Section 2(1) in The Delhi Prevention of Food Adulteration Rules, 2002
(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Prevention of Food Adulteration Act, 1954 (Central Act 37 of 1954);(ii)"Central Rules" means the Prevention of Food Adulteration Rules, 1955 framed by the Central Government under Section 23 of the Act;(iii)"Delhi" means the National Capital Territory of Delhi;(iv)"Directorate" means the Directorate of Prevention of Food Adulteration of the Government;(v)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated under Article 239AA of the Constitution;(vi)"licensing authority" means an officer or officers of the Municipal Corporation of Delhi or the New Delhi Municipal Council or the Delhi Cantonment Board, who is/are appointed and notified by the Government to be the licensing authority for the respective areas assigned to them;(vii)"Official Gazette" means the Official Gazette of National Capital Territory of Delhi;(viii)"section" means the section of the Act.
