Section 2 in The Lubricating Oils And Greases (Processing, Supply and Distribution Regulation) Order, 1987
2. Definitions.
- In this Order, unless the context otherwise requires-(a)"competent authority" means any person or authority authorised by a State Government or a Union territory administration by notification in the official Gazette, to exercise the powers and to perform the functions of the competent authority under this Order for such area as may be specified in the notification;(b)"lubricating oils and greases" shall have the meaning assigned to them in item number 11-A of the First Schedule to the Central Excise and Salt Act, 1944 (1 of 1944) and shall include any speciality oil falling under item number 68 of that Schedule;(c)"processor" means any person carrying on or proposing to carry on the business of processing, manufacturing, blending, compounding, packaging, or refining or sale of any lubricating oil and grease and includes his representative or agent but does not include the oil companies specified in Schedule 1 appended to this Order;(d)without prejudice to the meaning assigned to "adulteration" under the Prevention of Food Adulteration Act, 1954 (37 of 1954), any lubricating oil or grease shall be deemed to be adulterated if the same does not meet the specifications declared therefor by the processor.
