Section 2 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
2. Definitions.
- In these rules, unless the subject or context otherwise requires, -(a)"Allotting Authority" means General Manager, District Industries Centre in case of plots in Open Area and Commissioner, Industries in case of Reserve Area;(b)"Brine density" means weight of salt in grams dissolved per 100 cc of its solution in water;(c)"Company" means a company registered under the Companies Act, 1956 (Central Act No. 1 of 1956);(d)"Composite Salt Unit" means a unit manufacturing salt and its value added derivatives;(e)"Co-operative Society" means the Co-operative Society registered under the Rajasthan Co-operative Societies Act, 2001 (Act No. 16 of 2001);(f)"Director/Commissioner" means the Director/Commissioner of Industries Department, Government of Rajasthan;(g)"District Level Committee" means the committee constituted under rule 8;(h)"Form" means a form appended to these rules;(i)"General Manager, District Industries Centre" means the officer-in-charge of the District Industries Centre;(j)"Open area" means a saline area so declared under rule 6;(k)"Partnership firm" means a firm registered under the Indian Partnership Act, 1932 (Central Act No. 9 of 1932);(l)"Reserve area" means a saline area reserved for allotment to Central Government or State Government Department or Public Sector Undertakings or for the installation of composite salt unit by any person;(m)"Saline area" means an area of land suitable for the manufacture of salt and so declared by the Government under Rule 4;(n)"Salt" means Sodium Chloride manufactured from the brine available from lakes or from saline earth or mines;(o)"Society' means a Society registered under the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958);(p)"State Level Committee" means the committee constituted under Rule 8; and(q)"Value added derivatives of salt" means any product manufactured from common salt (sodium chloride) which add value to common salt.
