Section 2 in The M.P. Goldsmith Rehabilitation (Loans) Rules, 1963
2. Definitions.
(1)In these rules, unless the context otherwise requires :-(a)"Collector" means the Collector in charge of a Revenue District;(b)"Borrower" means a goldsmith to whom a loan has been advanced under these rules and includes his heirs, successors and assigns;(c)"Form" means a form appended to these rules;(d)"Goldsmith" means a person who was engaged in the process connected with the making or manufacturing ornaments or articles of gold immediately before the date on which the Gold Control Rules, 1963 came into force;(e)"Loan" means a loan granted under the provisions of these rules in cash.
