Section 2 in The Delhi Plastic Bag (Manufacture, Sale and Usage) and Non-Biodegradable Garbage (Control) Rules, 2002
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Delhi Plastic Bag (Manufacture, Sale and Usage) and Non-Biodegradable Garbage (Control) Act, 2000 (Delhi Act No. 6 of 2001);(b)"authorized-officer" means any officer mentioned in column 2 for the purposes mentioned in column 3 of the Second Schedule;(c)"fee" means the fee payable by the applicant along with the application form for seeking authorization as prescribed in the First Schedule;(d)"Form" means a form appended to these rules;(e)"Schedule" means a Schedule appended to these rules;(f)"year" means the financial year commencing on the first day of April of each year;(g)Words and expressions not defined in these rules but defined in the Act shall have the same meaning assigned to them in the Act.
