Section 2 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
2. Definition
. (1) In these rules, unless the context otherwise requires,(a)the Act" means the West Bengal Agricultural Produce Marketing (Regulation) Act, 1972 (West Bengal Act No. 35 of 1972);(b)"bye-laws" means the bye-laws made under section 38A;(c)"Form" means a Form appended to these rules:(d)"Schedule" means a Schedule appended to these rules;(e)"Section" or "sub-section" means a section or sub-section of the Act. (2) Words and expressions used in these rules but not defined and defined in the Act shall have the same meaning as in the Act.
