(b)"food-crops" include crops of sugarcane;(c)"notified order" means an order notified in the Official Gazette; 5 [(cc) "order" includes a direction issued thereunder;] 6 [(d) "State Government," in relation to a Union territory, means the administrator thereof;] 5 [(e) "sugar" means"(i)any form of sugar containing more than ninety per cent, of sucrose, including sugar candy;(ii)khandsari sugar or bura sugar or crushed sugar or any sugar in crystalline or powdered form; or(iii)sugar in process in vacuum pan sugar factory or raw sugar produced therein.]STATE AMENDMENTMaharashtra Amendment of section 2 of Act 10 of 1955.--In section 2 of the Essential Commodities Act, 1955 (10 of 1955), in its application to the State of Maharashtra,--(a)for clause (ia), the following clause shall be substituted, namely:--"(ia) "Collector" in any Rationing Area means the Controller of Rationing designated for that area and includes the Deputy or Assistant Controller or Rationing; and elsewhere, the Collector of the District and includes Additional, Deputy or Assistant Collector, Sub- Divisional Officer and District Supply Officer within his respective jurisdiction;";(b)clause (ai) shall be deleted.[Vide Maharashtra Act 6 of 2003, s. 2]
