In this Act, unless there is anything repugnant in the subject or context,--(a)"the Board" means the [[* * *] Coffee Board] constituted under section 4;(aa)[ "Chairman" means the Chairman of the Board;] [Inserted by Act 50 of 1954, Section 5 (w.e.f. 1.8.1955).](b)"coffee" means the commodity derived from the fruit of the rubiaceous plant known by that name, and includes raw coffee, cured coffee, uncured coffee, roasted coffee and prepared coffee;(c)[ "Commissioner" means a Commissioner of Customs as specified in clause (b) of section 3 of the Customs Act, 1962 (52 of 1962);] [Substituted by Act 22 of 1995, Section 85, for Clause (c) (w.e.f. 26.5.1995).](d)"curing" means the application to raw coffee of mechanical processes other than pulping for the purpose of preparing it for marketing;(e)"curing establishment" means any place to which raw coffee is sent by a registered owner for curing, and includes any estate which the Board may declare to be a curing establishment, for the purposes of this Act;(ee)[ "dealer" means a person carrying on the business of selling coffee, whether wholesale or by retail;] [Inserted by Act 2 of 1944, Section 2 (w.e.f. 27.2.1944).](f)"estate" means an area administered as one unit which contains land planted with coffee plants;(ff)[ "India" means the territory of India excluding the State of Jammu and Kashmir;] [Inserted by Act 3 of 1951, Section 3 and Sch. (w.e.f. 1.4.1951).](g)"Indian Coffee Cess Committee" means the Indian Coffee Cess Committee constituted under the Indian Coffee Cess Act, 1935 (14 of 1935);(h)[ "free sale quota" means that portion, stated in terms of bulk or weight, of the whole of the coffee produced by the estate in the year, which a registered estate is permitted under this Act to sell;] [Substituted by Act 23 of 1994, Section 2, for Clause (h) (w.e.f. 14.1.1994).](i)[ "owner" in relation to any land planted with coffee plants, includes,-- [Substituted by Act 48 of 1961, Section 2, for Clause (i) (w.e.f. 19.4.1962).](1)any agent of the owner, and(2)a mortgagee, lessee or other person in actual possession of the land;](j)"prescribed" means prescribed by rules made under this Act;(k)"registered estate" means an estate in respect of which an owner is registered under sub-section (1) of section 14, and includes also any estate in respect of which an owner is required to be registered under the provisions of that sub-section;(l)"registered owner" means an owner of a registered estate who has been or is required to be registered under sub-section (1) of section 14;[* * *] [Clause (ll) omitted by Act 3 of 1951, Section 3 and Sch. (w.e.f. 1.4.1951).](m)"surplus pool" means the stock of coffee accumulated by the Board out of the amounts delivered to the Board under section 25;(n)[ "year" means the period of twelve months beginning with the first day of July and ending with the thirtieth day of June next following.] [Substituted by Act 48 of 1961, Section 2, for clause (n) (w.e.f. 19.4.1962).]
