Definitions.
In this Act, unless the context otherwise requires,-
(a)
"gift goods" means any of the following goods,
namely:-
(i) cornmeal;
(ii) drugs, diet supplements, equipment and vehicles;
(iii) milk powder;
(iv) vegetable oil (soya bean or sun-flower seed oil);
(v) butter, butter oil, ghee and Hydrogenated
vegetable oil;
(vi) pea beans;
(vii) cheese;
(viii) bulgur wheat;
(ix) gift paper;
supplied by way of gift, by any relief organisation to any
State Government or to the Central Government or to any
other person on behalf of such Government;
(x) such other goods as may be notified in the
1Telangana Gazette by the State Government in this behalf;
(b)
"relief organisation" means any organisation
specifted in the Schedule;
(c)
"schedule" means the Schedule to this Act.
1. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.