- In these rules, unless there is anything repugnant in the subject or context:(a)"Act" means the U.P. Warehouse Act, 1958;(b)"Classifier" means a person licensed under the Act to classify the goods according to grade and issue certificate thereof;(c)"Form" means a form appended to these Rules;(d)"Licensing Authority" means the authority specified in Rule 3;(e)"Negotiable receipt" means a receipt by which the goods specified therein shall be delivered to the bearer or the order of a person named therein;(f)"Non-negotiable receipt" means a receipt by which the goods specified therein shall be delivered only the person who tenders the goods to the Warehouseman for storage in the Warehouse;(g)"Registrar" means the Registrar of Co-operative Societies U.P. appointed under any law relating to Co-operative Societies in force in the State from time to time or any officer of the Co-operative Department (not below the rank of an Assistant Registrar), authorised by the State Government in this behalf;(h)"Sampler" means a person licensed under the Act to sample the goods and to issue certificate thereof;(i)"Section" means a section of the Act;(j)"Weigher" means a person licensed under the Act to weigh goods and to issue certificate thereof;(k)"Warehousing Corporation" means a Warehousing Corporation established under the Warehousing Corporation Act, 1962 or any other Central Act for the time being in force;(l)"Year" means the financial year commencing from the first day of April;(m)Words and expressions not defined in these rules but defined in the Act shall have the same meaning assigned to them in the Act.
