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State of Odisha - Section

Section 2 in The Orissa Forest Produce (Control of Trade) Act, 1981

2. Definitions.

- In this Act, unless the context otherwise requires-
(a)agent means an agent appointed under Section 4;
(b)committee means an Advisory Committee constituted by Government:
(c)forest produce means timber of any of the species specified in Clause (j), Bamboos of all species, Khair, Catechu (katha) Catechin (Cutch), Ganduli Gum, Dharua Gum, Khair Gum, Babul Gum, Sal Resin, Salai Resin, Rosha Grass, Rosia Grass Oil, Lac in all forms, Shelae, Mahua Flowers, Mahua seeds, Chironi Myrobalans, Tassar, Cocoons, Sandal wood, Tamarind, Siali Leaves, Kusum Seeds, Karanja Seeds, Siali Fibres, Sal Seeds, Hill Brooms and such other produce as may be notified by the State Government from time to time, [weather grown or found on land owned by private persons or on land owned by the State Government or in Government Forests;] [Inserted by Orissa Act 16 of 1987 w.e.f. 5.9.1987, See Orissa Gazette Extraordinary No. 1321 dated 18.9.1987.]
(d)grower of forest produce means-
(i)in respecter forest produce grown on land owned by any person, the owner of such land; and
(ii)in all other cases the State Government;
(e)licensed vendor in relation to specified forest produce means a person to whom a licence is issued under Section 13 for retail sale of such forest produce;
(f)prescribed means prescribed by rules made under this Act;
(g)retail sale means the sale of any specified forest produce not exceeding such quantity as the State Government may, by notification, specify in respect of such specified forest produce;
(h)specified area in relation to a specified forest produce means the area specified in the notification under Sub-section (3) of Section 1 for such specified forest, produce;
(i)specified forest produce in relation to a specified area means the forest produce specified in the notification issued under Subsection (3) of Section 1 for such specified area;
(j)timber means marketable wood, round, sown or fashioned, straight piece of and above two metres in length, standing or felled (excluding fuel) of the following categories, namely:
Teak ... Tectona grandis
Sal ... Shorea robusta
Bija ... Prerocarpus marsupium
Bandhan ... Ougenia daidergoides
Sishan ... Dalbergia latifolia
Dhaura ... Annogeissus latifolia
Kurum ... Adina cordifolia
Gamhari ... Gmelina arborea
Asan ... Ternlinalia tomentosa
Mohua ... Madhuca latifolia
Karuda ... Chlorxdlylon swietnis
Karani ... Pongania glabra
Kendu ... Diospyros melanoxylon
Champa ... Michelia champak
Salai ... Boswellia serrate
(k)unit means a subdivision of a specified area constituted into a unit under Section 3 ;
(l)words and expressions used but not defined in this Act shall have the same meaning as assigned to them under the Orissa Forest Act 14 of 1972.