Section 2 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires ;(a)"Governor" means the Governor of Arunachal Pradesh.(b)"Government" means the State Government of Arunachal Pradesh.(c)"National Tiger Conservation Authority" means National Tiger Conservation Authority, Ministry of Environment & Forests, and Government of India.(d)"Force" means the Arunachal Pradesh Forest Protection Force, or the Arunachal Pradesh Special Tiger Protection Force constituted by the State Government under section 3 of this Act.(e)"Forests" means Wildlife Sanctuaries, National Parks, Conservation Reserves, Community Reserves as defined or notified under the Wildlife Protection Act, 1972, the Tiger Reserves, Reserved Forests, Protected Forests, Anchal Reserved Forests, Village Reserved Forests, Proposed Reserved Forests where preliminary notification has duly been published in the Arunachal Pradesh Gazette and the un-classed State Forests so constituted or defined under the Assam Forest Regulation, of 1891 or any area recorded as forests in the Government records including the area under various Social Forestry Plantations.(f)"Forest Produce" includes -(i)Timber, charcoal, wood oil, resin, natural varnish bark,lac, myrabolans, rhinoceros horns and anything found in or brought from a forest;(ii)Trees and leaves, fruits and all other parts or produce, not herein before mentioned, of tree ;(iii)Plants not being trees (including grasses creepers, reeds and moss) and all parts or produce of such plants;(iv)Wild animals and skins, tusk and horns, bones other than rhinoceros horn, silk-cocoons, honey, wax and all other parts or produce of animals;(v)Peat, surface soil, rock and minerals (including limestone, laterite, mineral oils and all produce of mines or quarries),(g)"Forest Officer" means any person appointed by name or as holding an office by or under the orders of the Government to be a Principal Chief Conservator of Forests, Additional Principal Chief Conservator of Forests, Chief Conservator of Forests, Conservator, deputy Conservator, Assistant Conservator of Forests, a Wildlife Warden,Forest Ranger, Deputy Ranger, Forester, Forest Guard, Game Watcher, Forest Watcher, Mahut, Boatman or who discharges any function of a Forest Officer under the Assam Forest Regulation of 1891, and the Wildlife (Protection) Act. 1972,(h)"Principal Chief Conservator of Forests" means the Principal Chief Conservator of Forests appointed under section 6;(i)"Member of the Force" means a person appointed to the Forces other than a supervisory officer;(j)"Member Secretary" means Member Secretary, National Tiger Conservation Authority.(k)"Supervisory Officer" means any of the officers appointed under section 4 and includes any other officer appointed by the Government as a supervisory officer of the Forces.(l)"Prescribed" means prescribed by rules made under this Act.(m)"Wildlife", includes any animals, bees, butterflies, crustacea, fishes and moths, and aquatic or land vegetation which forms part of any habitat.
