Section 2(1) in The Rajasthan Agricultural Pests and Diseases Act, 1951
(1)In this Act, unless there is anything repugnant in the subject or context-(i)[ x x x] [Omitted by item No. 15 of the Schedule of the Rajasthan Act No.27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.57.](ii)"insect pest" means any insect or other invertibrate animal which has been declared to be an insect pest by notification under section 3;(iii)"inspector" means an Inspector appointed under section 10;(iv)"notified area" means any area specified in the notification issued under section 3 in which a declaration made under the said section shall remain in force;(v)"occupier" means the person having for the time being the right of occupation of any land or premises or his authorised agent or any person in actual occupation of the land or premises and includes a local authority having such right of occupation or in such actual occupations;(vi)"Plant" includes all agricultural or horticultural crops, trees, bushes or herbs, or the seed, fruit or any other part thereof which is used for food of man or beast or for any purpose in connection with art or manufacture;(vii)"Plant disease" means any fungoid, bacterial virus parastical or other disease declared to be a plant disease by notification under section 3; and(viii)"Prescribed" means prescribed by rules made under this Act.
