Section 2 in The Rajasthan Distilleries Rules, 1977
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Rajasthan Excise Act, 1950 (Rajasthan Act 2 of 1950);(b)"feints" means impure spirit produced from the distillation of low wine;(c)"Low Wines" means impure spirit produced from the distillation of wash;(d)"Obscuration" means the difference, caused by matter in solution, between the true strength of spirit and the apparent strength as indicated by the hydrometer;(e)"Officer in charge" means the Excise Inspector or Assistant Excise Officer-in-charge of a distillery;(f)"Receiver" means any vessel into which the work of a still discharges;(g)"Receiver room" means the part of a distillery where the receivers are kept.(h)"spent less" is the residue left after impure spirit has been redistilled;(i)"Spent wash" is the residue left after wash has been exhausted of spirit:(j)"Vat" means any fixed vessel used for the storage of spirit;(k)"Warehouse" means the part of a distillery in which spirit in a fit state of consumption is stored;(l)"wash" means a saccharine solution from which spirit is obtained by distillation; it includes fermented wash or wort;(m)"wash back" means a vessel in which fermentation is carried on;(n)"Form" means a form appended to these rules.A-Establishment of Distilleries
