- In this Regulation and in all rules made thereunder, unless there is something repugnant in the subject or context-(1)"Forest Officer" means any person appointed by name or as holding an office by or under the orders of the State Government to be Conservator, Deputy Conservator, Assistant Conservator, Forest Ranger, Deputy Ranger, Forester, Forest Guard or to discharge any function of a Forest Officer under this Regulation or any rules thereunder ;(2)"tree" includes palms, bamboos, stumps, brushwood and canes ;(3)"timber" means trees when they have fallen or have been felled or all wood, whether cut out or fashioned or hollowed out for any purpose or not and includes trees when cut into pieces or sizes or peeled out or sliced out (veneer) for manufacturing of plyboard, block board or any other purposes or not.(4)"forest produce" includes-(a)the following, whether found in, or brought from, a forest or not, that is to say-timber, charcoal, caoutchouc, catechu, wood-oil, resin, natural varnish, bark, lac, myrabolams, and rhinoceros horns, and(b)the following when found in, or brought from, a forest that is to say-(i)trees and leaves, and fruits and all other parts or produce, not hereinbefore mentioned, of trees,(ii)plants not being trees, including grass creepers, reeds and moss, and all parts of produce of such plants,(iii)wild animals and skins (tusk and horns, other than rhinoceros horns), bones, silk, cocoons, honey and wax and all other parts or produce of animals, and(iv)peat, surface-oil, rock and minerals (including limestone, laterite, mineral oils and all products of mines or quarries);(5)"Forest offence" means an offence punishable under this regulation or any rule thereunder;(6)"cattle" includes also elephants., buffaloes, horses, mares, glidings, ponies, colt, fillies, mules, asses, pigs, rams, eves, sheep, lambs, goats and kids ;(7)"river" includes also streams, canals, creeks, and other channels natural or artificial;(8)"land at the disposal of the Government" means land in respect of which a person has acquired-(a)a permanent, heritable and transferable right of use/occupancy under any law for the time being in force, or(b)any right created by grant or lease made or continued by, or on behalf of, the Government, not being land vested in the Government for the purpose of the Central Government;(9)"Magistrate" means a Magistrate of the first or second class, and includes a Magistrate of the third class, when he is specially empowered by the State Government to try forest offences.
