Section 2 in The Jute Packing Materials (Compulsory Use In Packing Commodities) Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"commodity" means-(i)any essential commodity;(ii)any article manufactured or produced by any scheduled industry;(b)"essential commodity" shall have the same meaning as in the Essential Commodities Act, 1955 (10 of 1955);(c)"jute packaging material" means jute, jute yarn, jute twine, jute sacking cloth, hessian cloth, jute bags or any other packaging material containing not less than seventy-five per cent., by weight, of jute;(d)"scheduled industry" shall have the same meaning as in the Industries (Development and Regulation) Act, 1951 (65 of 1951);(e)"standing Advisory Committee" means the Standing Advisory Committee constituted under section 4.
