Section 2 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context,-(a)"assigned area" means an area assigned to a factory under Section 15;(b)"Board" means the Sugarcane Board established under Section 3;(c)"Cane" means sugarcane intended for use in a factory [or Gur,Rab or khandsari Sugar Manufacturing Unit]:(d)"Cane Commissioner" means the Officer appointed to be Cane Commissioner under Section 9, and includes an Additional Cane Commissioner appointed under Section 10:(e)"Cane-grower" means a person who cultivates cane either by himself or by members of his family or by hired labour and who is not a members of a "Cane-growers' Co-operative Society".(f)"Cane-growers' Co-operative Society" means a society registered under the Co-operative Societies Act, 1912, one of the objects of which is to sell cane-grown by its members and includes the federation of such societies registered under Section 8 of the said Act;(g)"Collector" includes any person whom the State Government may, by notification appoint to exercise and perform the powers and duties of Collector under this Act;(h)"Council" means the Cane Development Council established under Section 5;(i)"Crushing season" means the period [beginning on the 1st October in any year and ending on the 15th July next following];(i-i) "Ethanol" means anhydrous ethyl alcohol of minimum 99 percentage strength, produced directly either from sugarcane juice or B-Heavy molasses or both.Explanation. - When a sugar factory produces ethanol directly from sugarcane juice of B-Heavy molasses, the recovery rate in case of such sugar factory shall be determined by considering every six hundred litres of ethanol so produced as equivalent to one ton production of sugar.["(j) "Factory" means any premises including the precincts thereof wherein twenty or more workers are working or on any day during the preceding twelve months and in any part of which any manufacturing process connected with the production of sugar by means of vacuum pan process or ethanol either directly from sugarcane juice or molasses, including B-Heavy molasses, or both as the case may be, is being carried on or is ordinarily carried on with the aid of mechanical power."[(j-j) "Gur- Rab or Khandsari Sugar Manufacturing Unit" means a unit engaged or ordinarily engaged in the manufacture or production of gur, rab or khandsari sugar in a reserved area, and which is capable of handling sugarcane juice produced with the aid of a crusher driven by any mechanical power;][(j-ii) "Inspector" means any person appointed or any officer designated as inspector under Section 11;](k)[ "Occupier" in relation to a factory or a gur, rab or khandsari Sugar Manufacturing Unit, means the person (including a company, firm or other association of individuals) who, or the authority which, owns or has the ultimate control over the affairs of such factory or unit and where the said affairs are entrusted to a Managing Agent or a Director or other Officer of such person or authority, includes such Managing Agent, Director or other officer :Explanation. - Notwithstanding that the affairs of a factory or unit are entrusted to a Managing Agent or a Director other officer, the liability under Section 17 of the person, who or the authority which owns or has the ultimate control over the affairs of the factory or unit shall remain unaffected;](l)"Prescribed" means prescribed by rules;(m)[* * *](n)[ "Reserved area" shall mean the area reserved for a factory under an Order for reservation of Sugarcane areas made under Rule 125-B of the Defence of India Rules, 1962, and when no such order is in force, the area specified in an order made under Section 15;](o)"Rules" means a rule made under this Act;(p)"State Government" means the Government of Uttar Pradesh; and(q)"Sugar Commissioner" means the Official appointed to be Sugar Commissioner appointed under Section 10].
