Section 2 in The Bihar State Mela Authority Act, 2008
2. Definition.
- In this Act, unless there is something repugnant to the subject or context:-(a)"Mela" means such Melas which are notified by State Government, for management through the Bihar State Mela authority.(b)"Authority" means Bihar State Mela Authority constituted under Section 3 of the Act;(c)"Pilgrim" includes the person, who visits a place of pilgrimage with the object, among others, of performing such rites as are usually performed by pilgrims;(d)"Development Commissioner" means Development Commissioner of Bihar duly appointed by the State Government;(e)"Commissioner" means the Divisional Commissioner of a Division duly appointed by the State Government;(f)"Land Reforms Commissioner" means Land Reforms Commissioner-cum-Principal Secretary, Revenue & Land Reforms Department of the State of Bihar duly appointed by the State Government;(g)"Secretary" means Secretary/Principal Secretary of a Department duly appointed by the State Government;(h)"Collector" means District Magistrate-cum-Collector of the District duly appointed by the State Government;(i)"Superintendent of Police" means Superintendent of Police of the district duly appointed by the State Government;(j)"Sub-Divisional Officer" means an officer duly appointed by the State Government for the Sub-Division;(k)"D.C.L.R." means a Deputy Collector appointed for land reforms works in a Sub-Division;(l)"Prescribed" means prescribed by Rules made under this Act;(m)"Regulations" means regulations made by the Authority under this Act;(n)"Rules" means Rules made by the State Government under this Act.
