Section 2 in The Vegetable Oil Products Production and Availability (Regulation) Order 2011
2. Definitions.
- In this Order, unless the context otherwise requires -(a)"Act" means the Essential commodities Act, 1955 (10 of 1955);(b)"Appellate Authority" means the appellate authority designated for the purposes of this Order by the Central Government and referred to under clause 5;(c)"Chief Director" means such officer, or officers appointed by the Central Government to exercise any or all of the powers under this Order;(d)"de-oiled meal" means the residual material left over when oil is extracted by a solvent from any oil-bearing material;(e)"Directorate" means the Directorate of Vanaspati, Vegetable Oils & Fats;(f)"producer" means a person engaged in the business of producing any vegetable oil product or any solvent-extracted oil, or de-oiled meal, either in his own factory or in the factory of any other person, acting on his behalf;(g)"vegetable oil" means oil produced from oilcake or oilseed or oil-bearing material of plant origin and containing glycerides;(h)'vegetable oil product' means any vegetable oil in its crude form, or subjected to any process like filteration, centrifugation, refining (including neutralisation, bleaching using bleaching earths and deodourisation), interesterification, hydrogenation, fractionation, winterisation, emulsification with water or any other process notified by the Government from time to time or oilcakes produced from mechanical expellers or rotary machines and de-oiled meal produced from solvent extraction of oil bearing materials.(i)"Schedule" means a Schedule appended to this Order;(j)"registration certificate" means the registration granted to a producer under clause 4;(k)Words and expressions used but not defined in this Order and defined in the Essential commodities Act, 1955 or the Food Safety and Standards Act, 2006 or rules or regulations made thereunder, shall have the meanings assigned to them in that Act or rules or regulations, as the case may be, respectively.
