In these rules, unless there is anything repugnant to the subject or context, -(a)"Act" means the Punjab Warehouses Act, 1957 (Punjab Act No. 2 of 1958);(b)"Form" means a form appended to these rules;(c)"non-negotiable receipt" means receipt in which it is stated that goods therein specified shall be delivered to the persons who tendered the goods to the warehouses for storage;(d)"Registrar" means that Registrar of Co-operative Societies appointed under the Punjab Co-operative Societies Act, 1954, or any officer of the Co-operative Department not below the rank of an Assistant Registrar authorised by the Government in this behalf;(e)"Year" means the calendar year commencing from the first day of January.Licensing of the Warehouses
