Section 2 in Bihar Spiced Country Spirit (Manufacture and Sale) Rules, 1976
2. Definition.
(a)"Board" means the Board of Revenue, Bihar.(b)"Licensing Authority" means the Collector of the district or any other authority empowered by the State Government to grant a licence under Section 13 and 20.(c)"Manufactory" means the licenced premises where the manufacture of Spiced Country Spirit is carried on.(d)"Section" means a Section of the Act.(e)[ "Rectified spirit grade I" means spirit conforming to I.S.I specification no. I.S.1.323:1959 for rectified spirit grade I for alcoholic drinks.] [Substituted by Notification No. 2/23-6-93-1-137/62 dated 11.11.93.](f)[ Rectified spirit grade I means the neutral spirit used for the purpose of alcoholic drinks bearing I.S.I. specification no. 323-1959.] [Substituted by Notification No. 2/23-6-93-1-137/62 dated 11.11.93.](g)"Special Country Spirit" means the alcoholic liquor which has been defined as spiced country spirit and declared to be deemed as "Country Liquor" in Government Notification No. 470-F as subsequently amended and shall include for the purpose of Rule 8(v) of these Rules [silent spirit or, rectified spirit grade I ] [Substituted by Notification No. 2/23-6-93-1-137/62 dated 11.11.93.] procured for the manufacture of spiced country spirit.(h)"The Act" means the Bihar [******] [Deleted by Notification No. 2/23-5/1991-1 dated 7.3.1991.] Excise Act, 1915.
