Section 2 in The Madhya Pradesh Distillery Rules, 1995
2. Definitions.-
In these rules unless the context otherwise requires-(1)"Act" means the Madhya Pradesh Excise Act, 1915 (II of 1915);(2)"Blending" means the mixing of spirits of different strengths;(3)"Denatured spirit" or "Denatured Alcohol" means alcohol of any strength which has been rendered effectively unfit for human consumption by admixture of such denaturant as may be approved by the Excise Commissioner;(4)"Distiller" means any person licensed to distill or redistil under these rules;(5)"Distillery" means the manufactory where spirit is manufactured;(6)"Distillery Officer" in relation to any distillery means the Excise Officer incharge of such distillery, not below the rank of an Inspector of Excise;(7)"Extra Neutral Alcohol" means silent spirit of an optimum quality which complies with the standard for neutral spirit prescribed by the Bureau of Indian Standards for the purpose;(8)"Feints" means impure spirit produced from the distillation of low wines;(9)"Gauge" means to determine the quality of liquid that is, or can be, contained in, or taken from any cask or receptacle or to determine the capacity of any cask or receptacle;(10)"Low Wines" means impure spirit produced from the distillation of wash, for rectification or redistillation to stronger and purer forms of spirit;(11)"Malt" means the basic germinated grain used for the brewing obtained as a result of diastatic fermentation or subjecting grain to the process of stepping and couching;(12)"Malt Substitute" means sugar or starches mixed in proper proportion for being used as a substitute for malt for brewing purposes;(13)"Molasses" means the heavy dark coloured residual syrup, drained away in the final stage of manufacture of Gur or Sugar containing in solution or suspension, Sugars which can be fermented;(14)"Obscuration" means the difference, caused by matter in solution of spirit between the true strength and the apparent strength as indicated by Hydrometer;(15)"Plain Spirit" means spirit to which no flavour has been communicated and to which no flavouring or colouring material or agent has been added;(16)"Prove" means to test and to determine the alcoholic strength of spirit by hydrometer or other suitable instrument;(17)"Proof" means the strength of proof as ascertained by Sikes hydrometer or by any other instrument approved by the Excise Commissioner;(18)"Racking" means transferring of spirits from one vessel to another;(19)"Receiver" means any vessel into which the spirit of a still discharges;(20)"Receiver Room" means the part of distillery where the receivers are kept;(21)"Rectified spirit" means plain un-denatured spirit of strength of 60 degrees or more over proof and includes "Absolute Alcohol".(22)"Reducing" means the reducing of spirit from a higher to a lower alcoholic strength by the addition of water.(23)"Spent Wash" means the residue left after the wash has been exhausted of Spirit;(24)"Special Denatured spirit" means spirit of any strength rendered effectively unfit for human consumption by the special process specified from time to time by the Excise Commissioner;(25)"Wash" means a sugary solution prepared from a fermentative base and water in which fermentation has started or to which yeast or active wash has been added;(26)"Wash Back" means a vessel in which fermentation is carried on;(27)"Wort" means sugary solution, prepared from a fermentative base and water in which fermentation has not started.
