- In these rules, unless there is anything repugnant in the subject or context:-(1)"Act" means the Rajasthan Warehouses Act, 1958;(2)"Form" means a form appended to these rules;(3)"Non-negotiable receipt" means a receipt in which it is stated that the goods therein specified will be delivered to the person who tendered the goods to the warehouseman for storing in the warehouse;(4)"Prescribed Authority" means the Registrar, Co-operative Societies, appointed under the Rajasthan Co-operative Societies Act, 1953 within the limits of his jurisdiction;(5)"Section" means a section of the Act;(6)"Year" means the calendar year commencing from the first day of January;(7)"Weigher" means a person licensed under the Act to weigh goods and issue a certificate of the weight;(8)"Classified" means a person licensed under the Act to classify the goods according to grade or otherwise and issue a certificate;(9)"Sampler" means a person licensed under the Act to sample the goods and issue a certificate thereof;(10)"Standard Weight" means weight according to the standard prevalent in the State.II. Licences
