Section 2 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
2. Definitions.
- In this Act, unless the context otherwise requires :-(a)[ "appointed day" means the 15th day of December, 1983 on which the Madhya Pradesh Kashtha Chiran (Viniyaman) Adhyadesh, 1983 (No. 11 of 1983) came into force throughout the State of Madhya Pradesh.] [Substituted by M.P. Act No. 44 of 1984 (w.e.f. 11-4-1984).](b)"licence" means a licence granted under this Act;(c)"licensee" means any person to whom a licence is granted under this Act;(d)"licensing officer" means a licensing officer appointed under Section 3;(e)"notified order" means an order notified in the gazette;(f)[ "saw mill" means the plant and machinery with which and the premises including the precincts thereof, in which or in any part of which sawing is carried on with the aid of electrical or mechanical power but does not include circular saw (cutter) the diameters of which is not more than twelve inches, Drill, Turning machine, Planer, Jig saw machine and Beading Tools;] [[Substituted by Section 3(i) of M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003). Prior to substitution it read as under :'(f) 'Saw mill' means the plant and machinery with which and the premises including the precincts thereof, in which or in any part of which sawing is carried on with the aid of electrical or mechanical power;']](g)[ [x x x] [[Omitted by Section 3(ii) of M.P. Act No. 13 of 2003 (w.e.f, 26-4-2003). Prior to omission it read as under :'(g) 'Saw pit' means a place where wood is sawn by manually operated saws;']](h)"sawing" with its grammatical variations and cognate expressions means operation of sawing, cutting, converting, fashioning or seasoning wood and includes preservation and treatment thereof either by mechanical process with the aid of electrical or mechanical power or manually operated saws;(hh)[ "timber yard" means a specified place, notified to be timber yard by the State Government for establishment of saw mill;] [Inserted by Section 3(iii) of M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).](i)"vehicle" includes truck, tractor-trolley, motor vehicle, boat and cart;(j)"wood" includes trees when they have fallen or have been felled, and all wood of any species whether cut, converted, fashioned, sawn or hollowed out for any purpose or not;(k)words and expressions used but not defined in this Act and defined in the Indian Forest Act, 1927 (XVI of 1927), shall have the same meanings respectively assigned to them in that Act.
