Section 2 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"essential article" means any of the articles specified in the schedule to this Act and any other article which may be declared by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by notified order to be an essential article;(b)"notified order" means an order notified in the [Fort St. George Gazette;] [Now the Tamil Nadu Government Gazette.](c)"undertaking" means any undertaking by way of any trade or business and includes the occupation of handling, loading or unloading goods in the course of transport.
