Section 2 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"assigned area" means an area assigned to a factory under Section 16;(b)"Board" means the Sugarcane Board established under Section 3;(c)"cane" means sugarcane intended for use in a factory;(d)"Cane Commissioner" means the Officer appointed to be Cane Commissioner under Section 9, and includes an Additional Cane Commissioner appointed under Section 10;[(d-1) "Cane development" means and includes- [Inserted by M.P. Act No. 4 of 1970.](i)(a)improvement of land;(b)construction of wells and other works for supply of water; and(c)purchase of seeds, pesticides, fertilizers and irrigation and other mechanical equipment;for purposes of cultivation of sugarcane; and(ii)such other matters as the State Government may from time to time, by notification, declare to be cane development;](e)"Cane-grower" means a person who cultivates cane either by himself or by members of his family or by hired labour and who is not a member of a Canegrowers Co-operative Society;(f)"Cane-growers Co-operative Society" means a Society registered under any law relating to Co-operative Societies in force in any part of Madhya Pradesh, one of the objects of which is to sell cane grown by its members and includes the federation of such societies, registered under such law;(g)"Collector" includes any person whom the State Government may, by notification, appoint to exercise and perform the powers and duties of a Collector under this Act;(h)"Council" means the Cane Development Council established under Section 5;(i)"crushing season" means the period beginning on the 1st October in any year and ending on the 30th June next following;(j)"factory" means any premises, including the precincts thereof wherein twenty or more workers are working or were working on any day during the preceding twelve months and in any part of which any manufacturing process connected with the products of sugar by means of vacuum pans is being carried on or is ordinarily carried on with the aid of mechanised power;(k)"managing agent" has the meaning assigned to it in the Indian Companies Act, 1956 (1 of 1956);(l)"occupier of a factory" means the person who has ultimate control over the affairs of the factory, and where the said affairs are entrusted to a managing agent, such agent shall be deemed to be the occupier of the factory;(m)"purchasing agent" means a person licensed under this Act to act as a purchasing agent; and(n)"reserved area" means an area specified in an order issued under Section 15.
