(7)[ "excisable article" means-(a)any liquor for human consumption, or(b)any intoxicating drug, but does not include medicinal preparations or toilet preparations containing alcohol or any intoxicating drug;Explanation.-In this clause the expressions "medicinal preparations" and "toilet preparations" have the same meaning respectively as in the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (Act 16 of 1955);]
