Section 2 in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989
2. Definitions .-In this Order, unless the context otherwise requires,-
(a)"Competent Authority" means an authority notified by the Central Government from time to time by notification in the Official Gazette;(b)"Designated Inspection Authority" means the authority notified by the Central Government from time to time through a notification to be published in the Official Gazette for the inspection of the plants grown in post entry quarantine facilities;(c)"Entry Point" means sea port, airport or land customs station through which import is permitted under this order;(d)"form" means form attached to this order;(e)"nursery" means any orchard, or any other place, facility, glass-house, screen house, utilised for raising plants;(f)"Official Phytosanitary Certificate" means a phytosanitary certificate in the format (reproduced as Schedule I) prescribed by the International Plant Protection Convention sponsored by the Food and Agricultural Organisation of the United Nations Organisation and issued by the authorised officer of the country of origin of consignments;(g)"packing material" means the packing material consisting of saw dust, wood shavings, waste paper and synthetic material used for packing of plants, fruits or seeds;(h)"pest" means any form of plant or animal life or any pathogenic agent, injurious or potentially injurious to plants or plant products and includes any insect, mite, nematode, snail, bacterium, fungus, virus, viroid, mycoplasma-like organism (MLO), phanerogam or weed;(i)"plant" means any plant or part thereof, whether living or dead, trees, shurbs, nursery stock and includes all vegetatively propagated materials;(j)"Plant Protection Adviser" means the plant Protection Adviser to the Government of India, Directorate of Plant Protection, Quarantine and Storage, N.H. IV, Faridabad;(k)"Post-entry Quarantine" means growing of plants in isolation for any specified period in a glass-house, and facility, area of nursery, approved by the Plant Protection Adviser;(l)"seeds" means seeds of agricultural, horticultural, fruit and fodder crops, forest trees and includes seedlings and tubers, bulbs, rhizomes, roots, cuttings, all types of grafts and other vegetatively propagated material utilized for sowing, planting or consumption;(m)"Schedule" means Schedule annexed to this Order;(n)"soil" includes earth, peat, compost, clay, sand or any medium capable of supporting life of plants and includes ballast or any soil for mineralogical or microbiological investigations or soil utilised for any other purpose.
