(3)Such other produce as may be prescribed;(h)'Government' means the State Government;(i)'magistrate' means a magistrate of the first class or second class having jurisdiction and includes a magistrate of the third class specially empowered by the Government in this behalf to try forest offences;(j)'notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.22, E.F.S&T (For.I) Department, dated 13.05.2015.] Gazette;(k)'owner' in relation to a forest includes a mortgagee with possession, lessee or other person having right to the possession and enjoyment of the forest;(l)'prescribed' means prescribed by rules made under this Act;(m)'red sanders wood' means the wood derived out of any part of the tree known by its botanical name as "Pterocarpus santalinus" and include chips, dust or powder of such wood;(n)'river' includes a stream, canal, backwater, creek and other channel, natural or artificial;(o)'sandalwood' means the wood derived out of any part of the tree known by its botanical name as Santalum album and includes chips, dust or powder of such wood;(p)'teakwood' means the woods derived out of any part of the tree known by its botanical name as Tectona grandis;(q)'timber' includes trees fallen or felled, and all wood, cut up or sawn;(r)'tree' includes bamboos, stumps, brushwood and canes.Chapter-II Reserved Forests
