Section 2(36) in The Bihar Prohibition And Excise Act, 2016
(36)"illicit liquor" means any liquor manufactured or stored or distributed or sold, in contravention of the provisions of this Act or the rules framed there under or liquor on which appropriate duty or fee leviable under this Act or therules framed there under, has not been paid and includes foreign liquor on which appropriate duty or customs has not been paid;
