Section 568 in Rules under the United Provinces Excise Act, 1910
568. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means U.P. Excise Act, 1910 (Act No. IV of 1910);(b)"Form" means a form appended to these rules;(c)"Licence" means a licence granted under these rules;(d)"Nira" (Sweet Toddy or unfermented toddy) means unfermented juice drawn from tar, khajur or any other kind of palm tree;(e)"Premises" means licensed premises;(f)"standard quality Nira" means the Nira which is-(1)Transparent,(2)Syrupy,(3)Sweet in smell and taste,(4)Without the slightest foam on its surface,(5)Without any tinge, and(6)Without any acid or alcoholic fermentation.(g)"tree" means Tar or Khajur tree or any other kind of palm tree capable of yielding 'Nira'.
