Section 2 in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commercial weight or measure" means a weight or measure purporting to be a standard weight or measure used in any transaction for trade or commerce;(b)"Controller and Assistant Controller" means the Controller and Asst. Controller of Weights and Measures appointed under section 18;(c)"Inspector" means an Inspector of Weights and Measures appointed under section 18;(d)"Measuring Instrument" means any measuring instrument other than a weighing instrument and includes any instrument used for determining the length, area, volume, capacity, quality, temperature or density of any articles;(e)"Mint" means any mint established by the Central Government;(f)"Person" shall be construed to mean both the plural and singular, as the case demands, and shall include individuals, partnerships, corporations, companies, societies, associations, Government Departments, Offices and other Organisations;(g)"Prescribed" means prescribed by rules made under this Act;(h)"Reference standards" means the sets of standard weights and measures supplied to the State Government by the Central Government in pursuance of sub-section (2) of section 15 of the Standards of Weights and Measures Act, 1956;(i)"Rules" means the rules made under section 50;(j)"Standard weight or measure" means any unit of mass or measure referred to in sub-section (1) of section 13 of the Standards of Weights and Measures Act, 1956;(k)"Sealed package or container" means a closed packet bottle, casket, tin, barrel, case, receptacle, bag, sack, wrapper or other thing in which any article is placed or packed and which is intended to be sold with its contents, without any weighment or measurement of such contents at the time of sale;(l)"Stamp" means a mark for use as evidence of the passing of weights and measures for use, whether applied by impressing, casting, engraving, etching, branding or by any other means and cognate expressions shall be construed accordingly;(m)"State Government" means the Administrator appointed to the Union Territory of Goa, Daman and Diu, under article 239 of the Constitution or the Government of Goa, Daman and Diu;(n)"Use in transaction for trade or commerce" means use for the purpose of determining or declaring the quantity of anything in terms measurement of length, area, volume, capacity or weight in or in connection with -(i)any contract, whether by way of sale, purchase, exchange, hire purchase or otherwise; or(ii)any assessment of royalty, toll, duty or other dues; or(iii)the assessment of any work done or services rendered, otherwise than in relation to research or scientific studies or in individual house-holds for house-hold purpose;(o)"Verification" with its grammatical variations and cognate expressions used with reference to a weight or measure or weighing or measuring instrument, includes the process of comparing, checking or testing such weight or measure or weighing or measuring instrument and also includes re-verification;(p)"Weighing instrument" means any instrument for weighing and includes scales with the weights belonging thereto, scale-beams, balances, spring balances, steel yards and other weighing machines.
