Section 2 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
2. Definitions.
- In these rules, unless the context otherwise required:(a)"Act" means the Standards of Weights and Measures (Enforcement) Act, 1985.(b)"Reference Standard Laboratory" means a Laboratory set up by the Central Government under the Standards Act where reference standards and secondary standards are maintained;(c)"Scheduled" means a Schedule appended to these rules;(d)"Standards Act" means the Standards of Weights and Measures Act, 1976;(e)"State Government" means the Government of Orissa;(f)Words and expressions used in these rules but not defined unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act and the Standards Act.
