Section 2 in The Maharashtra Supply of Forest Produce by Government (Revision of Agreements) Rules, 1983
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Supply of Forest-Produce by Government (Revision of Agreements) Act, 1982 (Maharashtra XVI of 1983);(b)"Forest Development Corporation" means the Forest Development Corporation of Maharashtra Limited, being a private company within the meaning of the Companies Act, 1956 (1 of 1956) and having its registered office at Nagpur in the State of Maharashtra;(c)"Section" means a section of the Act;(d)"Supply Year" means a period of twelve months commencing from the 1st October of a calendar year and ending on the 30th September of the next calendar year, but in case where the price or rate for sale or supply of a forest-produce is revisable under an agreement from a date other than the 1st October, then the period of twelve months shall be deemed to commence from such other date.(2)Words and expressions used, but not defined in these rules shall have the meanings respectively assigned to them under the Act.
