Section 2 in The Infant Milk Substitutes, Feeding Bottles And Infant Foods (Regulation Of Production, Supply And Distribution) Rules, 1993
2. Definitions
.-(1) In these rules, unless the context otherwise requires,-(a)"Act "means the Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992 (41 of 1992);(b)"authorised officer "means an officer not below the rank of a Class I (Group A or whatever name called) officer of the Government duly authorised by the State Government under section 12;(c)"food inspector "means a person appointed by the Government as such under section 9 of the Prevention of Food Adulteration Act, 1954 (37 of 1954);(d)"section "means a section of the Act;(2)Words and expressions used in these rules and not defined but defined in the Act shall have the respective meanings assigned to them in the Act.
