Section 2 in The Pneumatic Tyres And Tubes For Automotive Vehicles (Quality Control) Order, 2009
2. Definitions.
- In this Order, unless the context otherwise requires:-(a)"Act" means the Bureau of Indian Standards Act, 1986 (63 of 19-86);(b)"Appropriate Authority" means an officer not below the rank of an Under Secretary in the Department of Industrial Policy and Promotion (DIPP) or an Under Secretary in the Ministry of Shipping, Road Transport and Highways, Government of India or an officer not below the rank of a General Manager, District Industries Centre of a State or Union Territory Government;(c)"Bureau" means the Bureau of Indian Standards;(d)"Pneumatic Tyres and Tubes for Automotive Vehicles" specified in column (2) of the Schedule;(e)"Pneumatic Tyres" includes "Pneumatic Tubes" also;(f)"Schedule" means the Schedule annexed to this Order;(g)"dealer" in relation to Pneumatic Tyres means a person who, or a firm or any other legal entity which carries on, direct or otherwise, the business of buying, selling, supplying or distributing Pneumatic Tyres whether in cash or for deferred payment or for commission, remuneration or other valuable consideration;(h)"manufacturer" in relation to Pneumatic Tyres for Automotive Vehicles, means a person who, or a firm or any other legal entity which, produces, makes or manufactures Pneumatic Tyres for Automotive Vehicles and includes a person who, or a firm or any other legal entity which claims such Pneumatic Tyres for Automotive Vehicles to be produced, made or manufactured by any such person or firm or any other legal entity as the case may be;(i)"Original Equipment Manufacturer (OEM)" in relation to Automotive Vehicles, means a person who, or a firm or any other legal entity which, produces makes or manufactures Automotive Vehicles and includes a person who, or a firm or any ether legal entity which claims such Automotive Vehicles to be produced, made or manufactured by any such person or firm or any other legal entity as the case may be;(j)"Specified Standard" means the Indian Standards as specified in the corresponding entry in column(3) of the Schedule;(k)"State Government, includes a Union Territory Administration also;(l)"Standard Mark" means the Bureau of Indian Standards Certification Mark specified by the Bureau to represent a particular Indian Standard;(m)"Importer" means a person, a firm or any other legal entity that imports pneumatic tyres or causes its imports from a foreign country into customs territory of India;(n)"Exporter" means a person, a firm or any other legal entity that experts pneumatic tyre from India to another country;(o)All other words and expressions, used but no, defined in this Order shall have the meanings respectively assigned to them in the Act.
