Section 2 in Indian Wireless Telegraphy (Possession) Rules, 1965
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Indian Wireless Telegraphy Act, 1933 (17 of 1933),(b)"complete wireless set" means any apparatus which is capable of being used for transmitting or receiving wireless communication, either by itself or with the addition of electric power, aerials, valves, telephones, loudspeakers and similar devices and includes any apparatus which is temporarily incapable of being so used by reason of a defect in its component parts or in the electric wiring;(c)"crystal wireless set" means a wireless set the operation of which depends entirely on the energy derived from electro-magnetic waves does not utilise any other source of power;(d)"dealer" means any person who deals in or manufactures for grain wireless telegraphy apparatus as defined in the Act;(e)"Licensing Authority" means the telegraph authority as defined in the Indian Telegraph Act, 1885 (13 of 1885), namely, the Director General of Posts and Telegraphs.
