Section 2 in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Affected area" means any area declared as such under Section 3;(b)"District Magistrate" includes any Gazetted Officer of Government authorised by the District Magistrate to perform all or any of the functions of the District Magistrate under this Act;(c)"Inspecting Officer" means an Inspecting Officer appointed under Section 14;(d)"Noxious weeds" means any weed declared as such under Section 3;(e)"Occupier" means the person having for the time being the right of occupation of any land, water or premises, or his authorised agent or any person in actual occupation of the land, water or premises, and includes a local authority and a company having such right of occupation or in such actual occupation;(f)"parasite" means any plant or animal carrying on its existence wholly or in part on any agricultural crop, plant, tree, bush or herb and declared to be a parasite under Section 3;(g)"pest" means any insect, invertebrate animal or vertebrate animal (including any other animal organism) and declared to be a pest under Section 3;(h)"plant" includes all horticultural or agricultural crops, trees, bushes or herbs and also includes the seed, fruit, leaves, trunk, roots, bark or cutting or any part thereof; and(i)"plant disease" meant any fungoid; bacterial, virus, vegetable organism, parasitic or other disease, declared to be a plant disease under Section 3.
