3. Definitions.-

In this Act, unless there is anything repugnant in the subject or context,-

(a) "Board" means the Central Silk Board constituted under this Act;

6[(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;

6[(ba) "Committee" means the Central Silk-worm Seed Committee constituted under sub-section (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;

6[(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;

1[(ea) "Registration Committee" means the Registration Committee constituted under sub-section (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 sub-section (2) of section 6.

1. Ins. by Act 42 of 2006, s. 2 (w.e.f. 1-7-2007).

2. Subs. by Act 31 of 1953, s. 4, for sub-section (3) (w.e.f. 25-3-1954).

3. Subs. by Act 42 of 2006, s. 3, for "Chairman" (w.e.f. 1-7-2007).

4. Subs. by s. 4, ibid., for clause (b) ( w.e.f. 1-7-2007).

5. Subs. by s. 3, ibid., for "Vice-Chairman" (w.e.f. 1-7-2007).

Back

Index

Next