Section 2 in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015
2. Definitions.
- In these Regulations, unless the context requires otherwise, -(i)'Act' means the Foreign Exchange Management Act, 1999 (42 of 1999);(ii)'authorised dealer' means a person authorised as an authorised dealer under sub-section (1) of section 10 of the Act, and includes a person carrying on business as a factor and authorised as such under the said section 10 ;(iii)'EXIM Bank' means the Export-Import Bank of India established under the Export-Import Bank of India Act, 1981 (28 of 1981);(iv)'export' includes the taking or sending out of goods by land, sea or air, on consignment or by way of sale, lease, hire-purchase, or under any other arrangement by whatever name called, and in the case of software, also includes transmission through any electronic media ;(v)'export value' in relation to export by way of lease or hire-purchase or under any other similar arrangement, includes the charges, by whatever name called, payable in respect of such lease or hire-purchase or any other similar arrangement;(vi)'form' means form annexed to these Regulations;(vii)'schedule' means schedule appended to these Regulations;(viii)'software' means any computer programme, database, drawing, design, audio/ video signals, any information by whatever name called in or on any medium other than in or on any physical medium ;(ix)'specified authority' means the person or the authority to whom the declaration as specified in Regulation 3 is to be furnished;(x)the words and expressions used but not defined in these Regulations shall have the same meanings respectively assigned to them in the Act.
