Section 2 in The Orissa Fruit Nurseries (Regulation) Rules, 2001
2. Definitions.
(1)In these rules unless there is anything repugnant to the subject or context, -(a)'Act' means the Orissa Fruit Nurseries (Regulation) Act, 1977;(b)'Appellate authority' means the Director of Horticulture, Orissa;(c)'Form' means form appended to these rules;(d)'Licence' means a licence granted under Section 6;(e)'Mother tree' means the progeny tree from which bud-wood or scion-wood is taken for budding or grafting the root stocks;(f)'Section' means a Section of the Act; and(g)'Security' means security furnished by the nurseryman for proper conduct of the business.(2)All other words and expressions used herein, but not defined in these rules, shall have the meaning respectively assigned to them in the Act.
