Section 2 in Bihar Rules for the Establishment of Saw Pits and Establishment and Regulation of Depots, 1983
2. Definitions.
- In these Rules unless the context otherwise requires-(a)"Forest Officer", "Forest Produce" and "Timber" shall have the same meaning as has been assigned to them in the Indian Forest Act, 1927;(b)"Conservator of Forests" means Forest Officer-ln-Charge of the Forest(c)"Divisional Forest Officer" means Forest Officer-ln-Charge of the Division;(d)"Range Officer" means Forest Officer-in-Charge of the Range;(e)"Pole" means all pieces of wood more than 12" in girth and generally below 24" in girth at the butt (thick) end and more than 4' long";(f)"Saw Pit" means machine operated saws which includes machine operated saws meant to cut, fashion or saw timber or poles;(g)"Depot" includes any place or premises where at any timber more than 100 eft. of timber in quantity and poles more than 50 in number are stored;(h)"Licensee" means a person or a firm in whose name a licence has been issued under these Rules to establish a saw pit or a depot:Provided that any person or a firm which has communicated to the Divisional Forest Officer the Registration under the Shops and Establishments Act, Small Scale Industries Regulation Act and under Bihar Sales-tax Act or Rules made thereunder shall, if he satisfies the conditions for grant of a licence under these Rules, be issued a licence to establish saw mill or depot in accordance with the prescribed procedure.
