Section 2 in Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011
2. Definition.
- In these Rules, unless there is any thing repugnant in the subject or context requires.-(a)"Rules" means the Bihar Agriculture Land (Conversion for Non Agriculture Purposes) Rules, 2011 ;(b)"Act" means the Bihar Agriculture Land (Conversion for Non Agriculture Purposes), Act, 2010 ;(c)"Section" means the section of the Bihar Agriculture Land (Conversion for Non Agriculture Purposes), Act, 2010 ;(d)"Agriculture land" means land used for agriculture and allied activities ;(e)"Conversion" means change of land use from agriculture to non-agriculture purpose ;(f)"Conversion fee" connotes fee as applicable in related circumstances ;(g)"Non-agriculture land" means land other than agriculture land ;(h)"Government" means the Government of Bihar ;(i)"Collector" means the District Collector in whose jurisdiction the agriculture land for which conversion is applied for is situate and also includes any other officer authorized by the Government to exercise the powers and perform the functions of the District Collector under this Act ;(j)"Competent Authority" means the Sub-Divisional Officer in whose jurisdiction the concerning agriculture land or a part thereof is situate ;(k)"Prescribed Procedure" means procedure prescribed by Rules or by government order made by the Government under this Act ;(l)"Notification" means a notification published in the Bihar Gazette and the word "Notified" shall be construed accordingly ;(m)"Occupier" includes:(i)any person for the time being paying or liable to pay the rent, or any portion of the rent, for the land or, for the structure constructed thereon ;(ii)a rent-free occupant.(n)"Owner" includes any person for the time being receiving or entitled to receive, whether on his own account, or as an agent, trustee, guardian, manager or receiver, for another person, or for any religious, educational or charitable purpose, rent or profits for the agriculture land or for the structure constructed on such land and includes the following to whom the land have leased out by the State Government or the Central Government:-(i)A lessee, if the land has been leased out by the Government for any non-agriculture purpose deriving income therefrom ;(ii)a local authority, if the land is vested in the local authority and used for any non-agriculture purpose deriving income therefrom.(o)"Market Value" means value of the agriculture land as determined by the Collector under the provisions of the Indian Stamp Act, 1899.
