Section 2 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
2. Definitions.
- In this Act. unless the context otherwise requires,-(a)"Board" means the Sugarcane Board established under section 3;(b)"cane" means sugarcane intended for use in a factory on unit;(c)"Cane Commissioner" means the officer appointed to be the Cane Commissioner under section 12;(d)"Cane-grower" means a person who grows cane either by himself or by members of his family or by hired labours;(e)"Cane Office" means the Cane Officer appointed under section 13 and includes the Additional Cane Officer:(f)"Collector" means the Collector of a district and includes any officer not below the rank of a Deputy Collector appointed by the State Government to discharge all or any of the functions of a Collector under this Act;(g)Deleted;(g-1) Deleted;(h)"Council" means a Zonal Development Council established under section7;(i)"Crushing year" means the year commencing on the 1st day of July in any year and ending on the 30th June in the year next following;(j)"Factory" means any premises, including the precincts thereof in any part of which sugar is manufactured by the means of vacuum-pan process; or any other sugar or sugarcane based products manufactured by any other technique or process based on sugarcane which includes sugarcane based Ethanol plant, Rectified Sprit plant and Co-generation plant;(k)"Manager" means the manager appointed under section 25;(l)"Occupier of a factory" means a person carrying on business of manufacturing sugar by vacuum-pan process or any other sugar or sugarcane based products manufactured by any other technique or process based on sugarcane which includes sugarcane based Ethanol plant, Rectified Sprit plant and Co-generation plant; in a factory and having the ultimate control over the affairs of the factory;(m)"Prescribed" means prescribed by rules;(n)"requisition slip" means a slip issued by or on behalf of the occupier of a factory under which a cane-grower is required to bring cane grow in reserved or assigned area on a date and place specified therein for purchase by or on behalf of the person issuing the slip,(o)"reserved area" means any area, wherein sugarcane is grown or is likely to be grown and which is reserved for a factory under section 31;(o-1) "Assigned area" means such area, wherein sugarcane is grown or is likely to be grown and which is not reserved for a factory;(p)"rules" means rules made under this Act;(q)"State Government" means the Government of the State of Bihar;(r)"Sugar" means any form of sugar containing more than ninety per centum of sucrose including sugarcandy or khandsari sugar (sugar produced by open pan process) or bura sugar or crushed sugar or any sugar in crystalline or powdered form or sugar in process in a factory or raw sugar produced therein;(s)"Unit" means a manufacturing unit engaged or ordinarily engaged in the manufacture or production of Khandsari sugar, gur, shakkar, gul, jagari or rab from cane juice by juice by power crusher;(t)"power crusher" means a crusher working with the aid of diesel, electrical or steam power and engaged or ordinarily engaged in crushing sugarcane and extracting juice therefrom for the manufacture of gur, shakkar, gul, jagari, rab or khandsari sugar.
