Section 2 in The Electrical Wires, Cables, Appliances and Accessories (Quality Control) Order, 1993
2. Definitions.
- In this Order, unless the context otherwise requires-(a)"Appropriate Authority" means an officer not below the rank of an Under Secretary to the Government of India or an officer not below the rank of a General Manager, District Industries Centres or a State Government as may be appointed by the Central Government or the State Government to implement the provisions of this order.(b)"Bureau" means the Bureau of Indian Standards ;(c)"Dealer", in relation to electrical wires, cables, appliances and accessories, means a person who, or a firm or a Hindu undivided family which, carries on, directly or otherwise, the business of buying, selling, supplying or distributing any such electrical wires, cables, appliances and accessories, whether in cash or for deferred payment or for commission, remuneration or other valuable consideration ;(d)"Electrical wires, valves, appliances and accessories" means the electrical wires, cables, appliance and accessories specified in column (2) of the Schedule ;(e)"Manufacturer", in relation to electrical wires, cables, appliances and accessories, means a person who, or a firm or a Hindu undivided family which, produces, makes, assembles or manufactures any such electrical wires, cable, appliance and accessories and includes a person who, or a firm or Hindu undivided family which, claims such electrical wires, cables, appliances and accessories to be produced, made, assembled or manufactured by such person or firm or Hindu undivided family, as the case may be.(f)"Schedule" means the Schedule annexed to this Order :(g)"Specified Standard", in relation to electrical wires, cables, appliances and accessories, means the standard as specified in the corresponding entry in column (3) of the Schedule ;(h)"Standard Mark" means the Bureau of India Standard Certification Mark specified by the Bureau to represent a particular Indian Standard, and also includes any Indian Standard specified by the Bureau; and(i)"State Government" includes a Union Territory Administration.
