Section 2 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"acid" includes any substance which has acidic or corresive character or burning nature, that is capable of causing bodily injury leading to scars or disfigurement or temporary or permanent disability;(b)"appellate authority" means an Officer or authority authorised by the State Government to hear appeal under Section 13;(c)"bulk quantity" means quantity as may be prescribed by the State Government;(d)"dealer" means a person on the business of purchase or sale of acids, whether as a wholesaler or retailer or distributor and whether or not in conjunction with any other business and includes his agent;(e)"distributor" means a distributor of acids or his agent or a stockist appointed by a manufacturer for stocking his acids for sale to a dealer;(f)"government" means Government of Chhattisgarh;(g)"handling" means processing, treatment, packaging, storage, transportation by vehicle, use, collection, destruction, conversion, offering for sale, transfer of like acids;(h)"licensing authority" means a licensing authority appointed under clause (a) of Section 3;(i)"manufacturer" means any person who manufactures acid in the State of Chhattisgarh;(j)"person-in-charge" means head of the institution, industry, company or firm and shall include every person who is in overall control of the day to day business of such organisation;(k)"prescribed" means prescribed by rules made under this Act;(l)"purchaser" means a person who purchases acid directly from the manufacturer or dealer of acid and stores and utilizes the acid for use under clause (p) of this Section and shall include his representatives, employees, agent or any person whom acid is handed over for use;(m)"retailer" means a dealer carrying on the retail business of sale of acids to customers;(n)"sale" means any transfer of acid by one person to another, for cash or for credit or by way of exchange, by a wholesaler or retailer and includes an agreement for sale, an offer for sale and exposure for sale;(o)"state" means State of Chhattisgarh;(p)"use" means use in relation to acids, use of acid for clinical, educational, industrial purpose including use by goldsmiths, medical, research and scientific purposes;(q)"wholesaler" means a dealer or his agent or a stockist appointed by a manufacturer or an importer for the sale of his acids to a retailer, hospital, dispensary, medical, educational or research or any other institution purchasing bulk quantities of acids.
