In this Act, unless the context otherwise requires,--(a)"manufacture" in relation to salt includes collection, removal, preparation, steeping, evaporation, boiling or any one or more of these processes, the separation or purification of salt obtained in the manufacture of saltpetre, the separation of salt from earth or other substance so as to produce alimentary salt, and the excavation or removal of natural saline deposits or efflorescence; and the word `manufacturer' shall be construed accordingly and shall include not only a person who employs hired labour in the production or manufacture of a salt but also any person who engages in its production or manufacture on his own account if the salt is intended for sale.Explanation.--In this clause, `saltpetre' includes rasi sajji, and all other substances manufactured from saline earth, and kharinun and every form of sulphate or carbonate of soda;(b)'salt' includes swamp salt, spontaneous salt, and salt or saline solutions made or produced from any saline substances or from salt earth;(c)"salt factory" includes--(i)a place used or intended to be used in the manufacture of salt and all embankments, reservoirs, condensing and evaporating pans, buildings, and waste places situated within the limits of such place, as defined from time to time for the purposes of the Central Excises and Salt Act, 1944; (1 of 1944)(ii)all drying grounds and storage platforms and storehouses appurtaining to any such place;(iii)land on which salt is spontaneously produced;[* * * * * ] [Certain words omitted by Act 34 of 1961, Section 2 ][* * * * *] [Cl. (d) omitted by Act 34 of 1961 s. 2. ](e)"prescribed" means prescribed by rules made under this Act.
