Section 2 in The Coir Industry (Registration) Rules, 2008
2. Definitions .-(1) In these rules, unless the context otherwise requires,-
(a)"Act" means the Coir Industry Act, 1953 (45 of 1953);(b)"Board" means the Coir Board constituted under section 4 of the Act;(c)"Chairperson" means the Chairperson of the Board;(d)"Form" means a Form annexed to these rules;(e)"Industrial Establishment" means any premise including any part thereof where extraction of coir fibre or spinning of coir yarn or baling of coir fibre or coir yarn or any process for the manufacture or finishing of coir products or blended products or processing of coir pith is carried out with or without the aid of power and with or without hired labour;(f)"Notification" means notification published in the Gazette of India;(g)"Officer" means an officer of the Board or the Central Government;(h)"person" includes a corporation, a firm, an association of individuals and a co-operative society registered under any law relating to co--operative societies;(i)"Secretary" means the Secretary of the Board;(j)"Year" means the year commencing on the 1st day of April;(k)"Ratt" means a mechanical contrivance used or intended to be used for spinning coir fibre into coir yarn with or without the use of power.(2)Words and expression used herein and not defined but defined in the Act shall have the same meanings as assigned to them in the Act.
