Section 2 in Imports and Exports (Control) Act, 1947
2. [ Definitions. [Substituted by Act 12 of 1976, Section 2.]
- In this Act, unless the context otherwise requires,-(a)"adjudicating authority" means the authority specified in or under, Section 4-K;(b)"Appellate authority" means the Appellate authority referred to in Section 4-M;(c)"Chief Controller" means the Chief Controller of Imports and Exports;(d)"control order" means a control order made, or deemed to have been made, under this Act;(e)"customs station" has the meaning assigned to it in the Customs Act, 1962 (52 of 1962);(f)"Deputy Chief Controller" means a Deputy Chief Controller of Imports and Exports;(g)"import" and "export" mean, respectively, bringing into, and taking out of, India by sea, land or air;(h)"letter of authority" means a letter authorising the licensee to permit another person, named in the said letter, to import goods against the licence granted to the licensee;(i)"licence" means a licence granted, and includes a customs clearance permit issued, under any control order;(j)"prescribed" means prescribed by rules made under this Act;(k)"recognised agency" means an agency to which the functions of distribution of imported goods have been assigned by the Chief Controller.]
