Section 3 in The Bengal Public Demands Recovery Act, 1913
3. Definitions.
- In this Act, unless there is anything repugnant in the subject of context-(1)"certificate debtor" means the persons named as debtor in a certificate filed under this Act, and includes any person whose name is substituted or added as debtor by the Certificate Officer;(2)"certificate holder" means the Government or person in whose favour a certificate has benefited under this Act, and includes any person whose name is substituted or added as creditor by the Certificate Officer;(3)"Certificate Officer" means a Collector a Sub-Divisional Officer, and any officer appointed by a Collector, with the sanction of the Commissioner, to perform the functions of a Certificate Officer under this Act;(4)"movable property" includes growing crops;(5)"prescribed" means prescribed by rules :(6)"public demand" means any arrear or money mentioned or referred to in Schedule I and includes any amount due to a Bank or financial institution including any interest which may, by law and or under a written agreement be chargeable thereon up to the date on which a certificate is signed under Part II; and(7)"rules" means rules and forms contained in Schedule II or made under Section 39.
