- In this Act, unless there is anything repugnant in the subject or context,-(a)"controlled area" means the area specified in the notification issued under sub-section (1) of Section 3;(b)"cotton" includes cotton plant, ginned and unginned cotton, cotton waste and cotton seed;(c)"Director" means the Director of Agriculture, Madhya Pradesh, and includes any officer who is authorised by the State Government to exercise or perform any of the powers or duties of the Director under this Act;(d)"prescribed" means prescribed by rules made under this Act;(e)"prohibited variety", in respect of any area, means a variety of cotton the cultivation of which is either prohibited under this Act or by the State Government under Section 3;(f)"standard variety", in respect of any area, means a variety of cotton specified by the State Government as a standard variety under Section 3.
