Section 2 in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
2. Definitions.
(1)In these regulations, unless the context otherwise requires -(a)"Act" means the Bureau of Indian Standards Act, 2016;(b)"rules" means the Bureau of Indian Standards Rules, 2017;(c)"first party" means a person or organisation that provides the goods, article, process, system or service for conformity assessment;(d)"Schedule" means the Schedule annexed to these regulations;(e)"Scheme" means the Scheme annexed to Schedule-II;(f)"specified requirement" means the stated need or expectation that goods, article, process, system or service is required to fulfil and includes essential requirements;(g)"third party" means a person or body that is independent of the person or organisation that provides goods, article, process, system or service for conformity assessment, and has no user interest.(2)The words and expressions used in these regulations and are not defined but defined in the Act or the rules shall have the meanings respectively assigned to them in the Act and the rules.
