Section 2 in The U.P. Control of Supplies, Distribution and Movement of Fruit Plants Order, 1975
2. Definitions.
- In this Order unless the context otherwise requires,-(a)"Fruit Nursery" means any place where a scheduled fruit plant is in the regular course of business propagated and sold for transplantation but does not include a fruit nursery belonging to or managed by the Government;(b)"Fruit Plant" means any plant, which can produce edible fruits or nuts, and includes budwood, seedlings, grafts, layers, Gootee, seeds, bulbs, sucher, rhizomes and cuttings of any such plant;(c)"Owner" in relation to a fruit nursery, means the person who or the authority which has the ultimate control over the affairs of such fruit nursery; and where the said affairs are entrusted to a manager, managing director or managing agent, such manager, managing director or managing agent shall be deemed to be the owner of the fruit nursery;(d)"Enforcement Officer" means the Director of Horticulture, Uttar Pradesh and includes any other Gazetted Officer authorised by the Director, Horticulture and Fruit Utilisation to exercise the powers and perform the functions of enforcement officer under this Order;(e)"Scheduled fruit plant" means any of the fruit plants specified in Schedule 'A'.
