Section 2 in The U.P. Fruit Nurseries (Regulation) Act, 1976
2. Definitions.
- In this Act-(a)"Appellate Authority" means the authority appointed by the State Government by notification to hear appeals under this Act;(b)"fruit nursery" means any place where fruit plants are, in the regular course of business, propagated and sold for transplantation, but does not include-(i)a fruit nursery having an area less than 0.2 hectare,(ii)fruit nursery belonging to or managed by the Government;(c)"fruit plant" means any plant, which can produce edible fruits or nuts, and includes budwood, seedlings, grafts, layers, gootee, seeds, bulbs, suckers, rhizomes and cuttings of any such plant;(d)"licence" means a licence granted under this Act;(e)"licensee" means any person holding a licence for the time being in force;(f)"Licensing Authority" means the Director of Horticulture and Fruit Utilization, Uttar Pradesh and includes another Officer not below the rank of a District Horticulture Officer empowered by the Director in this behalf, to exercise some or all of the powers of the Licensing Authority under this Act;(g)"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 includes a Manager, Managing Director, Managing Agent, or any other person incharge of such fruit nursery;(h)"root-stock" means a fruit plant or part thereof on which any portion of a fruit plant has been grafted or budded;(i)"scion" means a portion of a fruit plant which is grafted or budded on to a root-stock.
