Section 2 in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"agent" means an agent appointed under section 4;(2)"Committee" means an Advisory Committee constituted under sub-section (1) of section 6;(3)"Government" means the State Government;(4)"grower" means-(i)in respect of any minor forest produce grown in any land constituted as reserved forest or in any forest or waste land declared as protected forest under the [Telangana Forest Act, 1967, (Act 1 of 1967)] [Substituted in G.O.Ms.No.22, EFS & T (For.I) Department, dated 13.05.2015.] the Government; and(ii)in respect of any minor forest produce grown in any other land-(a)the Government, where the minor forest produce is grown on unoccupied land which is the property of the Government or which is placed under their control and management;(b)the owner, occupier, tenant, lessee or other person having right to the possession and enjoyment of the land included in a unit, on which the minor forest produce is grown and includes every person, who from time to time, claims title to such produce through him;(5)"minor forest produce" means any forest produce other than timber, trees (excluding bamboos) and charcoal, specified in the Schedule;(6)"notification" means a notification published in the [Telangana] [Substituted in G.O.Ms.No.32, EFS&T (For.I) Department, dated 01.06.2016.] Gazette;(7)"specified area" means the area specified in the notification under sub-section (3) of section 1;(8)"unit" means a sub-division of a specified area constituted into a unit under section 3;(9)words and expressions used but not defined in this Act, and defined in the Telangana Forest Act, 1967 (Act I of 1967) shall have the meanings respectively assigned to them in that Act.
