Section 6 in Textiles (Consumer Protection) Regulation, 1988
(6)(i)"Piece of Cloth" excludes chindies, rags and fents and includes :-(a)Cloth in any running length, exceeding 90 cm. where the width of the fabric is one metre or more, or exceeding 135 centimetres where the width of the fabric is less than one metre.(b)Dhoties and sarees, ordinarily sold by pair or piece, the total length of such uncut cloth, and(c)Handkerchiefs, pillow-cases, towels, chaddars, blankets, bedsheets and bed-covers.(ii)"Fents" mean-Cut-pieces of cloth of length 45 centimetres or more but not exceeding 90 centimeters where the width of the fabric is one metre or more and if length 65 centimetres or more but not exceeding 135 centimetres where the width of the fabric is less than one metre.(iii)Rags" mean-cut pieces of cloth of length more than 23 centimetres but less than 45 centimeres where the width of the fabric is one mere or more, and of length more than 23 centimetres but less than 65 centimeres where the width of the fabric is less than one metre.(iv)"Chindies" means cut-pieces of cloth having length 23 cm. or less in length.
