Section 2(1) in The Karnataka Supply Of Forest Produce By Government (Revision Of Agreements) Act, 1987
(1)In this Act, unless the context otherwise requires,-(a)"agreement" shall include any contract, licence, bond, deed or grant or other document, whereby the Government agrees or has agreed to sell or supply any forest produce to any purchaser or to permit any forest produce to be collected and removed by any purchaser for consideration for a long term period, on terms and conditions specified therein.(b)"forest produce" shall have the meaning assigned to it in the Karnataka Forest Act, 1963 (Karnataka Act 5 of 1964);(c)"long term period" means any period exceeding twelve months;(d)"price" includes the price or rate or value paid or to be paid, whether as consideration or otherwise, to the State Government by any person for the sales or supply of forest produce;(e)"purchaser" means any person, including any company or association or body of individuals whether incorporated or not, who purchases or is supplied or granted or obtains any forest produce from the State Government under any agreement and the word 'purchaser' shall be construed accordingly.
