Section 2 in The Steel And Steel Products (Quality Control) Second Order, 2008
2. Definitions
.-In this Order, unless the context otherwise requires,-(a)"Act "means the Bureau of Indian Standards Act, 1986 (63 of 1986);(b)"appropriate authority "means, -(i)an officer not below the rank of an Under Secretary in the Ministry of Steel;(ii)all General Managers, District Industries Centres of the State Governments; and(iii)Directors or Commissioners of Industries of the State Governments or Union territories;(c)"Bureau "means the Bureau of Indian Standards;(d)"dealer ", in relation to steel and steel products, means a person who, or a firm or a Hindu undivided family or a company or a co-operative society, which carries on, directly or otherwise, the business of buying, selling, supplying or distributing steel and steel products whether in cash or for deferred payment or for commission, remuneration or other valuable consideration;(e)"manufacturer ", in relation to steel and steel products, means a person who or a firm or a Hindu undivided family or a company or a co-operative society, which produces, makes, assembles or manufactures steel and steel products and includes a person who, or a firm or Hindu undivided family or a company or a co-operative society which claims such steel and steel products to be produced, made, assembled or manufactured by such person or firm or Hindu undivided family or a company or a co-operative society, as the case may be;(f)"Schedule "means the Schedule annexed to this Order;(g)"specified standard "in relation to steel and steel products means the standard as specified in the corresponding entry in column (1) of the Schedule;(h)"State Government "in relation to a Union territory means the Administrator thereof;(i)"steel and steel products "mean the items specified in column (2) of the Schedule; and(j)the words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
