- In these rules unless the context otherwise requires:(a)"Act" means the Tobacco Board Act, 1975 (4 of 1975);(b)"Board" Means the Tobacco Board established under section 4;(c)the terms "Chairman", "curing", "dealer", "Executive Director", "export", "member", "registered" and "registered grower" shall have the meanings respectively assigned to them in the Act.(d)"Committee" means any of the Committees appointed by the Board appointed under Section 7;(e)"Secretary" means the Secretary of the Board appointed under Section 6;(f)"Section" means a section of the Act;(fa)[ "Government" means the Central Government;] [Inserted by Notification No. G.S.R. 666 (E), dated 5.7.2016 (w.e.f. 1.1.1976).](g)"From" means a Form appended to these rules;(h)"Vice-Chairman" means the Vice-Chairman of the Board.(i)"year" means the year commencing on the first day of April.(j)[ "approved variety", means the variety of tobacco seeds recommended and released for general cultivation by the State or Central Government and supplied by such agencies as the Board may, from time to time, approve; [clauses (j) to (o) were inserted vide Tobacco Board (Amendment) Rules 1988 published in the Gazette of India (Extraordinary Part-II, Section-3 (i), dated 16-5-1988.](k)"nursery grower" means a person who has obtained a certificate of registration under section 10-A for growing Virginia tobacco seedling for commercial purposes;(l)"commercial grader" means a person who undertakes grading of Virginia flue cured tobacco for others for consideration and does not include a person engaged in grading for himself alone;(m)"processor" means a person undertaking any of the manufacturing process to which Virginia leaf tobacco is subjected from the movement it is delivered to the factory up to the state of cut blend, for example removal of wrapping material, dampening, loosening, dust extraction, toasting, blending, easing, cutting etc.(n)"manufacturer" means a person who undertakes manufacturing of cigarettes or any other tobacco products in which Virginia tobacco is used wholly or partly;(o)"regulations" means by regulations made by the Board.]Chapter - II The Board and its Committees
