In this Act, unless the context otherwise requires,--(a)"Board" means the Tobacco Board established under section 4:(b)"Chairman" means Chairman of the Board;(c)"curing" shall have the meaning assigned to it in the Central Excises and Salt Act, 1944 (1 of 1944), and all its grammatical variations and cognate expressions shall be construed accordingly;(d)"dealer" means a dealer in tobacco;(e)"Executive Director" means the Executive Director appointed under section 6;(f)"export" and "import" mean, respectively, taking out of, or bringing into, India, by land, sea or air;(g)"member" means a member of the Board and includes the Chairman;(h)"prescribed" means prescribed by rules made under this Act;(i)"registered" means, except in the expression "registered grower". registered under Chapter III of this Act and the rules made thereunder;(j)"registered grower" means a person who has obtained a certificate of registration under section 10 for growing virginia tobacco.
