Section 2 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
2. Definitions.
(1) In these rules, unless the context otherwise requires,(a)"the Act" means the West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993 (West Bengal Act No. 20 of 1993);(b)"application authority" means an officer superior in rank to the authorised officer as may be appointed by the State Government under sub-section (1) of section 5 of the Act;(c)"authorised officer" means an officer not below the rank of Deputy Magistrate and Deputy Collector, or any other officer, as may be appointed by the State Government by notification in the Official Gazette;(d)"Form" means a form appended to these rules;(e)"State Government" means the Government of West Bengal in the Department of Housing.(2)Words and expressions used in these rules but not defined shall have the same meaning as are respectively assigned to them in the Act.
