Section 2(1) in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
(1)In these regulations, unless the context otherwise requires -(a)"Act" means the Bureau of Indian Standards Act, 2016;(b)"rules" means the Bureau of Indian Standards Rules, 2017;(c)"first party" means a person or organisation that provides the goods, article, process, system or service for conformity assessment;(d)"Schedule" means the Schedule annexed to these regulations;(e)"Scheme" means the Scheme annexed to Schedule-II;(f)"specified requirement" means the stated need or expectation that goods, article, process, system or service is required to fulfil and includes essential requirements;(g)"third party" means a person or body that is independent of the person or organisation that provides goods, article, process, system or service for conformity assessment, and has no user interest.
