In this Act, unless there is anything repugnant in the subject or context,-- (a) Board means the Central Silk Board constituted under this Act; 1 [(aa) "Central Silk-worm Seed Testing Laboratory" means the Central Seed Testing Laboratory established or accredited under sub-section (1) of section 8G; (b) "charkha raw silk" means raw silk reeled from silk worm cocoons with the help of any instrument not worked by power; 1 [(ba) "Committee" means the Central Silk-worm Seed Committee constituted under subsection (1) of section 8A; (bb) "dealer" means a person who carries on the business of buying and selling, export or import of silk-worm seed, cocoons, chawkie reared silk-worms and includes an agent of a dealer; (bc) "export" means taking out of India to a place outside India;] (c) "filature raw silk" means raw silk reeled from silk worm cocoons with the help of any instrument worked by power; 1 [(ca) "Hybrid Authorisation Committee" means the Hybrid Authorisation Committee constituted under sub-section (1) of section 8D; (cb) import means bringing into India from a place outside India; (cc) "notified kind or variety" in relation to silk-worm seed means, any kind or variety thereof notified under sub-section (1) of section 8C;] (d) "power" means any form of energy which is mechanically transmitted and is not generated by human or animal agency, and includes electrical energy; (e) "prescribed" means prescribed by rules made under this Act; 2 [(ea) "Registration Committee" means the Registration Committee constituted under subsection (2) of section 8E; (eb) "regulation" means regulation made by the Committee under this Act; (ec) "silk-worm seed or seed" means all kinds of silk-worm seeds produced from the pure silk-worm races including the hybrids produced from two or more pure races, silk-worm seed cocoons of all kinds and moths thereof intended to be used or reared for the purpose of production or for commercial exploitation. Explanation .-- For the purposes of this clause,-- (i) "pure races" means silk-worm breed or variety maintained through reproductive silk-worm seed with features true to the parents; (ii) "hybrids" means the seed produced involving two or more pure races or parental races with the objective of exploiting heterosis or hybrid vigour; (ed) "Silk-worm Seed Analyst" means a Seed Analyst appointed or notified under sub-section (3) of section 8G; (ee) "Silk-worm Seed Certification Agency" means the Silk-worm Seed Certification Agency constituted or accredited under section 8F; (ef) "Silk-worm Seed Officer" means Seed Officer appointed or notified under sub-section (1) of section 8H;] (f) "spun silk" means silk yarn spun from pierced or spoilt cocoons, fluff from cocoons, pieces of silk, coils, or other silk waste; (g) "Standing Committee" means the Standing Committee of the Board constituted under subsection (2) of section 6.Open in Lexace · Ask the AI about this section
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