Section 4(c) in The Essential commodities act 1955
(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.]
