Section 2 in The Companies (Cost Audit Report) Rules, 2011
2. Definitions and Interpretations.
- In these rules, unless otherwise so provided,-(a)"Act" means the Companies Act, 1956 (1 of 1956);(b)"Cost Auditor" means an auditor appointed to conduct an audit of cost records, under sub-section (2) of section 233B of the Act;(c)"Form-I" means the Form prescribed in these rules for filing cost audit report and other documents with the Central Government in the electronic mode;(d)"Form-II" means the Form of the cost auditor's report and includes auditor's observations and suggestions, and Annexure to the cost audit report;(e)"Form-III" means the Form of the performance appraisal report;(f)"Product" means any tangible or intangible good, material, substance, article, idea, know-how, method, information, object, service, etc. that is the result of human, mechanical, industrial, chemical, or natural act, process, procedure, function, operation, technique, or treatment and is intended for use, consumption, sale, transport, store, delivery or disposal.(g)"Product Group" in relation to tangible products means a group of homogenous and alike products, produced from same raw materials and by using similar or same production process, having similar physical or chemical characteristics and common unit of measurement, and having same or similar usage or application; and in relation to intangible products means a group of homogenous and alike products or services, produced by using similar or same process or inputs, having similar characteristics and common unit of measurement, and having same or similar usage or application;(h)"Report" means cost audit report duly audited and signed by the cost auditor in the prescribed form of cost audit report;(i)All other words and expressions used in these rules but not defined, and defined in the Act and rules made under clause (d) of sub-section (1) of section 209 and sub-section (4) of section 233B of the Act shall have the same meanings as assigned to them in the Act or rules, as the case may be.
