Section 2 in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"agricultural development" includes development of dairy, poultry, piggery, sheep and cattle breeding, pisciculture and sericulture;(b)a person shall be deemed to belong to a Backward Class -(i)if he belongs to any of the castes, races, or tribes, or parts of, or groups within castes, races or tribes, specified by the State Government from time to time as backward classes, considering the social and economic conditions of the members thereof; or(ii)[ If the annual income of his family is less than ten thousand rupees or if it less than such sum of rupees as may be specified by the State Government from time to time.] [Substituted by Punjab Act No. 12 of 1995 dated 30.5.1995.](c)"Backward Classes Organisation" means a firm registered under the Partnership Act, 1932, a society registered under the Societies Registration Act, 1860, or a co-operative society registered under the Punjab Co-operative Societies Act, 1961, all the partners or members whereof, as the case may be, belong to Backward Classes;(d)"Board" means the Board of Directors of the Corporation;(e)"Chairman" means the Chairman of the Corporation;(f)"Committee" means a Committee appointed under section 6(2) of this Act;(g)"Corporation" means the Punjab Backward Classes Land Development and Finance Corporation established under section 3 of this Act;(h)"Director" means a Director of the Board and includes the Chairman;(i)"family" in relation to a person means the person, the wife or husband, as the case may be, of such person and in case of a person dependent upon his parents, such parents;(j)"Governor" means the Governor of the State of Punjab;(k)"marketing" means all activities relating to the transport, grading, pooling, marketing and sale of agricultural or industrial produce, whether in the primary form or in semi-processed or processed form;(l)"prescribed" means prescribed by rules made under this Act;(m)"processing" means all activities relating to the processing of agricultural produce so as to make it marketable or fit for consumption and includes purchase and storage of raw-material, purchase of equipment, and purchase, installation and running of machinery, required for such processing and for storage of finished produce;(n)"small-scale industry" means all cottage and small-scale industry including industry engaged in fabrication, repairs and maintenance of agricultural machinery and equipment, in which capital investment does not exceed five lacs of rupees;(o)"State" means the State of Punjab;(p)"State Government" means the Government of the State of Punjab;(q)"supply and storage of agricultural produce" includes supply and storage of agricultural inputs and establishment, maintenance and running of storage, cold storages and warehouses.
