Section 2 in Bihar Sugarcane (Distribution and Movement Control) Order, 1966
2. Definitions
- In this Order, unless there is anything repugnant in the subject or context. -(a)"Cane-grower" means a person who cultivates either by himself or by members of his family or by hired labour and who is not a member of a Cane-growers Co-operative Society;(b)"Cane growers Co-operative Society" means a society registered under the Bihar and Orissa Co-operative Societies Act, 1935 (B. and O. Act, VI of 1935) one of the objects of which is to sell sugarcane grown by its members;(c)"Factory" means any premises including the precincts thereof, in any part of which sugar is manufactured by vacuum-pan-process;(d)"Form" means a form appended to this Order;(e)"Gur and Khandsari Unit" means a unit ordinarily engaged in the manufacture of Gur or Khandsari from Sugarcane Juice or Rab;(f)"Licensing Authority" means the Cane Commissioner, Bihar;(g)"Licensing year" means the period commencing on the first day of July in any year and ending with the thirtieth day of June in the year next following;(h)"Licence" means a licence granted under the provisions of this Order;(i)"Power crusher" means a crusher working with the aid of diesel, electrical or steam-power and engaged or ordinarily engaged in crushing sugarcane and extracting juice therefrom for the manufacture of Gur, Shakkar, Gul, Jaggery, Rab or Khandsari Sugar;(j)"Reserved area" means any area where sugarcane is grown and reserved for a factory under item (a) of sub-clause (1) of clause 6 of the Sugarcane (Control) Order, 1966.(k)"State Government" means the Government of the State of Bihar.
