Section 2(w) in Bihar Trade Articles (Licenses Unification) Order, 1984
(w)Cloth and yarn, i.e. any type of cloth or yarn manufactured either wholly from cotton or partly from any other material respectively but cloth does not include-(i)Ready-made clothing other than Dhoti and Sari;(ii)Hosiery;(iii)Cloth manufactured partly from cotton and partly from wool and containing 40 per cent or more of wool by weight;(iv)Tracing cloth or paper;(v)Leather cloth and inferior or imitation, leather cloth ordinarily used in books binding;(vi)Rubberised or synthetic water fabrics whether single textured or double textured;(vii)[ Handloom, powerloom and synthetic cloths; [Inserted by G.S.R. 47 dated 17.10.1985.](x)"Kerosene" means mineral oil prepared for illuminating purposes distilled from petroleum;
