Section 2 in The Steel And Steel Products (Quality Control) Order, 2007
2. Definitions.
- In this Order, unless the context otherwise requires,(a)"Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986);(b)"Appropriate Authority" means any officer not below the rank of an Under Secretary to the Government of India or an officer not below the rank of Scientist C (Deputy Director) in the Bureau of Indian Standards or an officer not below the rank of a General Manager, District Industries Centre of a State Government as may be appointed by the Central Government by a notification published in the Official Gazette to implement the provisions of this Order;(c)"Bureau" means the Bureau of Indian Standards;(d)"dealer" in relation to Steel and Steel Products, means a person who, or a firm or a Hindu undivided family which, carries on, directly or otherwise the business of buying, selling, supplying or distributing any such Structural Steel Sections, Galvanized steel sheets, High Strength deformed steel bars and wires, Steel wires and strands for stressed concrete, Electrical steel sheets and strips, Steel plates for pressure vessels, Electrolytic tinplate whether in cash or for deferred payment or for commission, remuneration or other valuable consideration;(e)"manufacturer', in relation to Steel and Steel Products, means a person who or a firm or a Hindu undivided family which produces, makes, assembles, or manufactures, any such structural steel sections, galvanized steel sheets, high strength deformed steel bars and heirs and steel wires and strands for pre stressed concrete, electrical steel sheets and strips, steel plates for pressure vessels, electrolytic tinplate and includes a person who, or a firm or Hindu undivided family which claims such structural steel sections, phenized steel sheets, high strength deformed steel bars and wires, steel wires and strands for pre-stressed concrete, electrical steel sheets and strips, steel plates for pressure vessels, electrolytic tinplate to be produced made, assembled or manufactured by such person or firm or Hindu undivided family, as the case may be;(f)"Schedule" means the Schedule annexed to this Order;(g)"Specified Standard" in relation to steel and steel products means the standard is specified in the corresponding entry\in column (1) of the Schedule.(h)"State Government" in relation to a Union territory, means the Administrator thereof;(i)"steel and steel products" mean the items specified in column (2) of the Schedule;(j)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
