Section 2 in The Cement (Quality Control) Order, 1995
2. Definitions.
- In this Order, unless the context otherwise requires -(a)"Appropriate Authority" means an officer not below the rank of an Under Secretary to the Government of India or an officer not below the rank of a General Manager, District Industries Centre of a State Government as may be appointed by the Central Government or the State Governments by a notification published in the Official Gazette to implement the provisions of this Order;(b)"Bureau" means the Bureau of Indian Standards;(c)"cement" means any variety of cement manufactured in India and includes blast furnace slag cement, portland pozzolana cement, rapid hardening portland cement, white portland cement, hydrophobio portland cement, ordinary portland cement, low heat portland cement, high strength ordinary portland cement, cement used for the manufacture of railway sleepers, masonry cement, oil well cement, super sulphated cement or any other variety of cement which the Central Government may, by notification in the Official Gazette, specify for The purposes of this order;(d)"prescribed standard" means the Indian Standard Specification of cement prescribed by the Bureau of Indian Standards;(e)"dealer" means a person who, or a firm or Hindu Undivided Family which carries on directly or otherwise the business of buying, selling, supplying or distributing cement, whether in cash or for deferred payment or for commission, remuneration of other valuable consideration;(f)"manufacturer" in relation to cement, means a person who or a firm or Hindu Undivided Family which produces, makes or manufactures cement and includes a person who, or a firm or Hindu Undivided Family which claims such cement to be produced, made or manufactured by any such person or firm or Hindu Undivided Family, as the case may be;(g)"Standard Mark" has the meaning assigned to it in the Bureau of Indian Standard Act, 1986 (63 of 1986);(h)"State Government" in relation to a Union territory means the Administrator of that Union territory appointed by the President under Art. 239 of the Constitution.
