Section 2(e) in The Securities Contracts (Regulation) Act, 1956
(e)“prescribed” means prescribed by rules made under this Act;(ea)"ready delivery contract" means a contract which provides for the delivery of goods and the payment of a price therefor, either immediately, or within such period not exceeding eleven days after the date of the contract and subject to such conditions as the Central Government may, by notification in the Official Gazette, specify in respect of any goods, the period under such contract not being capable of extension by the mutual consent of the parties thereto or otherwise:
