Section 2(i) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939
(i)[ "sale" means sale of motor spirit made for cash or deferred payment or other valuable consideration but does not include a mortgage, hypothecation, charge or pledge : and the words "sell" "buy" and "purchase" with all their grammatical variations and cognate expressions shall be construed accordingly] [Substituted vide Punjab Act 10 of 1974.];
