- In these rules, unless the context otherwise requires,-(a)'Act' means the Rajasthan Excise Act, 1950 (Rajasthan Act II of 1950);(b)'Beer' means any liquor prepared from malt or grain, with or without addition of sugar and hops and include sale port and stout;(c)[ 'Brewer' means a person holding a licence in Form R.B. 1(B)] [Substituted by GSR 158 [28-8-75].]:(d)'Brewery' means a building where beer is brewed and includes every place therein where beer is stored or wherefrom it is issued;(e)'Copper' means any vessel in which either worts or water is boiled or heated in the course of brewing;(f)'Excise year' means the period commencing from 1st day of April and ending on 31st day of March following;(g)'Fermenting Vessel' means any vessel in which worts are fermented by the action of yeast;(h)'Form' means form appended to these rules;(i)'Gravity' means the proportion which the weight of a liquid beers to that of an equal bulk of distilled water the gravity of distilled water at 60 degree F being taken to be 1000 degree;(j)'Hops' means the ripe female flowers of the hop plant or its other parts used in brewing for giving bitter taste to beer and for preserving and clarifying it;(k)'Hop back' means any vessel into which worts are run after boiling for removal of the spent hops;(l)'Licence' means a licence granted for a brewery under section 16 of the Act;(m)'Licensee' means a holder of such licence;(n)'Malt' means the basic germinated grain used for brewing obtained as result of diastatic fermentation or subjecting grain to the process of sleeping and couching;(o)'Malt substitutes' means sugars or starches mixed In proper proportion for being used as a substitute for malt for brewing purposes;(p)'Mashtun' means any vessel in which malt or grain is exhausted of its fermentable contents in the course of brewing;(q)'Officer-in-charge' means the Excise Inspector or any other officer of the Excise Department not below the rank of Excise Inspector appointed by the Excise Commissioner to hold charge of a brewery;(r)'Racking' or 'Settling back' means any vessel into which worts are passed from a fermenting vessel and run off into store vats or casks;(s)'Under back' means any vessel into which worts are run either from the Mashtun or hop back;(t)'Works' means the liquor obtained by the exhaustion of malt or grain or by the solution of saccharine in the process of brewing.A. Establishment of Breweries
