- In this Act, except where it is otherwise expressly provided or the context otherwise requires-(1)"Cattle" includes also buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats, and kids ;(2)"Council Forest" means the forest in the District other than the reserved forest ;(3)"Council Forest Officer" means any person appointed as such or holding an office by or under the orders of the District Council and shall include Forest Guards, Assistant Rangers, Forest Rangers and any other person appointed to discharge the duties and functions of a Council Forest Officer under this Act or any rule thereunder ;(4)"Council Reserved Forest" means any forest constituted as such by or under the orders of the Mizo District Council;(5)"Deputy Commissioner" means the Deputy Commissioner of Mizo District;(6)"District" means the Autonomous Mizo District;(7)"District Council" means the District Council of the Mizo District constituted under the provisions of the Sixth Schedule to the Constitution of India and in accordance with the Assam Autonomous District (Constitution of District Councils) Rules, 1951 ;(8)"Executive Committee" means the Executive Committee of Mizo District Council and the term "Chief Executive Member", "Member Executive Committee" shall be construed accordingly;(9)"Forest offence" means an offence punishable under this Act or any rule thereunder;(10)"Forest produce" means forest produce of Council Forest and includes-(a)the following whether found in or brought from a forest or not, that is to say, timber, charcoal, caoutchouc, catechu wood oil, resin, natural varnish, bark, lac and myrabolams, and(b)the following when found in or brought from a forest, that is to say-(i)tress and leaves, and fruits, and all other parts or produce not hereinbefore mentioned of trees ;(ii)plants not being trees (including grass, creepers, reeds and moss) and all parts or produce of such plants ;(iii)skins, horns, bones, silk cocoons, honey and wax and all other parts or produce of animals ; and (iv) peats, surface oil, rocks and all other products of quarries ;(11)"Land at the disposal of the District Council" means any land at the disposal of the Mizo District Council in respect of which no person has acquired a permanent heritable and transferable right of use and occupancy under any law for the time being in force or any right created by grant or lease made or continued by, or on behalf of the State Government ;(12)"President" means the President of a Village Council appointed under the provisions of the Lushai Hills Autonomous District (Administration of Justice) Rules, 1953 ;(13)"Reserved forest" has the same meaning as assigned to it by sub-paragraph (2) of Paragraph 3 of the Sixth Schedule- to the Constitution of India;(14)"River" includes also streams, canals, creeks and other channels natural or artificial;(15)"Secretary" means the Secretary to the Executive Committee of the Mizo District Council;(16)"Timber" includes trees when they have fallen or have been felled, and all wood, whether cut up or fashioned out for any purpose or not;(17)"Tree" includes palms, bamboos, stumps, brushwood and canes ;(18)"Village Council" means a Village Council constituted under the provisions of the Lushai Hills Autonomous District (Administration of Justice) Rules, 1953.
