(1)In these rules, unless the context otherwise requires:-(a)"Act" means, the Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006 (Act 24 of 2006);(b)"Chairman" means, the chairman of the Aquaculture Seed Committee;(c)"Certified Seed" means seed that fulfills all requirements for certification provided by the Act and rules;(d)"Fee" means, any fee stipulated in rules;(e)"Form" means, a form appended to these rules;(f)"Member" means, the member of the Seed Committee appointed under sub-section (2) of Section 3 and sub-section (2) of Section 4 of the Act and includes the Chairman arid the Member-Convener;(g)"Notification" means, a notification published in the official Gazette;(h)"Section" means, a section of the Act;(2)Words and expressions used herein and not defined but defined in the Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006 shall have the meaning respectively assigned to them in the Act.
