Section 2 in The United Provinces Cotton Pest Control Act, 1936
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"controlled area" means any part of [Uttar Pradesh] [Substituted by the A.O. 1950.] in which the Act is in force by virtue of a notification issued under sub-section (3) of Section 1 ;(b)"prescribed" means prescribed by or under rules framed under this Act;(c)"raw cotton" means the unginned locks of the cotton plant commonly known as Kapas;(d)"seed" means the seed of the cotton plant;(e)"hand ginning" means ginning by means of apparatus operated by human power;(f)"treat" with its grammatical variations and cognate expressions means to subject seed to a prescribed process for the purposes of freeing it from infection by a pest.
