Section 2 in Chhattisgarh Legal Metrology (Enforcement) Rules, 2011
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Legal Metrology Act, 2009;(b)"Reference Standards Laboratory" means a laboratory set up by the Central Government under the Act, where Reference Standards, Secondary Standards and Working Standards are maintained ;(c)"Schedule" means a schedule appended to these rules ;(d)Words and expressions used in these rules and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.
