Section 2(3) in The Assam Liquor Prohibition Act, 1952
(3)[ "Liquor" means any intoxicating liquor and includes all liquid consisting of or containing alcohol, also Tari containing alcohol and Pachwai in any form and any substance which the State Government may, by notification, declare to be liquor for the purpose of this Act. [Substituted by Assam Act No. 13 of 1956, dated 25.4.1956.]Explanations. - (i) This definition shall not apply to any toilet preparation or medicine containing alcohol.(ii)Tari in an unfermented stage is not included within the term liquor and is exempted form the operation of this Act].
