Section 2(1) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Forest Act, 1972 (Orissa Act 14 of 1972);(b)"Contract area" means area covered by a forest contract;(c)"Checking Station" means any place specified in this behalf to be a checking station and notified by the Divisional Forest Officer in the Official Gazette;(cc)[ "Depot" means any place where timber including sawn sizes or any other forest produce is stored for trading purpose and includes a storage godown, show room, retail outlet and such other place;] [Inserted vide SRO No. 420/2006 dated 1.7.2006 OGE No. 941 dated 3.7.2006.](d)"Fire Wood" means wood which is unfit for any purpose other than fuel;(e)"Foreign transit permit" means a permit issued by a competent authority of another State or Union territory for movement of forest produce originated from that State or Union territory;(f)"Forest Contract" means a contract whereby Government agree to sell and the purchaser agree to buy the forest produce under the Orissa Forest Contract Rules;(g)"Form" means a form appended to these rules;(h)"Minor Forest Produce" means forest produce other than timber, fire-wood, charcoal and bamboos;(i)"Schedule" means the schedule appended to these rules.
