Section 2 in Tamil Nadu Sandalwood Possession Rules, 1970
2. Definition.
- In these rules, unless the context otherwise returns,-(a)"Act" means the Tamil Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882);(b)"Dealer" means any person, who carries on the business in sandalwood of buying, selling, supplying or distributing sandalwood directly and includes-(i)a local authority or company which carries on the business in sandalwood;(ii)an auctioneer or his accredited agent, by whatever name called, who carries on the business in sandalwood of buying, selling, supplying or distributing sandalwood on behalf of any principal, and(iii)every local branch of a firm or company situated outside the State;(c)"District Forest Officer" means the District Forest Officer having jurisdiction over the area;(d)"Form" means the form set out in the Schedule to these rules;(e)"Licence" means a licence issued under these rules;(f)[ "Sandalwood" includes sandalwood roots, sandalwood dust and sandalwood chips;] [Clause (f) was substituted by G. O. Ms. No. 311, E&F, dated the 24th November 1988.](g)"Sandalwood Transit Rules" mean the Tamil Nadu Sandalwood Transit Rules, 1967;(h)"Stockist" means any person who stocks sandalwood for conversion into sandalwood oil or other products, but not for disposal of wood as such.
