- In this Act unless there is anything repugnant in the subject or context-(a)"cooperative society" means a society registered or deemed to be registered under the Co-operative Societies Act, 1912, (Act II of 1912) as amended from time to time;(b)"depositor" means a person who tenders his goods to the warehouseman for storing in his warehouse and includes any person who is a holder in due course of the receipt issued by the warehouseman in respect of such goods and derives title thereto by a proper endorsement or transfer from the depositor or the depositor's lawful transferee;(c)[ "goods" means agricultural produce as defined in clause (a) of Section 2 of the Warehousing Corporations Act, 1962 and such other articles as may be prescribed;] [Substituted by U.P. Act XII of 1964, Section 3 (1).](d)"licence" means a license granted under Section 4 or renewed under Section 6;(e)"licensing authority" means the authority specified in the rules to perform the duties and exercise the powers of the licensing authority under this Act or the rules;(f)"prescribed" means prescribed by rules made under this Act;(g)"receipt" means a warehouse receipt in the prescribed form issued by a warehouseman to a depositor showing that the goods described therein have been deposited in his warehouse;(h)"State Government" means the Government of Uttar Pradesh;(i)[ "warehouse" means any building, structure or other protected enclosure used for the purpose of warehousing;] [Substituted by U.P. Act XII of 1964, Section 3 (2).](j)[ "warehouseman" means a person carrying on the business of warehousing and includes any person in charge of that business;] [Substituted by U.P. Act XII of 1964, Section 3 (3).](jj)[ "warehousing" means the business of storing goods on behalf of depositors for preservation or safe custody; and] [Added by U.P. Act XII of 1964, Section 3 (4).](k)"the holder in due course" shall have the meaning assigned to it in the Negotiable Instruments Act, 1881 (Act XXVI of 1881).
