Section 2 in The Orissa Consumer Welfare Fund Rules, 2007
2. Definition.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Consumer Protection Act, 1986 (68 of 1986)(b)"Consumer" means "Consumer" as defined under the Act, and includes consumer of goods on which duty has been paid;(c)"Consumer Organisation" means any agency/organisation engaged in Consumer Welfare activities and registered under the Companies Act, 1956 (1 of 1956) or the Societies Registration Act, 1860 or under any other law for the time being in force including village / mandal/ Samiti / Samiti level Co-operative of Consumer especially Women, SC/ST or State/Central Government, run organisation/Societies and shall also include Government Agencies carrying out consumer activities.(d)"Fund" means the Orissa Consumer Welfare Fund established under Section 53 of the Orissa Value Added Tax Act, 2004;(e)"Government" means the Government of Orissa;(f)"Grant" means allocations sanctioned under these rules;(g)"Project" means any plan or scheme submitted to the Fund by any agency for implementation of the activities relating to the objectives of the Fund;(h)"State Consumer Protection Council" means the Council constituted by the Government under Section 7 of the Act.(2)Words and expressions used in these rules but not defined shall have the same meaning as respectively assigned to them in the Act.
