Section 2 in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)appointed day means the date of commencement of this Act;(b)forest area includes all lands notified as forest under any law or administered as forest, whether State owned or private and whether wooded or maintained as a potential forest land;(c)licence means a licence granted under Section 7;(d)licensee means any person to whom a licence is granted under Section 7;(e)Licensing Officer means a licensing officer appointed under Section 3.(f)prescribed means prescribed by Rules;(g)Rules means Rules made by the State Government under this Act;(h)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;(i)saw pit means a place where wood is sawn by manually operated saws;(j)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 by manually operated saws ;(k)vehicle includes truck, tractor, trolly, motor vehicle, boat and cart;(l)wood includes trees when they have fallen or have been felled, and all woods of any specific whether cut, converted fashioned, sawn or hollowed out for any purpose or not ; and(m)words and expressions used but not defined and defined, in the Orissa Forest Act, 14 of 1972, shall have the meanings respectively assigned to them in that Act.
