Section 1091 in Rules under the United Provinces Excise Act, 1910
1091. Fermented foreign liquor of two categories.
- As pointed out earlier in paragraphs 7 and 12, supra foreign liquor obtained by the process of fermentation is of two categories, viz. wines and beers, depending on the base utilized. Malt liquor, commonly known as beer is obtained on fermentation malted cereals, rules governing manufacture whereof are given in Chapter X. The product of fermentation of fruit worts is termed as "Wine" and the trade in general as "vintnery", rules in respect whereof are given in this Chapter. In common parlance, vintnery is the name given to the premises of Wine manufacture.
