Section 2(1) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
(1)In this Act, unless the context otherwise requires:-(a)"agent" means an agent appointed under section 3;(b)"committee" means an Advisory Committee constituted under sub-section (1) of section 6;(c)"division" means a territorial Forest Division as for the time being constituted or may be delimited from time to time, by special or general order of the State Government;(d)"forest produce" means trees of any of the species standing, felled or otherwise fashioned, specified in the Schedule annexed to this Act and any other produce declared as such by the State Government from time to time by a notification published in the Official Gazette;(e)"owner" means any person than the State Government authorised by virtue of ownership of land as per entries in revenue records prepared under the Himachal Pradesh Land Revenue Act, 1954 or by any other authority of law 6 of 1954 to own or to have in his possession the forest produce;(f)"purchase" with all its grammatical variations and cognate expression means the acquisition of forest produce for cash or deferred payment or for other valuable consideration;Explanation - Purchase of forest produce on instalment system of payment shall, notwithstanding that the seller retains a title to forest produce as security for payment of the purchase money, be deemed to be a purchase; and(g)"sale" with all its grammatical variations and cognate expressions means any transfer of forest produce by one person to another for cash or for deferred payment or for other valuable consideration and includes a transfer of forest produce on hire-purchase or other system of payment by instalment.
