Section 2 in The Art Silk Textiles (Production and Distribution) Control Order, 1962
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)[ "art silk yarn" means yarn manufactured from man-made cellulosic and non-cellulosic materials and includes [Substituted by S.O. 1219, dated the 24th March, 1970.](i)man-made cellulosic spun fibre yarn;(ii)man-made non-cellulosic spun fibre yarn;(iii)man-made cellulosic filament yarn;(iv)man-made non-cellulosic filament yarn; and(v)man-made metallic yarn];(b)"art silk cloth" means any fabric made wholly from art silk yarn or partly from art silk and partly from any other yarn provided such fabric contains not less than 60 per cent. of art silk yarn;(c)"dealer" means a person carrying on the business of selling art silk yarn or art silk cloth, or both, whether wholesale or retail and whether or not in conjunction with any other business;(d)"manufacturer" means manufacturer of art silk yarn or art silk cloth or both and includes a manufacturer of any fabric or article made of art silk yarn or art silk cloth and a processor of art silk yarn or art silk cloth, and "manufacturer" shall be construed, accordingly;(e)"processor" means a person engaged exclusively in any process ancillary to the production of art silk yarn or art silk cloth such as dyeing, bleaching finishing, twisting, doubling and winding of art silk yarn, and "process" shall be construed accordingly;(ee)[ "spindle" means spindle worked by power as defined in Clause (g) of Section 2 of the Factories Act, 1948 (63 of 1948), and used for the production of man-made cellulosic and non-cellulosic spun fibre yarn;] [Inserted by S.O. 1900, dated 8th June, 1965 (w.e.f. 8th June, 1965).](f)[ "Textile Commissioner" means the Textile Commissioner appointed by the Central Government and includes any Additional Textile Commissioner, Joint Textile Commissioner, Industrial Adviser and ex-officio Joint Textile Commissioner or Deputy Textile Commissioner appointed by the Central Government] [Substituted by S.O. 2641, dated the 3rd September, 1966.]
