Section 2 in Tamil Nadu Jute (Control of Prices and Sales) Act, 1950
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"jute" means the fibre of any plant belonging to any species of the genus corchors and commonly called pat, kosta, nalia or bimalipatam and includes the fibre of the plant hibiscus cannabinus, commonly called mesta;(b)"pucca bale" means a package containing any jute or jute cutting (whether containing any waste product or moisture or not) pressed by any hydraulic or power driven machinery and commonly known in the jute trade as a pucca bale;(c)"raw-jute" means jute which has notbeen subjected to any process of spinning or weaving and includes jute or jute cuttings whether loose or packed in bales or drums and whether containing any waste product or moisture or not;(d)"surplus raw jute" means raw jute in the possession or control of any person in excess of the quantity for which he holds for the time being a valid export licence under the Imports and Exports (Control) Act, 1947 (Central Act XVIII of 1947);(e)"waste product" means strippings, odd filaments or fragments droppings, sweepings or other waste products of jute, and includes articles commonly known in the jute trade as hiji biji.
