(a) “Adjudicating Authority” means the authority specified in, or under, section 13;

(b) “Appellate Authority” means the authority specified in, or under, sub-section

(c) “conveyance” means any vehicle, vessel, aircraft or any other means of transport including any animal;

(d) “Director General” means the Director General of Foreign Trade appointed under section 6; 1 [

(e) “import” and “export” means,— (I) in relation to goods, bringing into, or taking out of, India any goods by land, sea or air; (II) in relation to services or technology,—

(i) supplying, services or technology— (A) from the territory of another country into the territory of India; (B) in the territory of another country to an Indian service consumer; (C) by a service supplier of another country, through commercial presence in India; (D) by a service supplier of another country, through presence of their natural persons in India; (ii) supplying, services or technology— (A) from India into the territory of any other country; (B) in India to the service consumer of any other country; (C) by a service supplier of India, through commercial presence in the territory of any other country; 1. Subs. by Act 25 of 2010, s. 2, for clause

(e) (w.e.f.27-8-2010). 3 (D) by a service supplier of India, through presence of Indian natural persons in the territory of any other country: Provided that “import” and “export” in relation to the goods, services and technology regarding Special Economic Zone or between two Special Economic Zones shall be governed in accordance with the provisions contained in the Special Economic Zones Act, 2005 (28 of 2005).]

(f) “Importer-exporter Code Number” means the Code Number granted under section 7;

(g) “licence” means a licence to import or export and includes a customs clearance permit and any other permission issued or granted under this Act;

(h) “Order” means any Order made by the Central Government under section 3; and

(i) “prescribed” means prescribed by rules made under this Act. 1 [

(j) “services” means service of any description which is made available to potential users and includes all the tradable services specified under the General Agreement on Trade in Services entered into amongst India and other countries who are party to the said Agreement: Provided that, this definition shall not apply to the domain of taxation;

(k) “service supplier” means any person who supplies a service and who intends to take benefit under the foreign trade policy;

(l) “specified goods or services or technology” means the goods or services or technology, the export, import, transfer, re-transfer, transit and transshipment of which is prohibited or restricted because of imposition of conditions on the grounds of their being pertinent or relevant to India as a Nuclear Weapon State, or to the national security of India, or to the furtherance of its foreign policy or its international obligations under any bilateral, multilateral or international treaty, covenant, convention or arrangement relating to weapons of mass destruction or their means of delivery to which India is a party or its agreement with a foreign country under the foreign trade policy formulated and notified under section 5 of the Act;

(m) “technology” means any information (including information embodied in software), other than information in the public domain, that is capable of being used in—

(i) the development, production or use of any goods or software; (ii) the development of, or the carrying out of, an industrial or commercial activity or the provision of service of any kind. Explanation.—For the purpose of this clause—

(a) when technology is described wholly or partly by reference to the uses to which it (or the goods to which it relates) may be put, it shall include services which are provided or used, or which are capable of being used in the development, production or use of such technology or goods;

(b) “public domain” shall have the same meaning as assigned to it in clause

(i) of section 4 of the Weapons of Mass Destruction and their Delivery System (Prohibition of Unlawful Activities) Act, 2005 (21 of 2005).] CHAPTER II POWER OF CENTRAL GOVERNMENT TO MAKE ORDER AND ANNOUNCE 2[FOREIGN TRADE POLICY]