Section 2 in Bihar State Regulation of Cold Storages Act, 1992
2. Definition.
- In this Act unless the context otherwise requires:-(a)"Agriculture Produce" includes produces of Agriculture or Horticulture, Animal Husbandry or Pisciculture and all other articles of food or drinks wholly or partly made from any of them;(b)"Board" means the Cold Storage Advisory Board constituted under Section 3;(c)"Cold Storage" means an enclosed chamber insulated and mechanically cooled by refrigeration machinery to provide refrigerated condition to agricultural produce stored therein, but does not include refrigerated cabinet and chilling plants having a capacity of less than 100 cubic metres;(d)"Hirer" means a person who on payment hires space in a cold storage for storing agricultural produce;(e)"Licencee" means a licence granted under this Act;(f)"Licensee" means any person to whom licence is granted under this Act;(g)"Licensing Officer" means the Director of Horticulture, *Bihar and includes-(1)Any other officer, of Directorate of Horticulture not below the rank of District Horticulture Officer;(2)Any officer not below the rank of Sub-divisional Officer;(h)"Prescribed" means prescribed by rules made under this Act.(i)"Receipt" means a Cold Storage receipt including a duplicate receipt issued by a licensee under this Act;(j)"Tribunal" means the tribunal constituted under Section 35; -(k)"Fixed date" means the date from which the Act comes into force.
