Section 2 in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)'Bio-fertilizer' means a inert material containing microbial inoculants (living organism) as specified in Schedule I;(2)'Certificate of Source' means a certificate issued by the Government or as the case may be, the Manufacturer to the Dealer indicating the source from Bio-fertilizer for purpose of sale is obtained;(3)'Controller' means the person appointed as Controller of Bio-fertilizer by the Government and includes any other person empowered by the Government to exercise or perform all or any of the functions as may be prescribed;(4)'Dealer' means a person carrying on the business of selling Bio-fertilizers and includes a manufacturer and an agent carrying on such business;(5)'Government' means the State Government;(6)'Grade' means the living organism contents in Bio-fertilizer expressed in number of cells / gram of carrier material / milliliter of liquid Bio-fertilizer;(7)'Inspector' means an Inspector appointed under section 19 of the Act;(8)'Label' means any written, printed or graphic matter on the package and any other covering in which the package is placed or packed and includes any written, printed, or graphic matter accompanying the Bio-fertilizer;(9)'Manufacturer' means a person who produces Bio-fertilizers and expression manufacturer with its grammatical variations shall be construed accordingly;(10)'Non-standard Bio-fertilizer' means,-(i)if its label contains any statement, design or graphic statement/representation thereto which is false or misleading in any material particular, or if its package is otherwise deceptive in respect of its contents; or(ii)if it is an imitation of, or is sold under the name of another Bio-fertilizer; or(iii)if any word, statement or other information required by or under this Act to appear on the label is not displayed thereon in such conspicuous manner as the other words, statements or graphic matter have been displayed on the label and in such terms as to render it likely to be read and understood by any ordinary individual under customary conditions of purchase and use; or(iv)if it is not packed and labeled as required by or under this Act; or(v)if it is not registered in the manner required by or under this Act; or(vi)if the label contains any reference to registration other than the registration number; or(vii)if the bio-fertilizer is not in conformity with the prescribed standards as specified in section 2 (16) of this Act and packed with any substance which is not included in the registration;(11)'Notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the word 'notified' shall be construed accordingly;(12)'Offer for sale' includes a reference to intimation by a person and a person who proposed for sale, exhibit the price list, indicating the prices of Bio-fertilizer;(13)'Package' means a box, bottle, casket, tin, barrel, case, receptacle, sack, bag wrapper or other thing in which a bio-fertilizer is placed or packed;(14)'premises' means any land, shop, stall or place where any bio-fertilizer is manufactured or stored or sold or used and includes any vehicle carrying bio-fertilizers;(15)'prescribed' means prescribed by rules made under this Act;(16)'Prescribed standard' means prescribed under this Act;(17)'Registering Authority' means a registering authority appointed under section 18;(18)'Schedule' means the Schedule appended to this Act;(19)'State' means the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].Chapter - II Price Control
