Section 2 in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
2. Definitions.
- In this Act unless the context otherwise requires, -(1)"assigned area" means an area assigned to a factory under this Act :(2)"Board" means the Sugarcane Control Board;(3)"cane" means sugarcane intended for use in a factory;(4)"Cane Commissioner" means the officer appointed by the Government to perform the functions of Cane Commissioner;(5)"Cane grower" means a person including a tenant who cultivates cane either himself or through members of his family or through hired labour, and who is not a member of a Cane-growers' Co-operative Society;(6)"Cane-growers' Co-operative Society" means a society registered under Cooperative Societies Act, 1912, one of the objects of which is to sell cane grown by its members;(7)"Collector" means the Chief Revenue Authority of a district;(8)"crushing season" means the period commencing on the 15th day of October in any calendar year and ending on the 30th June of the following year;(9)"factory" means a sugar factory wherein 20 or more workers are working, or were working, on any day of the preceding twelve months and in any part of which any manufacturing process connected with the production of sugar is being carried on or is ordinarily carried on with the aid of power;(10)"Government" means the Government of the Stat of Punjab;(11)"occupier of a factory" means the person who has control over the affairs of a factory, and where the affairs of a factory are entrusted to the managing agent, such agent;(12)"prescribed" means prescribed by rules made under this Act;(13)"State" means the State of Punjab.
