Section 2 in Handlooms (Reservation of Articles For Production) Rules, 1986
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Handlooms (Reservation of Articles for Production) Act, 1985 (22 of 1985);(b)[ 'authorised officer' means any officer subordinate to the Central Government or to the State Government not below the rank of Assistant Director, or by whatever name called or to any authority as may be authorized by the Central Government under Section 15 of the Act,] [Substituted "authorised officer means any officer sub-ordinate to the Central Government or to the State Government or to any Authority, as may be authorised by the Central Government under section 7 of the Act" by Notification No. G.S.R. 340(E), dated 18.4.2000 (w.e.f. 10.3.1986)](c)"sample" means a sample of any cloth taken under the provisions of the Act or under these rules.
