Section 2 in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commissioner" means the Oil Palm Commissioner appointed under section 5;(b)"Committee" means the Goa Oil Palm Project Management Committee constituted under section 3;(c)"Factory" means any premises including the precincts thereof or any part in which any manufacturing process connected with the processing of oil palm FFB is carried on with the aid of mechanical power;(d)"Factory zone" means an area assigned to a factory under section 7;(e)"Government" means the Government of Goa;(f)"Inspector" means the Oil Palm Inspector appointed under section 6;(g)"occupier of the factory" means the person who, or the authority which has the ultimate control over the affairs of the factory and, where the said affairs are entrusted to a Secretary, Manager, Managing Director, Executive Director or Chief Executive Director, such Secretary, Manager, Managing Director, Executive Director or Chief Executive Director shall be deemed to be the occupier of the factory;(h)"oil palm" means the palm of the genus Elaeis and includes the species Elacis guineensis, malanocoss, or corozo oleifera and hybrids of these species;(i)"oil palm FFB" means the unprocessed oil palm fresh fruit bunch and includes its loose form also;(j)"oil palm grower" means a person who cultivates oil palm, whether by himself or by his own servants or by hired labour or by members of his family or by his tenants and includes Oil Palm Grower's Co-operative Society, but not a member thereof, and a company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956);(k)"oil palm grower's co-operative society" means a society registered under the Maharashtra Co-operative Societies Act, 1960 (Maharashtra Act No. XXIV of 1961), as in force in the State of Goa;(l)"oil palm product" means any product obtained directly from the oil palm and it includes palm oil, palm kernel, palm kernel cake, palm fatty acids, oil palm seeds and oil palm seedlings and palm kernel oil;(m)"prescribed" means prescribed by rules made under this Act.
