- In these rules, unless there is anything repugnant in the subject or context,-(a)"Chief Commissioner" means the Chief Commissioner of Tripura ;(b)"Excise Commissioner" means the Excise Commissioner appointed under the Act ;(c)"Collector" has the same meaning as is in the Act;(d)"Act" means the Bengal Excise Act, 1909 as extended to the Union Territory of Tripura ;(e)"Administration" means the Tripura Administration ;(f)"blending" means the mixture of spirits or wines of different strengths or of different qualities ;(g)"bottling" means bottling a defined in Clause (3) of Section 2 of the Act ;(h)"brewer for sale" means a person 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 ;(i)"compounding" means the artificial preparation of foreign liquor by the addition, to imported or locally made liquor, of flavouring or colouring matter or both ;(j)"contractor" means a person to whom the exclusive privilege-(a)of supplying by wholesale, or(b)of manufacturing and supplying by wholesale, country spirit to licensed retail vendors of the same has been granted by the Chief Commissioner under Section 22 ;(k)a "degree of gravity" shall be taken as equal to the one-thousandth part of the gravity of distilled water at sixty degrees of Fahrenheit's thermometer;(l)"distiller" means a person who holds a licence to work a distillery in Union Territory of Tripura ;(m)"to gauge' means to determine the quantity of spirit contained in or taken from, any cask or other receptacle, or to determine the capacity of a cask or other receptacle ;(n)"London Proof (L.P.)" or "proof" means the strength or proof as ascertained by means of sykes' hydrometer and denotes that spirit which at the temperature of 51° Fahrenheit weights exactly 12/13th part of an equal measure of distilled water ;(o)"obscuration" means the difference, caused by matter in solution between the true strength of spirit and that indicated by the hydrometer ;(p)"ordinary denatured spirit" means spirit denatured with the general denaturant prescribed for use in Tripura ;(q)"plain spirit" means spirit to which no flavour has been communicated and to which no flavouring or colouring matter or other material or ingredient has been added ;(r)"prescribed" or "approved" means prescribed or approved by the Chief Commissioner or the Excise Commissioner;(s)to "prove" means to test the strength of spirit by a hydrometer or other instrument prescribed by the Excise Commissioner ;(t)"rectified spirit" means plain spirit of a strength of not less than forty degrees above proof;(u)"reducing" means the reduction of liquor from a higher to a lower alcoholic strength by the addition of water ;(v)"still" includes any part of a still and any apparatus whatever for distilling or manufacturing spirit;(w)"sugar" means any saccharine substance, extract or syrup, and includes any material capable of being used in brewing except malt or grain of any kind ;(x)"wash" means material for distillation which is under, or has undergone, fermentation by natural or artificial means ;(xi)"company" means a company as defined in the Companies Act, 1956.
