- In this Act, unless the context otherwise requires;(a)"Board" means the Spices Board constituted under sub-section (1) of section 3;(b)"cardamom" means the fruit of cardamom plant and includes green cardamom, bleached cardamom, bleachable white cardamom, sun-dried cardamom, cardamom seeds, powdered cardamom and oil extracted from cardamom;(c)"cardamom plant" means Elettaria cardamom maton, ammomum subulatum Roxb and any other plant which the Board may, by notification in the official Gazette, declare to be a cardamom plant for the purposes of this Act;(d)"certificate" means a certificate granted under section 12;(e)"dealer" means a dealer in spices(f)"estate" means the area administered as one unit which contains land planted with cardamom plants.(g)"export" and "import" mean, respectively, taking out of or bringing into India by land, sea and air;(h)"manufacturer" means a manufacturer of spices;(i)"member" means a member of the Board appointed under subsection (3) of section 3;(j)"owner" in relation to any land planted with cardamom plants, includes -(i)any agent of the owner; and(ii)a mortgagee, lessee or other person in actual possession of the land;(k)"prescribed" means prescribed by rules made under this Act;(l)"registered estate" means an estate in respect of which an owner is registered under sub-section (1) of section 8 and includes any estate in respect of which an owner is required to be registered under the provisions of that sub-section;(m)"registered owner" means an owner of a registered estate which has been or is registered or is required to be registered under sub-section (1) of section 8; and(n)"spices" means the spices specified in the Schedule:Provided that the Central Government may, if satisfied that it is necessary or expendient in the public interest so to do, by notification in the Official Gazette, add any other spice to the Schedule or omit any spice therefrom.Chapter - II The Spices Board
