Section 2(1) in The Orissa Fruit Nurseries (Regulation) Rules, 2001
(1)In these rules unless there is anything repugnant to the subject or context, -(a)'Act' means the Orissa Fruit Nurseries (Regulation) Act, 1977;(b)'Appellate authority' means the Director of Horticulture, Orissa;(c)'Form' means form appended to these rules;(d)'Licence' means a licence granted under Section 6;(e)'Mother tree' means the progeny tree from which bud-wood or scion-wood is taken for budding or grafting the root stocks;(f)'Section' means a Section of the Act; and(g)'Security' means security furnished by the nurseryman for proper conduct of the business.
