(1)In these rules, unless the context otherwise requires:-(a)"Act" means, the Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006 (Act 24 of 2006);(b)"Chairman" means, the chairman of the Aquaculture Seed Committee;(c)"Certified Seed" means seed that fulfills all requirements for certification provided by the Act and rules;(d)"Fee" means, any fee stipulated in rules;(e)"Form" means, a form appended to these rules;(f)"Member" means, the member of the Seed Committee appointed under sub-section (2) of Section 3 and sub-section (2) of Section 4 of the Act and includes the Chairman arid the Member-Convener;(g)"Notification" means, a notification published in the official Gazette;(h)"Section" means, a section of the Act;
