Section 2 in The Schedule of Rate for Forest Produce in Orissa Rules, 1977
2. Definitions.
- In these rules unless the context otherwise requires-(i)"Act" means the Orissa Forest Act, 1972;(ii)"Bahangi load" [or "Bhar load" or "Kawar load"] [Inserted vide Orissa Gazette Extraordinary No. 242/24.2.1978.] means materials carried with the help of a pole resting on the shoulder with material at either end [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1181/21.8.1978.](iii)"Cart load" means materials carried in a cart drawn by bullock(s) or buffalo(es) [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1181/21.8.1978.][(iii-a) "Guttia load or Sagar load" means materials carried in a cart drawn by a bullock or a buffalo [* * *] [Inserted vide Orissa Gazette Extraordinary No. 242/24.2.1978.](iii-b) "Builock or Buffalo load" means materials carried with the help of a bullock of a buffalo [* * *] [Deleted vide Orissa Gazette Extraordinary No. 1181/21.8.1978.] ](iv)"Firewood" means billets of wood [* * *] [Deleted vide Orissa Gazette Extraordinary No. 242/24.2.1978.] not fit for any purpose other than firewood;(v)"Forest produce for own" use means forest produce removed from the protected forests for the personal consumption in the village or town, as the case may be, and not for sale or barter;(vi)"Form" means the form appended to these rules;(vii)"Head load" means materials carried on head not weighing more than twenty kilograms;(viii)"Inhabitant" means a person owning land and/or house in the village or town, as the case may be, and living in the said village or town for not less than six months in the year;(ix)"Permit" means a permit issued by an authority competent to issue the same under these rules;(x)"Reserved trees" means trees which have been declared as reserved under Clause (a) of Section 34 of the Act;(xi)"Schedule" means the Schedules attached to these rules;(xii)"Vicinity" means the area within which inhabitants of a village or town used to exercise the right of taking forest produce at concessional rates immediately before enforcement of these rules;(xiii)All words and expressions used in these rules but not defined therein have the same meaning as are respectively assigned to them in the Act.Notes - Legislative changes-(a) In Sub-rule (ii) of Rule 2, the words or Bhar load or Kawar load have been inserted after the words Bahangi load, vide Orissa Gazette, Extraordinary No. 242, dated 24.2.1978; and the words "with a total weight not exceeding forty kilograms" after the words "rat either end" have been deleted vide Orissa Gazette, Extraordinary No. 1181, dated 21.8.1978.(b)In Sub-rule (iii) the words "with weight not exceeding four quintals in case of bullock-cart or six quintals in case of buffalo-cart" after the words or buffalo (es), have been deleted vide Orissa Gazette, Extraordinary No. 1181, dated 21.8.1968.(c)Sub-rules (iii-a) and (iii-b) have been inserted vide Orissa Gazette, Extraordinary No. 242, dated 24.2.1978.(d)In Sub-rule (iii-a) as so inserted the words "with weights not exceeding three quintals" and in Sub-rule (iii-b) with weight exceeding two quintals" have been deleted, vide Orissa Gazette, Extraordinary No. 1181, dated 21.8.1971.(e)In Clause (iv) after the words "billet of wood" the words less than one metre in length" existed which have been deleted vide Orissa Gazette, Extraordinary No. 242, dated 24.2.1978.
