Section 2 in The M.P. Cotton (Statistics) Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"cotton" means Indian raw cotton and includes seed cotton, lint and fly;(b)[ "Director" means the Director of Agriculture, Madhya Pradesh and includes any officer appointed by the State Government to perform any of the functions of the Director under this Act;] [Substituted by M.P. Act No. 14 of 1977 [w.e.f. 16-7-1977].](c)"owner" means the owner of a cotton ginning factory or a cotton pressing factory and includes the managing agent or other principal officer of such factory;(d)"prescribed" means prescribed by rules made under this Act;(e)"trader" means a person, other than an owner, carrying on the business of buying or selling cotton for the purposes of gain or profit, and includes-(i)a manufacturer; or(ii)an importer who carries on such business; or(iii)a broker or commission agent who contracts for the sale or purchase of cotton for others and stocks cotton on their behalf; or(iv)any other person who holds the prescribed quantity of cotton;(f)"year" means a year commencing on the 1st day of September;(g)the expressions "cotton ginning factory" and "cotton pressing factory" have respectively the meanings assigned to them by the Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925).
