Section 2 in Andhra Pradesh Gift Goods (Prevention Of Unlawful Possession) Act, 1965
2. Definitions
In this Act, unless the context otherwise requires ,(a)"gift goods" means any of the following goods namely:(i)cornmeal;(ii)drugs, diet supplements, equipment and vehicles;(iii)milk powder;(vi)vegetable oil (soya bean or sun flower seed oil);(v)butter, butter oil,ghee and hydrogenated vegetable oil;(vi)pea beans;(vi)cheese;(vii)bulgur wheat;(ix)gift paper; supplied by way of gift,by any relief organisation to any State Government or to the Central Government or to any other person on behalf of such Government.(x)such other goods as may be notified in the Andhra Pradesh Gazette by the State Government in this behalf;(b)"relief Organisation"means any organisation specified in the schedule;(c)"schedule" means the Schedule to this Act.
