Section 2 in The Delhi Prevention of Food Adulteration Rules, 2002
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Prevention of Food Adulteration Act, 1954 (Central Act 37 of 1954);(ii)"Central Rules" means the Prevention of Food Adulteration Rules, 1955 framed by the Central Government under Section 23 of the Act;(iii)"Delhi" means the National Capital Territory of Delhi;(iv)"Directorate" means the Directorate of Prevention of Food Adulteration of the Government;(v)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated under Article 239AA of the Constitution;(vi)"licensing authority" means an officer or officers of the Municipal Corporation of Delhi or the New Delhi Municipal Council or the Delhi Cantonment Board, who is/are appointed and notified by the Government to be the licensing authority for the respective areas assigned to them;(vii)"Official Gazette" means the Official Gazette of National Capital Territory of Delhi;(viii)"section" means the section of the Act.(2)Words and expressions used but not defined in these rules and defined in the Act and the Central Rules shall have the meanings as respectively assigned to them in the Act and the Central Rules.
