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

(a) "Adjudicating Authority" means the authority specified in, or under, state sub section (1) of section 15;

(b) "Appellate Authority" means the authority specified in, or under, state sub section (1) of section 15;

(c) "Conveyance" means any vehicle, vessel, aircraft of any other means of transport including any animal:

(d) "Director General" means the Director General of Foreign Trade appointed under section 6;

(e) "Import" and "export" means respectively bringing into, or taking out of, India any goods by land , sea or air;

(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.