Section 2(1) in The Legal Metrology (Government Approved Test Centre) Rules, 2013
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Legal Metrology Act, 2009 (1 of 2010);(b)"Government Approved Test Centre" means a person who has been approved by the Central Government to undertake verification of weight or measure specified in these rules.(c)"Principal Officer" means the officer who is In-charge of Government Approved Test Centre;(d)"Schedule" means a Schedule appended to these rules.
