Section 2 in The Southern State (Regulation of Export of Rice) Order, 1964
2. Definitions. -
In this Order,-(a)"export" means to take or cause to be taken, by any means whatsoever, from any place within a specified area to any place outside it;(b)"rice" includes broken rice and paddy [and products of rice or paddy other than bran or husk] [Inserted by G.S.R. 214-A, dated 3rd February, 1965, published in the Gazette of India Extraordinary, Part II, Section 3(i), dated 3rd February, 1965.];(c)"specified area"means any of the following areas namely:(i)The State of Andhra Pradesh and the area comprising Yanam in the Union Territory of Pondicherry.(ii)The State of Kerala and the area comprising Mahe in the Union Territory of Pondicherry.(iii)The State of [Tamil Nadu] [Substituted by G.S.R. 219(E), dated 10th May, 1974.] and the area comprising Pondicherry and Karaikal in the Union Territory of Pondicherry.(iv)the State of [Karnataka] [Substituted by G.S.R. 219(E), dated 10th May, 1974.];(d)"State Government: in relation to the export of rice -(i)from any place within a State, means the Government of that State;(ii)from any place within any part of the Union Territory of Pondicherry, means the Lieutenant-Governor of that territory.
