- In this Act, and in all rules made thereunder, unless the context otherwise requires,-(a)"Cattle" means cows, oxen and bulls and includes elephants, camels, buffaloes, horses, mares, geldings, pomes, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats, kids and fowls and such other kinds of animals as the Government may, by notification in the Gazette specify ;(b)"Collector" means the Chief Revenue Officer of a District and includes an acting or officiating Collector, and also any Officer appointed by the Government to exercise the functions of the Collector;(c)"Forest Officer" means any person appointed by name or as holding an office by or under the orders of the Government to be a Chief Conservator, a Conservator, Deputy Conservator, Assistant Conservator, Divisional Forest Officer, Ranger, Deputy Ranger, Forester, a Timber Depot Officer, Forest Guard, Forest Plantation Ministry, Watcher, Game Warden, Assistant Game Warden, Game Ranger, Game Forester, Game Guard, or to discharge any function of a Forest Officer under this Act or any rule made thereunder ;(d)"Divisional Forest Officer" means the Chief Forest Officer of a Forest Division or a portion or portions of one or more Divisions, if in independent charge of such portion or portions, when they are constituted into a Forest DiviSion ;(e)"Forest Offence" means an offence punishable under this Act or any rule made thereunder ;(f)"Forest Produce" includes 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 of trees, and charcoal,(ii)plants not being trees (including grass, creepers, reeds and moss) and all other parts or produce of such plants,(ii)wild animals and skins, tusks, horns, bones, silk cocoons, honey and wax and all other parts or produce of animals,(iv)peat, surface soil, rock and minerals (including limestone and laterite), mineral oils and all produce of mines and minerals ;(g)"Land at the disposal of Government" includes all unoccupied land, all temporarily occupied land and all land occupied without permission, whether assessed or unassessed ; but does not include land, the property of land holders such as Jenmies, Devaswoms, or holders of Inam lands; also all holdings of land in any way subject to the payment of land revenue direct to Government and all other registered holdings of land in proprietary right ;(h)"Magistrate" means a Magistrate of the First or Second Class and includes a Magistrate of the Third Class when he is specially empowered by Government to try forest offences ;(i)"River" includes streams, canals, backwaters, creeks and other channels, natural or artificial ;(j)"State" means the State of Kerala ;(k)"Timber" includes trees when they have fallen or have been felled, and all wood, whether cut up or fashioned or hollowed out for any purpose or not ; and(l)"Tree" includes palms, bamboos, stumps, burshwood and canes.
