Section 2(1) in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
(1)In this Act, unless the context otherwise requires.(a)"Competent authority" means such authority as the Government may, by notification, appoint for the purpose of exercising the powers or functions of a competent authority under this Act and Rules made thereunder, for the whole or any part of the State of Assam ;(b)"Government" means the Government of the State of Assam ;(c)"Prescribed" means prescribed by rules made under this Act ;(d)"State" means the State of Assam ;(e)"Trading Depot" means any place where forest produce is collected, stored or stocks for sale or conversion including shops and establishments for trading in forest produce.
