Section 3 in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
3. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Collector" includes an Additional Collector and such other officer, not below the rank of Sub-Divisional Officer, as may be authorised by the Collector to perform the functions and exercise the powers of the Collector under this Act;(b)"declared goods" means the goods declared under Sec 4;(c)"goods" includes all materials, commodities, and articles;(d)"notified order" means an order notified in the Official Gazette;(e)"order" includes a direction issued thereunder.
