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State of Uttar Pradesh - Section

Section 701 in Rules under the United Provinces Excise Act, 1910

701. Definitions.

- In these rules, unless the contrary appears from the context,-"Feints" means impure spirit produced from the distillation of low wines;"Low wines" means impure spirit produced from the distillation or wash;"Obscuration" means the difference, caused by matter in solution, between the true strength of spirit and the apparent strength as indicated by the hydrometer;"Officer-in-charge" means the Excise Inspector in-charge of distillery;"Receiver" means any vessel into which the worm of still discharges;"Receiver room" means the part of a distillery where the receivers are kept;"Spent less" is the residue left after impure spirit has been redistilled;"Spent wash" is the residue left after wash has been exhausted of spirit;"Vat" means any fixed vessel used for the storage of spirit;"Warehouse" means the part of a distillery in which spirit in a fit state for consumption is stored;"Wash" means a saccharine solution from which spirit is obtained by distillation; it includes also fermented wash or wort;"Wash back" means a vessel in which fermentation is carried on.A-Establishment of distilleries