(15)"Liquor" means intoxicating liquor and includes spirit of Wine, Spirit, Wine, Tari, Pachawar, beer and all liquid consisting of, or containing alcohol, as also any substance which the [State Government ] [Substituted by Rajasthan Act No. 38 of 1957.] may from time to time by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 38 of 1957.] declare to be liquor for the purposes of this Act,
