In this Act, unless there is anything repugnant in the subject or context,(a)Board means the Coal Grading Board constituted under Section 3;(b)Export means the shipment of coal as cargo from a port in [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for ?a Part A State or a Part C State][the territories to which this Act extends];(c)Graded colliery means a colliery the grade of all or any of the seams or of a part of any seam of which has been determined under the provisions of Section 4 and is entered in the grade list maintained in accordance with the provisions of Section 5;(d)Prescribed means prescribed by rules made under this Act; and(e)Secretary means the secretary of the Board appointed under sub-section (4) of Section 3.
