Section 2 in The Essential Commodities Act, 1955

2. Definitions. In this Act, unless the context otherwise requires,--

(ia) 5[ " Code" means the Code of Criminal Procedure, 1973 (2 of 1974 )]

(iia) 4[ ]" Collector" includes an Additional Collector and such other officer, not below the rank of Sub- Divisional Officer, as may be authorised by the Collector to perform the functions and exercise the powers of the Collector under this Act;'].

(a) " essential commodity" means any of the following classes of commodities:--

(i) cattle fodder, including oilcakes and other concentrates;

(ii) coal, including coke and other derivatives;

(iii) component parts and accessories of automobiles;

(iv) cotton and woollen textiles;

(iva) 3[ drugs. Explanation.-- In this sub- clause," drug" has the meaning assigned to it in clause (b) of section 3 of the Drugs and Cosmetics Act, 1940 ;]

(v) foodstuffs, including edible oilseeds and oils;

(vi) iron and steel, including manufactured products of iron and steel;

(vii) paper, including newsprint, paperboard and straw board;

(viii) petroleum and petroleum products;

(ix) raw cotton, whether ginned or unginned, and cotton seed;

(x) raw jute;

(xi) any other class of commodity which the Central Government may, by notified order, declare to be an essential commodity for the purposes of this Act, being a commodity with respect to which Parliament has Extended to and brought into force in the State of Sikkim (w. e. f. 7- 1- 1976 ) vide. Notifn. No. S. O. 28 (E), dated 7- 1- 1976

1. The Act has been extended to Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and Sch., and to Dadra and Nagar Haveli by Reg. 6 of 1963, s. and Sch. I. 2 The words" except the State of Jammu and Kashmir" omitted by Act 25 of 1968, s. 2 and Sch. (w. e. f. 15- 8- 1968 ). 3 Ins. by Act 30 of 1974, s. 2 (w. e. f. 22- 6- 1974 ). 4 Ins. by Act 92 of 1976, s. 2 (w. e. f. 2- 9- 1976 ). 5 Ins. and renumbered by Act 18 of 1981, s. 3 for fifteen years (w. e. f. 1. 9. 1982 ).

power to make laws by virtue of entry 33 in List III in the Seventh Schedule to the Constitution;

(b) " food- crops" include crops of sugarcane;

(cc) 1[ " order" includes a direction issued thereunder;]

(d) 2[ " State Government", in relation to a Union territory, means the administrator thereof;]

(e) 1[ " sugar" means--

(i) any form of sugar containing more than ninety per cent. of sucrose, including sugar candy;

(ii) khandsari sugar or bura sugar or crushed sugar or any sugar in crystalline or powdered from; or

(iii) sugar in process in vacuum pan sugar factory or raw sugar produced therein.]

(f) 4[ words and expressions used but not defined in this Act and defined in the Code shall have the meanings respectively assigned to them in that Code.]