Section 2 in The Jute Packaging Materials (Compulsory Use In Packing Commodities) Rules, 1987
2. Definitions.
- In these rules, unless the context otherwise requires,(a)"Act" means the Jute Packaging Materials (Compulsory Use in Packing Commodities) Act, 1987 (10 of 1987) :(b)"Committee" means the Standing Advisory Committee constituted under Section 4;(c)"Competent authority" means a State Government or any officer or authority subordinate to the Central Government or a State Government as may be specified by the Central Government under Section 13;(d)"Form" means a form appended to these rules ;(e)"Producer" means the producer, or manufacturer of any commodity;(f)"Sample" means a sample of any jute packaging material taken under the provisions of the Act or under these rules ;(g)"Section" means a section of the Act;All words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
