2. Definitions. - In these rules, unless the context otherwise requires,-
(a)"Act" means the Petroleum Act, 1934 (30 of 1934);(b)"Carbide" means Calcium Carbide;(c)"Chief Controller" means the Chief Controller of Explosives;(d)"Conservator of the Port" includes any person acting under the authority of the officer or body of persons appointed to be Conservator of a Port under section 7 of the Indian Ports Act, 1908 (15 of 1908);(e)"Controller of Explosives" includes a Joint Chief Controller of Explosives, Deputy Chief Controller of Explosives and Deputy Controller of Explosives;(f)"district authority" means--(a)a Commissioner of Police or Deputy Commissioner of Police in any town having a Commissioner of Police; and(b)in any other place, the District Magistrate;(g)"District Magistrate" includes an Additional District Magistrate and in the State of Punjab and Haryana and in the Karaikal, Mahe and Yanam areas of the Union territory of Pondicherry, also includes a Sub-divisional Magistrate;(h)"Form" means a Form as given in the Second, Schedule;(i)"Inspector" means an Officer authorised by the Central Government under sub-section (1) of section 13 of the Act;(j)"prescribed receptacle" means a receptacle which--(i)is made of steel or any other material approved by the Chief Controller but has no copper in its composition;(ii)is hermetically closed at all times except when its contents are being placed within it or withdrawn from it; and(iii)bears a stamped embossed, painted or printed warning exhibiting in conspicuous characters the word "Calcium Carbide"-"Dangerous if not kept dry" and the following caution:-"The contents of this package are liable, if brought into contact with moisture, to give off a highly inflammable gas":Provided that for the containers of carbide imported, the warning shall be according to relevant International Code;(k)"Sampling officer" means an officer authorised by the Central Government under sub-section (1) of section 14 of the Act.
