Section 2 in Cardamom (Licensing and Marketing) Rules, 1987
2. Definitions.
- In these rules, mikes the context otherwise requires :-(a)"Act" means the Spices Board Act, 1986;(aa)[ "auction" means a system of conducting sale of cardamom through the platform provided and approved by the Spices Board and includes manual auction, e-auction and online auction;] [Inserted by Notification No. G.S.R. 816(E), dated 18.11.2014 (w.e.f 26.2.1987).](b)"auctioneer" means a person engaged in the business of conducting cardamom auctions;(c)"Dealer" means a person engaged in the business of purchasing and selling of cardamom but does not include any auctioneer or exporter ;(d)"Form" means a form appended to these rules ;(c)"Person" means an individual and includes company, firm, society and any other association or body of individuals, whether incorporated or not.(e)[ "person" means an individual or a firm, company, multi-State co-operative societies registered under the Multi-State Co-operative Societies Act, 2002 (39 of 2002) or a charitable society registered under the Societies Registration Act, 1860 (21 of 1860).] [Substituted by Notification No. G.S.R. 816(E), dated 18.11.2014 (w.e.f 26.2.1987).]
