Section 2 in The Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013
2. Definitions.
- In, this Act, unless the context otherwise requires,-(a)"Board" means the Sugarcane Control Board constituted under section 3;(b)"Chief Secretary" means the Chief Secretary to the Government of Maharashtra;(c)"Commissioner for Sugar" means the Commissioner for Sugar, Maharashtra State;(d)"factory" means a sugar factory where any manufacturing process connected with the production of sugar is being carried or is ordinarily carried on with the aid of electricity and wherein twenty or more workers are working or were working on any day of the preceding twelve months;(e)"Government" or "State Government" means the Government of Maharashtra;(f)"Occupier of factory" means the person who has control over the affairs of a factory and where the said affairs are entrusted to a director, partner or administrator, such director, partner or administrator; as the case may be;(g)"prescribed" means prescribed by rules made under this Act;(h)"Secretary" means the Secretary to the Government;(i)"State" means the State of Maharashtra;(j)"Sugarcane" means Sugarcane intended for use in a sugar factory or khandsari sugar manufacturing unit;(k)"Sugarcane grower" means a person including a tenant who cultivates sugarcane either by himself or through members of his family or through hired labourers;(l)"Sugar season" means the year commencing on the first day of October and ending by thirtieth day of September next year.
