Section 2 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980
2. Definition.
- In this Regulation unless there is anything repugnant in the subject or context-(1)"Tribal" means the tribes specified in the Constitution (Scheduled Tribes) Order 1950 and shall include the Koches, Kacharis, Dalu and Rabhas resident in the districts.(2)"District" means Garo Hills Autonomous District constituting of East and West Garo Hills;(3)"Governor" means the Governor of Meghalaya;(4)"Chief Executive Member" means Chief Executive Member of the Garo Hills District Council;(5)"Constitution" means the Constitution of India;(6)"Sixth Schedule" means the Sixth Schedule to the Constitution of India;(7)"Association" means the Association formed under this Regulation;(8)"District Council" means the District Council of the Garo Hills Autonomous District constituted under the Assam Autonomous Districts (Constitution of District Councils) Rules, 1951;(9)"Cotton" means short stable Garo Cotton both unginned and ginned and shall also include seeds;(10)"Jute" means the jute grown in the district and shall include both Deshi and Mesta and other varieties grown in the Garo Hills district;(11)"Ginger" means all kinds of gingers grown in the district;(12)"Managing Committee" means the Managing Committee appointed under this Regulation;(13)"Licensed Dealer" means any non-tribal resident in the district duly authorised by licence under this Act to deal in Cotton, Jute and Ginger;(14)"Grower" means any person who actually grows cotton, jute and ginger or any other commodities which may subsequently be specified in the Regulation;(15)"Form" means form prescribed by this Regulation;(16)"Executive Committee" means the Executive Committee of the Garo Hills District Council;(17)"Hat Representative" means any person appointed by the Managing Committee with the prior approval of the Chief Executive Member to perform the duties and exercise the powers imposed or conferred upon him by this Regulation;(18)"Schedule" means a Schedule appended to this Regulation;(19)"Schedule Flats" means Hats declared as such by the Garo Hills District Council;(20)"Village Council" means a Village Council constituted under Section 4 of the Garo Hills Autonomous District (Administration of Justice) Rules, 1954;(21)"Agent" means any person appointed by the licensed dealer to attend different Scheduled Hats on his behalf for the purchase of cotton, jute and ginger or all of them or any of them;(22)"Trade" means trade in cotton jute or ginger or all or any of them or any other commodity which may be specified by the District Council under this Regulation;(23)"District Fund" means District Fund created for Garo Hills District Council under Paragraph 7 of the Sixth Schedule to the Constitution of India;(24)"Association Fund" means the fund created under this Regulation for the Garo Hills Growers' Association;(25)"Licensing Officer" means the Licensing Officer appointed by the Executive Committee of the Garo Hills District Council for the purpose of this Regulation;(26)"Chairman" means the Chairman of the Managing Committee appointed by the Executive Committee;(27)"Co-operative Society" means a Co-operative Society formed by non-tribals or in which more than 50 per cent of the members of the said society are non-tribals.
