Section 2 in The M.P. Forest Protection Reward Rules, 2004
2. Definition.
- In these rules unless the context otherwise requires :-(a)"Act" means the Indian Forest Act, 1927 (XVI of 1927);(b)"Conservator" means an Officer-in-charge of a forest circle or any other officer declared equivalent to him by the State Government;(c)"Divisional Forest Officer" means an Officer-in-charge of a forest division or any other officer declared equivalent to him by the State Government;(d)"Other articles" means vehicles, equipments, cattle, weapons, tools or any other material used in the commission of a forest offence;(e)the words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.
