Section 2 in Rajasthan Gift Goods (Trade & Unlawful Possession) Act, 1964
2. Definition
- In this Act, unless the context otherwise requires-(i)"gift goods" means any of the following goods and such other goods as the State Government may, by notification in the Official Gazette, specify in this behalf, supplied, by way of gift, by relief organisation to any State Government or to the Central Government or to any other person on behalf of such Government namely:-(a)Corn-meal;(b)Milk-powder;(c)Vegetable oil (soya beans oil or sunflower seed oil);(d)Butter, ghee;(e)Hard Red Wheat and Western white types of wheat;(f)Rolled wheat; and(g)Barley and grain sorghum.(ii)"relief organisation" means any organization specified in the Schedule.
