Section 2 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(a)"Act" means the Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953.(b)"bond" means an agreement made under these rules ;(c)"purchasing centre" means any place at which cane is purchased, supplied, delivered, weighed or paid for by or on behalf of the factory and includes such portion of the premises of the factory at which any of these operations takes place ;(d)"Register" means a register mentioned in rule 20 ;(e)" Society or Societies" means the Cane-growers Co-operative Society or Societies ;(f)"Weigh-bridge" means any mechanism used to weigh cane and includes any weigh-bridge maintained or used by the occupier, manager or purchasing agent or by any person acting on his behalf ;(g)"treasury" means the Government treasury at the headquarters of a district or a tahsil in Punjab ;(h)"year" means the agricultural year commencing on the first day of July and ending on the 30th day of June next following ;(i)"Form" means a form appended to these rules.
