Section 2(34) in West Bengal Municipal Corporation Act, 2006
(34)"edible oil" means coconut oil, cotton-seed oil, ground-nut oil, linseed oil, mahua oil, rape-seed oil, olive oil, poppy-seed oil, safflower-seed oil, taramira oil, til oil, niger seed oil, soyabeen oil, maize (corn) oil, refined vegetable oil, almond oil, water-melon-seed oil, imported rapeseed oil, palm oil, palmolein, palm-kernel oil, sunflower-seed oil, rice-bran oil or mustard oil, in pure state, imported sealed oil labelled as such, vegetable oil prepared by hardening process such as hydrogenation and labelled as such and bearing in the label in English and Bengali the names of the oils entering into its composition, or any other oil which the State Government may, by notification, declare to be an edible oil for the purposes of this Act;
