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Union of India - Section

Section 2 in Rubber Rules, 1955

2. Definitions.

- In these rules, unless the context otherwise requires,
(i)'The Act' means the Rubber Act, 1947 (XXIV of 1947),
(ii)'Board' means the Rubber Board constituted under Sub-section (1) of Section 4,
(iii)'Chairman' means the Chairman of the Board appointed under clause (a) of Sub-section (3) of Section 4,
(iiia)[ 'Executive Director' means the Executive Director of the Board appointed under subsection (1) of section 6A of the Act.] [Inserted by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).]
(iv)'Commissioner' means the Rubber Production Commissioner appointed under Sub-section (1) of Section 6A,
(v)'Committee' means any committee appointed by the Board under Sub-section (1) of Section 7,
(vi)'Form' means a form set forth in the First Schedule to these rules.
(vii)'Large grower' means an owner who is not a 'small grower',
(viii)a - 'Masterbatche' means a mother stock of a mix of rubber and any one or more compounding ingredients used for the manufacture of rubber goods,
(ix)'Member' means a member of the Board,
(x)A "Processing of rubber" means
(a)conversion of field latex of any rubber plant into technically specified rubbers in solid block or centrifuged latex or latex concentrates or pale latex crepe or any other forms of technically specified rubber; and
(b)conversion of various forms of sheet rubber or scrap rubber into technically specified rubbers in solid block or estate brown crepe or any other forms of technically specified rubber.
(xi)'Processor' means a person who undertakes processing of rubber,
(xii)'Secretary' means the Secretary to the Board appointed under Sub-section 2 of Section 6A,
(xiii)'Section' means a section of the Act,
(xiv)'Small grower' means an owner whose estate does not exceed ten hectares in area,
(xv)'Technically specified rubber' means rubber graded according to technical standards specified by the Bureau of Indian Standards from time to time ,
(xvi)'Vice-Chairman' means the Vice-Chairman of the Board elected under Sub-section (6) of Section 4, and
(xvii)'Year' means the year commencing on the first day of April.