Section 176 in Tamil Nadu Co-operative Societies Rules, 1988
176. Definitions.
- In this Chapter unless the context otherwise requires-(a)"sugar mill" means a co-operative sugar mill registered or deemed to have been registered under the Act;(b)"default" includes failure to plant or ratoon sugarcane or to register and supply sugarcane to the sugar mill from the area so planted or ratooned within the period specified in the bye-laws or to keep any other obligation for the fulfilment of which a time limit has been specified in the bye-laws;(c)"Federation" means the Tamil Nadu Co-operative Sugar Federation.
