Section 3 in The United Provinces Private Forests Act, 1948
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"Cattle" includes cows, bulls, bullocks, elephants, camels, buffaloes, horses, mares, geldings, ponies, colts, fillis, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids;(2)"Collector" includes any officer empowered by the State Government to discharge the duties of the Collector under this Act;(3)"Forest" means any land which the State Government may, by notification declare to be a forest for the purposes of this Act;(4)"Forest offence" means an offence punishable under this Act or under any rule made thereunder;(5)"Forest Officer" means any person whom the State Government may appoint to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a Forest Officer;(6)"Forest Settlement Officer" means an officer who shall ordinarily be a Revenue Officer, appointed by the State Government to perform the duties of a Forest Settlement Officer under this Act, the State Government may, however, appoint any number of officers, not exceeding three, not more than one of whom shall be a person holding any forest office, to perform the duties of a Forest Settlement Officer under this Act;(7)"Forest produce" includes the following whether found in, or brought from, a forest or not, that is to say-(a)timber, fuel, charcoal, caoutchouc, catechu, wood-oil, resin, glim, natural varnish, lac, mahua flowers, mahua seeds, mango, jamun, chiraunji, kuth and myrobalans; and(b)(i)trees and leaves, flowers and fruits, bark and all other parts or produce not hereinbefore mentioned, of trees;(ii)plants not being trees (including grass, creepers, reed and moss) and all parts or produce of such plants;(iii)wild animals and skins, tusks, horns, bones, silk cocoons, honey and wax, and all other parts of produce of animals; and(iv)peat, surface soil and rock.(8)"felling permit" means a permit to fell trees granted by the Forest Officer under Section 6 of this Act;(9)"felling licence" means a licence to fell trees granted to the landlord by the Forest Officer under Section 12 of this Act;(10)"landlord" means the owner of the estate or tenure in which a forest or wasteland is situated who is entitled to exercise any right in such forest and waste land;(11)"owner" includes any mortagagee in possession, lessee, manager, receiver appointed by a competent court and any person holding any property in trust and also includes a Court of Wards in respect of property under the superintendence or charge of such Court;(12)"notification" means a notification published in the Official Gazette;(13)"notified area" means an area specified in a notification issued under Section 4 of this Act;(14)"notified forest" means forest specified in a notification issued under Section 4 of this Act;(15)"private forest" means a forest which is not the property of the Government or over which the Government has no proprietary rights or to the whole or any part of the forest produce of which the Government is not entitled.(16)"prescribed" means prescribed by rules made under this Act;(17)"State Government" means the Government of Uttar Pradesh;(18)"right-holder" means a person who has by custom a right of cutting or collecting in, and removing from a forest timber, fuel and other forest produce for his domestic and agricultural purposes and of pasturing his cattle in a forest;(19)"rule" means a rule made under this Act.(20)"trees" includes timber trees, fruit trees, palms, bamboos, stumps, (brushwood, bushes, hedges) and canes;(21)"timber" includes trees when they have fallen or have been felled and all wood whether cut up or fashioned or hollowed out for any purpose or not;(22)"vested forest" means a forest of which the control has been vested in a "Forest Officer" by notification issued under sub-section (1) of Section 32;(23)"waste land", means any land which the State Government may, by notification, declare to be a waste land for the purposes of this Act;(24)"working plan" means a written scheme for the management and treatment of a forest;(25)"year" means a year beginning on the first day of April and ending on 31st day of March of the following year;(26)words and expressions used in this Act and defined in the Indian Forest Act, 1927 (XVI of 1927), and not defined in this Act have the meanings respectively assigned to them in the Indian Forest Act, 1927.
