Section 2 in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"cocoon" means cocoon produced by [mulberry, tassar, muga and eri silkworms] [Substituted by Act 12 of 1997 w.e.f. 6.1.1997.], either green or stifled, dried or in any other state or condition, but shall not include pierced cocoon;Explanation. - In this clause pierced cocoon means a cocoon from which moth has cut out;(b)"cocoon market" means a market established under section 10, for the sale or purchase of cocoons of all kinds intended for reeling;(c)"cross-breed cocoons" means cocoons produced by rearing silkworm seeds produced by cross-breeding of two different races of silkworms;(ca)[ "dupion silk yarn" means silk yarn reeled out of double cocoons] [Inserted by Act 33 of 1989 w.e.f 6.11.1979.] [or inferior cocoons] [Inserted by Act 30 of 1994 w.e.f. 3.10.1994.](cb)[ "dyer" means a person incharge of an establishment where silk yarn is dyed;] [Inserted by Act 30 of 1994 w.e.f. 3.10.1994.](d)"Government" means the State Government;(e)[ "Licensing Authority" means an officer appointed by notification by the Director of Sericulture in Karnataka for such areas and for such purposes, as may be specified in the notification;] [Substituted by Act 30 of 1994 w.e.f. 3.10.1994.](ee)[ "Licenced dealer" means a person who carries on the business of buying and selling silkyarn, either brought from outside the State or purchased in silk exchange or from a licenced trader or any other licenced dealer.] [Inserted by Act 12 of 1997 w.e.f. 6.1.1997.](f)[ "licensed trader" means a person who is licensed to purchase silk yarn in a silk exchange;] [Substituted by Act 33 of 1979 w.e.f. 6.11.1979.](g)"notification" means a notification published in the Official Gazette;(h)"prescribed" means prescribed by rules made under this Act;(i)"rearer" means a person engaged in rearing silkworms for the production of silkworm cocoons, whether for reproduction or reeling;Explanation. - In this clause "rearing" includes all operations from the incubation of silkworm eggs and brushing of silkworms to the harvesting of cocoons;(ia)[ "reeler" means a person in charge of a reeling establishment and carrying on the business of reeling cocoons; [Clause (1a) to (1b) Inserted by Act 33 of 1979 w.e.f. 6.11.1979.]Explanation. - In this clause,-(a)"reeling establishment" means an establishment where silk is reeled from cocoons with the help of any machine or contrivance of any kind worked by power or without power;(b)"power" means any form of energy which is mechanically transmitted and is not generated by human or animal agency and includes electrical energy;(ib)"silk exchange" means a silk exchange established under section 10A for the sale or purchase of silk yarn and includes silk stores;](j)[ "silkworm" means mulberry tassar, muga and eri silkworm;] [Substituted by Act 12 of 1997 w.e.f. 6.1.1997.](k)"silkworm seed" means silkworm cocoons of all kinds (except cross breed cocoons) used for preparing seed and includes moths, eggs and any silkworms of whatever description intended to be used or reared for purposes of reproduction.(l)[ "silk yarn", means silk reeled out of cocoons and includes twisted silk yarn, dupion silk yarn, spun silk yarn and noil silk yarn; [Clause (l) to (o) Inserted by Act 33 of 1979 w.e.f. 6.11.1979.][Explanation. -For the purpose of this clause, "Noil silk Yarn means silk yarn spun from silk noils which is short staple residue from the dressing operation of the silk spinner;](m)"spun silk yarn" means silk yarn spun from pierced or spoilt cocoons, fluff from cocoons, pieces of silk noils or other silk waste;(n)"twisted silk yarn" means two or more silk yarn twisted together and includes warps; and(o)"twister" means a person in charge of an establishment where twisted silk yarn is produced.](p)[ "weaver" means a person incharge of weaving establishment where fabrics are manufactured by using silk yarn;] [Inserted by Act 30 of 1994 w.e.f. 3.10.1994.]
