In this Act, unless there is anything repugnant in the subject or context,--(a)"Board" means the Central Silk Board constituted under this Act;(aa)[ "Central Silk-worm Seed Testing Laboratory" means the Central Seed Testing Laboratory established or accredited under sub-section (1) of section 8G] [Inserted by Act 42 of 2006 (w.e.f. 13.9.2006) ](b)"charkha raw silk" means raw silk reeled from silk worm cocoons with the help of any instrument not worked by power;(ba)[ "Committee" means the Central Silk-worm Seed Committee constituted under sub-section (1) of section 8A; [Inserted by Act 42 of 2006 (w.e.f. 13.9.2006) ](bb)"dealer" means a person who carries on the business of buying and selling, export or import of silk-worm seed, cocoons, chawkie reared silk-worms and includes an agent of a dealer;(bc)"export" means taking out of India to a place outside India](c)"filature raw silk" means raw silk reeled from silk worm cocoons with the help of any instrument worked by power;(ca)[ "Hybrid Authorisation Committee" means the Hybrid Authorisation Committee constituted under sub-section (1) of section 8D; [Inserted by Act 42 of 2006 (w.e.f. 13.9.2006)](cb)"import" means bringing into India from a place outside India;(cc)"notified kind or variety" in relation to silk-worm seed means, any kind or variety thereof notified under sub-section (1) of section 8C](d)"power" means any form of energy which is mechanically transmitted and is not generated by human or animal agency, and includes electrical energy;(e)"prescribed" means prescribed by rules made under this Act;[(ea) "Registration Committee" means the Registration Committee constituted under sub-section (2) of section 8E; [Inserted by Act 42 of 2006 (w.e.f. 13.9.2006) ](eb)"regulation" means regulation made by the Committee under this Act;(ec)"silk-worm seed" or "seed" means all kinds of silk-worm seeds produced from the pure silk-worm races including the hybrids produced from two or more pure races, silk-worm seed cocoons of all kinds and moths thereof intended to be used or reared for the purpose of production or for commercial exploitation.Explanation. - For the purposes of this clause,-(i)"pure races" means silk-worm breed or variety maintained through reproductive silk-worm seed with features true to the parents;(ii)"hybrids" means the seed produced involving two or more pure races or parental races with the objective of exploiting heterosis or hybrid vigour;(ed)"Silk-worm Seed Analyst" means a Seed Analyst appointed or notified under sub-section (3) of section 8G;(ee)"Silk-worm Seed Certification Agency" means the Silk-worm Seed Certification Agency constituted or accredited under section 8F;(ef)"Silk-worm Seed Officer" means Seed Officer appointed or notified under sub-section (1) of section 8H](f)"spun silk" means silk yarn spun from pierced or spoilt cocoons, fluff from cocoons, pieces of silk, noils, or other silk waste;(g)"Standing Committee" means the Standing Committee of the Board constituted under sub-section (2) of section 6.
