Section 2 in Bihar State Regulation of Cold Storage Licensing Rules, 1993
2. Definitions.
- In these Rules unless the contexts otherwise requires:-(1)"Calendar Year" means the period from the 1st of January to the 31st of December.(2)"Form" means the form appended to these Rules.(3)"Act" means the Bihar State Regulation of Cold Storage Act, 1992 (Bihar Act 17 of 1992).(4)"Schedule" means the Schedule appended to these Rules.(5)"Section" means the section of the Act.(6)The words and the terms used in these Rules but not defined shall have the same meaning as given in the Act.(7)[ "Principal Rules" means the Bihar State Regulation of Cold Storage Licensing Rules, 1993] [Added new sub-rule 7 vide Section 2 of the (Amendment) contained in G.S.R. 3 dated 19.10.2002.]
