Section 2 in The Jammu and Kashmir Saffron Act, 2007
2. Definitions.
- In this Act unless the context otherwise requires,-(a)'Act' means the Jammu and Kashmir Saffron Act, 2007 ;(b)'Appellate Authority' means the Commissioner/Secretary Incharge of the Agriculture Department ;(c)'Container' means a box, casket, tin, bag, casket, wrapper for packing of saffron as the case my be;(d)'Enforcement Inspector' means the Enforcement Inspector or any other officer of the Agriculture Department not below the rank of a Gazetted Officer declared as such for enforcing the quality of the saffron ;(e)'Export' means taking out of State saffron to any other place;(f)'Government' means the Government of Jammu and Kashmir ;(g)'Grade' means any of the grades of dried saffron, as prescribed by the Bureau of India Standards (B.I.S.);(h)'Import' means bringing into State saffron from any place out side the State ;(i)'Labelling' means depicting the grade, mark, weight and constituents of saffron on the container or packed as the case may be ;(j)'Phyto-sanitary Certificate' means the certificate issued by the Director of Agriculture concerned or any other authority as may be notified by the Government in this behalf with respect to the health and grade of dried saffron;(k)'Prescribed ' means as prescribed by rules made under this Act:(l)'Quality Control Laboratory' means quality control laboratory already notified by the Government of India and includes any laboratory as such may be notified by the Government from time to time;(m)'Registration Authority' means the Director Agriculture concerned and shall include such other officer not below the rank of Joint Director, as the Government may appoint for any area; and(n)'State' means the Jammu and Kashmir State.
