Section 2 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
2. Definitions and interpretation.
- In this Act, unless there is anything repugnant in the subject matter or the context otherwise requires-(a)"District Council" means the District Council of the "Khasi Hills Autonomous District(b)"District Fund" means the District Fund of the United Khasi-Jaintia Hills Autonomous District constituted under paragraph 7 of the Sixth Schedule to the Constitution of India and "District" means the Autonomous District of the United Khasi- Jaintia Hills ;(c)"Dolloiships" means those areas in the Jowai Sub-division known as "British Dolloiships" prior to the commencement of the Constitution of India. They are nineteen in number as shown in Appendix I;(d)"Durbar" means the customary Durbar of the Syiem, Lyngdoh, Sirdar, Dolloi, Wahadadar or head, as the case may be ;(e)"Executive Committee" means the Executive Committee of the District Council of the United Khasi-Jainita Hills Autonomous District, and the terms "Chief Executive Member" and "Member of the Executive Committee" shall be construed accordingly ;(f)"Forest" means and shall be deemed to be a forest, if in the area, there are reasonable number of trees, say, not less than twenty-five trees per acre, reserved or unreserved or any other forest produce growing on such area, which have been or are capable of being exploited for purposes of business or trade ;(g)"Forest Officer" means any person appointed by name or is holding office by or under the Executive Committee and includes the Chief Forest Officer, an Assistant Forest Officer,Forest Ranger, Deputy Forest Ranger Forester, Assistant Forester, Forest Guard or any person or agent discharging the function of a Forest Officer under this Act or any rule, thereunder ;(h)"Forest produce" includes-(1)those which are found in or brought from a forest namely : timber, charcoal, caoutchoue, rasin, bark, myrabolam,(2)trees, plants not being trees including grass, creepers, reids, canes, orchids; and(3)skin, tusks, horns, bones, lacs and silk cocoons found in or brought from a forest;(i)"Forest offence" means an offence punishable under this Act or any rule thereunder:(j)"Government" means the Government of Assam ;(k)"He"-the pronoun "He" and its derivatives are used so as to include any person whether male or female ;(l)"Magistrate" means a magistrate of the first class or second class and includes a magistrate. of the third class when he is specially empowered by the Executive Committee to try forest offences.(m)"Prescribed" means prescribed by rules made under this Act;(n)"Rangbah kur" means the representatives of a family clan or (group of) joint clans ;(o)"Reserved forest" means any area which is a reserved forest as defined in sub-paragraph (2) of paragraph 3 of the Sixth Schedule to the Constitution of India ;(p)"Reserved trees" are such trees as may be reserved by the order of the District Council ;(q)"River" includes also streams, canals and other channels natural or artificial;(r)"Reid" means a distinct within the Syiemship, Dolloiship, Lgdohship, Sirdarship or Wahadadarship composed of one or more villages ;(s)"Syiemship" means those areas known as "Khasi State" prior to the commencement of the Constitution of India. They are twenty-five in number as shown in Appendix II;(t)"Sirdarships" means those areas in the Shillong Sub-division known as 'British Sirdarship' prior to the commencement of the Constitution of India. They are thirty-one in number as shown in Appendix III ;(u)"Tree" includes palms, bamboos, slums, brushwood and canes ;(v)"Timber" includes trees where they have fallen or have been felled, and all woods, whether cut of or fashioned or hollowed cut for any purpose;(w)"this Act" means the United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958 (Act No. 1 of 1959, as amended).
