Section 2(z) in THE NATIONAL ANTI-DOPING ACT, 2022
(z)"prescribed" means prescribed by rules made under this Act;(za)"Prohibited List" means the list of prohibited substances and prohibited methods specified by the Agency by regulations;(zb)"prohibited method" means any method listed in the Prohibited List;(zc)"prohibited substance" means any substance listed in the Prohibited List;(zd)"regulations" means regulations made by the Board or the Agency, as the case may be;(ze)"sample" means any biological material collected from an athlete for the purpose of doping control under this Act;(zf)"Society" means the National Anti-Doping Agency or the National Dope Testing Laboratory, as the case may be, registered as a society under the Societies Registration Act, 1860 and functioning as such immediately before the commencement of this Act;(zg)"testing" means the parts of the doping control process involving test distribution planning, sample collection, sample handling, sample transport to the laboratory and testing of samples;(zh)"use" means the utilisation, application, ingestion, injection or consumption by any means whatsoever of any prohibited substance or prohibited method;(zi)"World Anti-Doping Agency" means an international agency established on 10th November, 1999 in Switzerland which adopts and amends the Code for giving effect to anti-doping policies and international standards.
