Section 2 in The Goa, Daman and Diu Preservation of Trees Act, 1984
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Appellate Authority" means an authority appointed by the Government as appellate authority under this Act;(b)"blank area" means any piece of land (not being under cultivation) measuring one-half of an hectare or more, which has five or less number of trees growing on it per every half hectares;(c)"Conservator of Forests" means the Conservator of Forests, Goa, Daman and Diu;(d)"Deputy Conservator of Forests" means a Forest Officer in-charge of a Forest Division and exercising jurisdiction over the area;(e)"Government" means the Government of Goa, Daman and Diu;(f)"forest produce" includes-(a)the following whether found in, or brought from, a forest or not, that is to say -timber, charcoal, caoutchouc, catechu wood-oil, resin, natural varnish, bark, lac, mahua flowers, mahua seeds, kuth and myrabolams, and(b)the following when found in, or brought from, a forest, that is to say -(i)trees and leaves, flowers and fruits, and all other parts or produce not hereinbefore mentioned, of trees,(ii)plants not being trees (including grass, creepers, reeds and moss), and all parts or produce of such plants,(iii)wild animals and skins, tusks, horns, bones, silk, cocoons, honey and wax, and all other parts of produce of animals, and(iv)peat, surface soil, rock and minerals (including limestone, laterite, mineral oils, and oil products of mines or quarries);(g)"notification" means a notification published in the Official Gazette;(h)"rural area" means an area as specified in Schedules I and II;(i)"to fell a tree" with its cognate expression, means severing the trunk from the roots, uprooting the tree and includes bull-dozing, cutting, girdling, lopping, pollarding, applying arboricides, burning or damaging a tree in any other manner;(j)"tree" means any woody plant whose branches spring from and are supported upon a trunk or body and whose trunk or body is not less than five centimetre in diameter at a height of thirty centimetres from the ground level and is not less than one metre in height from the ground level;(k)"Tree Officer" means a Forest Officer appointed as such by the Conservator of Forests for the purposes of this Act;(l)"urban area" means an area comprised in a Municipality and includes such area as may be notified as urban area by the Government from time to time for the purposes of this Act;(m)"wood lot" means any piece of land of which trees form the main crop, the number of such trees in each hectare being not less than twenty-five;(n)"prescribed" means prescribed by rules made under the Act;(o)words and expressions used in this Act and defined in the Indian Forest Act, 1927, but not defined in this Act, shall have the meanings respectively assigned to them in that Act.
