- In this Act,(Definantion) unless the context otherwise requires,-(1)"arrack" includes all liquor produced or manufactured in India and supplied by the Government, other than Foreign Liquor and [Indian Made Foreign Liquor] [Throughout the Act, for the words 'Indian Liquor', the words 'Indian Made Foreign Liquor' substituted vide. Act No.17 of 2006.];(1A)[ "Bar" means the privilege granted under the Act to an establishment, where food is served, for sale of [Indian Made Foreign Liquor] [Inserted by Act No.35 of 2005.] and Foreign Liquor in loose for consumption on the licensed premises];(2)"beer" includes ale, stout, porter and all other fermented liquors usually made from malt;(2A)[ "Bonafide purpose" means the privilege granted under the Act for the sale or use as the case may be, of any intoxicant, any material or any liquor and does not include [Indian Made Foreign Liquor] [Inserted by Act No.35 of 2005.], Foreign Liquor and Toddy];(3)[ "bottle" means to transfer liquor from one cask to another cask or from a cask or vessel to a bottle, jar, flask, pot, closed packet, basket, tin, barrel, case, receptacle, bag, sack or wrapper or any other receptacle in any form in which any intoxicant is packed for the purpose of sale whether or not any process of manufacture is employed and includes re-bottling] [Substituted by Act No.4 of 1994.];(4)"buy or buying" includes any receipt including gift;(5)"Collector" means the Collector of a district and includes [the Joint Collector] [Substituted by Act No.4 of 1994.] or any person appointed by the Government to exercise the powers and to perform the functions of collector under this Act;(6)"Commissioner" means the officer appointed under section 3;(6A)[ "Corporation" means the [Telangana State] [Inserted by Act No.17 of 2006.] Beverages Corporation Limited, Hyderabad;](7)"cultivation" or "cultivating" includes the tending or protecting of a plant during growth and does not necessarily imply raising it from seed;(8)"denatured" means subjected to a process prescribed for the purpose of rendering unfit for human consumption;(9)[ "excisable article" means any alcoholic liquor for human consumption; or any intoxicating drug] [Substituted by Act No.20 of 1994.];(10)"excise duty" or "countervailing duty" means the duty of excise or countervailing duty, as the case may be, mentioned in entry 51 in List II of the seventh Schedule to the Constitution;(11)["Prohibition and Excise Officer"] [[Throughout the ActFor Substituted
