Section 2 in The Edible Oils Packaging (Regulation) Order, 1998
2. Definitions.
- It this Order, unless the context otherwise requires.-(a)"Act" means the Essential Commodities Act, 1955 (10 of 1955) ;(b)"Edible Oils" mean vegetable oils and fats [but does not include] [Substituted by G.S.R. 97(E) dated ,4th February, 2000 (w.e.f. 9th February, 2000).] any margarine, vanaspati, bakery shorting and fat spread as specified in the Prevention of Food Adulteration Act, 1954 (37 of 1954) and rules made thereunder, for human consumption.(c)"Edible Oils Commissioner" means the person appointed as Edible Oils Commissioner by the Central Government and includes any other person empowered by the Central Government to exercise any of all of the functions of the Edible Oils Commissioner under this Order ;(d)"factory" means any premises including the precincts thereof wherein, or in any part of which one or more of the edible oils is packed or stored for sale;(e)"Inspecting Officer' means an Inspecting Officer appointed under Clause 8 ;(f)"label" means any written, marked, stamped, printed or graphic matter affixed to or appearing upon, any container containing any edible oil ;(g)"registered packer" means a person who has obtained a certificate or registration under sub-clause (4) of Clause 4 for carrying on business of packing of any edible oil;(h)"registering authority" means any officer of the State Government notified by that Government in the Official Gazette to exercise the powers and functions of a registering authority within the local areas as specified in the notification for the purposes of this Order ;(i)"registration" means registration granted to a packer under Clause 4 of this Order.(j)"sample" means a sample of any edible oil taken under the provisions of this Order ;(k)"Schedule" means a Schedule appended to this Order ;(l)The words and expressions used herein and not defined but defined in the Prevention of Food Adulteration Act, 1954 (37 of 1954) and the rules made thereunder have the meanings respectively assigned to them in that Act and rules made thereunder.
