Section 2 in The Census of Manufacturing Industries Rules, 1951
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context.-(a)"Act" means the Industrial Statistics Act, 1942.(b)"Company" means an incorporated company wheresoever incorporated;(c)"Factory" means a factory as defined in clause (m) of section 2 of the Factories Act, 1948;(d)"Form" means a form set forth in Schedule II appended to these rules;(e)"Manufacturing process" means manufacturing process as defined in clause (k) of section 2 of the Factories Act, 1948;(f)"Occupier" means the occupier of a factory as defined in clause (n) of section 2 of the Factories Act, 1948;(g)"Schedule" means schedule appended to these rules;(h)"Section" means a section of the Act;(i)"Statistics Authority" means the Statistics Authority appointed by the Government of Rajasthan under section 4.
