Section 2(1) in The Maharashtra Supply of Forest Produce by Government (Revision of Agreements) Rules, 1983
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Maharashtra Supply of Forest-Produce by Government (Revision of Agreements) Act, 1982 (Maharashtra XVI of 1983);(b)"Forest Development Corporation" means the Forest Development Corporation of Maharashtra Limited, being a private company within the meaning of the Companies Act, 1956 (1 of 1956) and having its registered office at Nagpur in the State of Maharashtra;(c)"Section" means a section of the Act;(d)"Supply Year" means a period of twelve months commencing from the 1st October of a calendar year and ending on the 30th September of the next calendar year, but in case where the price or rate for sale or supply of a forest-produce is revisable under an agreement from a date other than the 1st October, then the period of twelve months shall be deemed to commence from such other date.
