Section 2 in The Legal Metrology (Government Approved Test Centre) Rules, 2013
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Legal Metrology Act, 2009 (1 of 2010);(b)"Government Approved Test Centre" means a person who has been approved by the Central Government to undertake verification of weight or measure specified in these rules.(c)"Principal Officer" means the officer who is In-charge of Government Approved Test Centre;(d)"Schedule" means a Schedule appended to these rules.(2)Words and expressions used herein and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in that Act.
