Section 2(1) in The Central Silk Board Silkworm Seed Regulations, 2010
(1)In these regulations, unless the context otherwise requires.-(a)"Act" means the Central Silk Board Act, 1948 (61 of 1948);(b)"parent seed" means the silk-worm seed used to generate seed cocoons for commercial seed production;(c)"chawki silkworms" means young silk-worms up to second moult;(d)"chawki rearing" means rearing of chawki silkworms to provide optimum conditions providing nutritious feed for the uniform growth of the silk-worms in the initial stages to facilitate the production of disease-free, robust, uniform and high quality cocoons;(e)"Form" means forms annexed to these regulations;(f)"seed producer" means a person engaged in the production of silkworm seed and registered under section 8E of the Act;(g)"specified" means specified under these regulations.
