- In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Indian Forest Act, 1927;[(a-1) "Chief Conservator of Forests" includes the Chief Conservator of Forests, (Special) and the Additional Chief Conservator of Forests;] [Inserted by G.N. dated 16.12.1982.](b)[ "Divisional Forest Officer" includes a Sub-Divisional Officer, incharge of an independent Sub-Division;] [Substituted by G.N. dated 23.3.1962.](c)with the respect to reserved or protected forests under the management of the Revenue Department, "Conservator of Forests", "Divisional Forest Officer" and "Range Forest Officer" shall mean respectively the "Collector", "Prant Officer" and "Mamlatdar or Mahalkari" in whose jurisdiction such forests lie;(d)the expression "protected animal" means an animal to which the provisions of the Wild Birds and Animals Protection Act, 1912, apply;(e)"Section" means a section of the Act; and(f)all words and expressions used but not defined in these rules shall have the meaning assigned to them in the Act.[Chapter II [Chapter II, containing rules 3 to 7, is repealed by the rule 9 read with schedule of the Maharashtra Forest (Protection of Forest from Fire) Rules, 1982.] Protection of Reserved Forests From Fire[Section 26(1)(b)]]
