Section 2 in The West Bengal Jute (Control of Prices) Act, 1950
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"jute" means the fibre of any plant belonging to any species of the genus Corchorus and commonly called pat, kosta, nalia or bimalipatam and includes also the fibre of the plant hibiscus cannabin us, commonly called mesta;(b)"pucca bale" means a package containing any jute or jute cuttings (together with any waste product or moisture, if any) pressed by any hydraulic or any power-driven machinery and commonly known in the jute trade as a pucca bale;(c)"raw jute" means jute which has not been subjected to any process of spinning or weaving and includes jute or jute cuttings, whether loose or packed in bales or drums and whether or not containing any waste product or moisture;(d)"surplus raw jute" means raw jute in the possession or control of any person in excess of the quantity for which he holds for the time being a valid export license under the Imports and Exports (Control) Act, 1947;(e)"waste product" means strippings, odd filaments or fragments, droppings, sweepings, or other waste product of jute and includes also articles commonly known in the jute trade as hiji biji.
