Section 2 in The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000
2. Definitions. - In these regulations, unless the context requires otherwise,-
(i)"Act" means the Foreign Exchange Management Act, 1999 (42 of 1999);(ii)"authorised dealer" means a person authorised as an authorised dealer under sub-section (1) of section 10 of the Act, and includes a person carrying on business as a factor and authorised as such under the said section 10;(iii)"Exim Bank" means the Export-Import Bank of India established under the Export-Import Bank of India Act, 1981 (28 of 1981);(iv)"export" includes the taking or sending out of goods by land, sea or air, on consignment or by way of sale, lease, hire-purchase, or under any other arrangement by whatever name called, and in the case of software, also includes transmission through any electronic media;(v)"export value" in relation to export by way of lease or hire-purchase or under any other similar arrangement, includes the charges, by whatever name called, payable in respect of such lease or hire-purchase or any other similar arrangement;(vi)"Form" means form annexed to these regulations;(vii)"Schedule" means schedule appended to these regulations;(viii)"software" means any computer programme, database, drawing, design, audio/video signals, any information by whatever name called in or on any medium other than in or on any physical medium;(ix)"specified authority" means the person or the authority to whom the declaration as specified in regulation 3 is to be furnished;[* * *](xi)the words and expressions used but not defined in these regulations shall have the same meanings respectively assigned to them in the Act.
