Section 2 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Competent authority" means a person authorised by the Government, by notification in the Government Gazette, to perform all or any of the functions of the competent authority under this Act;(b)"Council" means the Handicrafts Quality Control Council constituted under section 3 ;(c)"Dealer" means a person carrying on the business of selling or buying of notified handicrafts in retail or wholesale ;(d)"Notified handicraft" means a handicraft article as the Government may, by notification in the Government Gazette notify;(e)"Q. C. Mark" means an exclusive identifying quality control mark approved by the Government as representing the goods of a particular notified handicraft;(f)"Manufacturer" means a person who manufactures a notified handicraft or gets it artistically done up by hand either in his own 'Karkhana' or establishment or through others under his instructions and / or /on contract basis;(g)"Prescribed" means prescribed by the rules made under this Act.
