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Union of India - Section

Section 2 in Jute Manufacturers Cess Act, 1983

2. Definitions.-

In this Act, unless the context otherwise requires, -
(a)"jute manufacture" means any article specified in the Schedule which contains more than fifty per cent.of the jute (including Bimlipatam jute or mesta fibre of any sort) by weight of the total fibre content and in the production of which any process is ordinarily carried on with the aid of power.
Explanation.- "Power" means electrical energy or any other form of energy which is mechanically transmitted and is not generated by any human or animal agency;
(b)"prescribed" means prescribed by rules made under this Act;
(c)"producer" in relation to a jute manufacture, means the producer of such jute manufacture.