- In these regulations, unless the context otherwise requires,(a)"accredited agency" means an agency engaged by the Commission under Chapter V of these regulations;(b)"Act" means the Khadi and Village Industries Commission Act, 1956 (61 of 1956);(c)"certified khadi institution" means a khadi institution which is enlisted with the Commission or a Khadi and Village Industries Board for financial and technical support and is issued a valid khadi certificate under a Code for such certification issued by the Commission under clause (k) of sub-section (2) of section 15 of the Act read with sub-regulation (1) of regulation 24 of Khadi and Village Industries Commission Regulations, 2007;(d)"Commission" means the Khadi and Village Industries Commission constituted under section 4 of the Khadi and Village Industries Commission Act, 1956 (61 of 1956);(e)"Committee" means the Central Khadi Mark Committee or the Zonal Khadi Mark Committee, as the case may be, constituted under sub-regulations (1) and (2) of regulation 9 respectively;(f)"Form", means a form specified in the Schedule to these regulations;(g)"khadi" shall have the meaning assigned to it in clause (d) of section 2 of the Act;(h)"Khadi Mark" means a mark as specified by the Central Khadi Mark Committee and registered under regulation 22 authenticating the genuineness of Khadi to be used by a person or certified khadi institution on every item of khadi and khadi products;(i)"khadi product" means any product made from or using khadi;(j)"Khadi and Village Industries Board" means a Khadi and Village Industries Board established under a law for the time being in force;(k)"marketing agency" includes an organization with which the Commission has forged links for marketing products of khadi and village industries as provided in clause (d) of sub section (2) of section 15 of the Act;(l)"person" means any person engaged in production or sale or trading or combination of these in khadi and khadi products and includes -(i)an individual;(ii)a Hindu undivided family;(iii)a company;(iv)a firm;(v)an association of persons or a body of individuals, whether incorporated or not;(vi)every artificial juridical person, not falling within any of the preceding sub-clauses; and(vii)any agency, office or branch owned or controlled by such person;(m)"rules" means the Khadi and Village Industries Commission Rules, 2006 made under section 26 of the Act;(n)"s-twist yarn" or "ulta bat yarn" means a yarn which when held in vertical position, the fibres inclined to the axis of the yarn conform in the direction by slope to the central portion of the letter "S", which is a characteristic feature of hand spun yarn.
