Section 2 in Lease (Government Land for Ratanjot/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2006
2. Definitions.
- In these rules, unless the context otherwise requires : -(1)"Code" means, Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959).(2)"State Government" means, Government of Chhattisgarh,(3)"Government Organization" means, Government Undertakings of Government of Chhattisgarh, such as CREDA, Forest Development Corporation, Agriculture and Seed Development Corporation, etc.,(4)"Inter-departmental Committee" means, the Inter-departmental Committee constituted by Government of Chhattisgarh Revenue Department,(5)"Ratanjot/Karanj and bio-diesel based processing unit" means and includes establishment of complexes or estates comprising Ratanjot/Karanj plantation and bio-diesel processing industrial units. Composite high technology agricultural projects in the areas of Bio-fuel, hybrid seed production, micro-propagation through tissue culture etc., and research and development activities including training.(6)"Lease" means, lease given under these rules but does not include sublease,(7)"Lessee" means, the organization which has been granted a lease under these rules,(8)"Ravine land" means, land spoiled by water into gully and narrow gorges and unfit for cultivation by ordinary means.(9)"Mumkin land" means, land unfit for cultivation by ordinary means,(10)"Waste Land" means Government land lying vacant for more than 10 years which is unfit for cultivation by ordinary means, and includes mumkin land and ravine land, but does not include forest land.
