Section 2 in The Andhra Pradesh Prohibition Act, 1995
2. Definitions
In this Act, unless the context otherwise requires,(1)'arrack' means country liquor including arrack brewed, coloured, flavoured or spiced.(1A)'buy' or 'buying' includes any receipt including gift;(It corresponds to Sec. 3 (2) of Act 10 of 1937 (Repealed Act)(2)'Collector' means the Collector of a district and includes the Joint Collector or any person appointed by the Government to exercise the powers and to perform the functions of a Collector under this Act;(3)'Commissioner' means the Commissioner of Prohibition and Excise appointed under Section 3 of the Andhra Pradesh Excise Act, 1968; (Act 17 of 1968).(4)'foreign liquor' includes every liquor imported into India, other than Indian liquor;(5)'Government' means the State Government;(6)'Indian liquor' means liquor produced, manufactured or compounded in India after the manner of gin, brandy, whisky or rum imported from foreign countries and includes 'milk punch' and other liquors consisting of or containing any such spirits, but does not include foreign liquor;(7)'liquor' includes,(a)spirits of wine, denatured spirits, methylated spirits and rectified spirits, beer, toddy and every liqued consisting of or containing alcohol; and(b)any other intoxicating substance which the Government may, by notification, declare to be liquor for the purposes of this Act;(8)'local body' means any Municipal Corporation, Municipality, Notified Area, Gram Panchayat, Mandal Parishad, Zilla Parishad, Township or a Cantonment constituted under the relevant law for the time being inforce;(9)'notification' means a notification published in the Andhra Pradesh Gazette and the term 'notified' shall be construed accordingly;(10)'place' includes an open place, a house, club, shed, enclosure, building, shop, tent, vessel, raft and vehicle;(11)'police station' includes any place which the Government may, by notification, declare to be a police station for the purpose of this Act;(12)'prescribed' means prescribed by rules made under this Act;(13)'prohibition officer' means the Commissioner, a Collector, or any officer or other person to whom the Commissioner or the Collector delegates his powers or functions under Section 6;(14)sale or 'selling' includes any transfer including gift; (Corresponds to Sec. 3 (16) of Repealed Act)(15)Omitted words and expressions used in this Act but not defined shall have the meanings assigned to them in the Andhra Pradesh Excise Act, 1968 (Act 17 of 1968).
