Section 2 in Assam Forest Protection Force Act, 1986
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Governor" means the Governor of Assam ;(b)"Government" means the State Government of Assam ;(c)"Force" means the Assam Forest Protection Force constituted under Section 3 ;(d)"Forests" means reserved forests, protected forests, village forests, proposed reserved forests where preliminary notification has duly been published in the Assam Gazette, unclassed State forests so constituted or defined under the Assam Forest Regulation of 1891, any area recorded as forests in the Government records and also areas under various Social Forestry Plantations;(e)"Forest produce" includes-(i)timber, charcoal, caoutchouc, catechu, wood oil, resin, natural varnish, bark, lac, myrabolams, rhinoceros horns and anything found in or brought from a forest;(ii)trees and leaves, fruits and all others parts or produce, not hereinbefore mentioned, of trees ;(iii)plants not being trees (including grass creepers, reeds and moss) and all parts or produce of such plants ;(iv)wild animals and skins, tusks and horns, bones other than rhinoceros horn, silk cocoons, honey, wax and all other parts of produce of animals ;(v)peat, surface soil, rock and minerals (including limestone, laterite, mineral oils and all produce of mines or quarries);(f)"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, Additional Chief Conservator of Forests, Conservator, Deputy Conservator, Assistant Conservator of Forests, a Wild Life Warden, Forest Ranger, Deputy Ranger, Game Keeper, Forest Guard, Head Game Watcher, Game Watcher, Mohout, Boatman or to discharge any function of a Forest Officer under the Assam Forest Regulation of 1891, and the Wild Life (Protection) Act, 1972 ;(g)"Chief Conservator of Forests" means the Chief Conservator of Forests appointed under Section 4 ;(h)"Member of the Force" means a person appointed to the Force other than a supervisory officer ;(i)"Supervisory Officer" means any of the Officers appointed under Section 4 and includes any other officer appointed by the Government as a supervisory officer of the Force ;(j)"Prescribed" means prescribed by rules made under this Act ;(k)" Wild life" includes any animals, bees, butter flies, crustecea, fish and moth, and aquatic or land vegetation which forms part of any habit.
