Section 2 in Kerala Cashew Factories (Requisitioning) Act, 1979
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"cashew factory" means a factory as defined in the Factories Act, 1948 (Central Act 63 of 1948), wherein processing of cashewnuts is being carried on and includes the factory building, the site thereof and the buildings and lands appurtenant thereto used or necessary for, or in connection with, the working of the factory;(b)"Corporation" means the Kerala State Cashew Development Corporation Limited, incorporated under the Companies Act, 1956 (Central Act 1 of 1956);(c)the expression "Person interested", in relation to any cashew factory, includes all persons claiming or entitled to claim an interest in the amount payable on account of the requisitioning of that factory under this Act;(d)"prescribed" means prescribed by rules made under this Act;(e)"processing", with reference to cashew nuts, includes extraction of cashew nut oil, roasting, shelling, peeling, grading and treating of cashew nuts;(f)"Tribunal" means the Tribunal appointed under section 6.
