Molasses. - (18) "Molasses" means the heavy dark coloured viscous liquid produced in the final stage of manufacture of gur or sugar containing, in solution or suspension sugars which can be fermented, and includes the solid form of such liquid and also any products formed by the addition to such liquid or solid of any ingredient which does not substantially alter the character of such liquid or solid and from which the wash is prepared but does not include any article which the State Government may, by notification in the Government Gazette, declare not to be molasses for the purpose of this Act] [Added by Act XI of 1999, Section 4, w. e. f. 29-2-2000.].[3A. "Country liquor" and "foreign liquor". - The Government may by notification in the Government Gazette declare what, for the purposes of this Act or any portion thereof, shall be deemed to be "country liquor" and "foreign liquor".] [Section 3-A inserted by Act VIII of 1956.]II. - Establishment and Control[4. Appointment of Excise and Taxation Officer. - [(1) The Government may appoint such officers as it thinks fit to be [Commissioner,] [Section 4 substituted by Act VIII of 1956.] [Deputy Commissioners,] [Substituted by Act XIV of 1966.] and Excise and Taxation Officers ; and the officers so appointed shall exercise such powers as may be conferred and perform such.duties as may be required by or under this Act.] [Clause (2) of section 3 substituted by Act VIII of 1956.]
