Section 2 in The Maharashtra Supply Of Forest Produce By Government (Revision Of Agreement) Act, 1982
2. Definitions
In this Act, unless the context otherwise requires,-(a)"agreement” shall include any contract, licence, bond, deed or other document, whereby the State Government agrees to sell or supply any forest produce to any person or to permit any forest-produce to be collected and removed by any person for consideration, for a long term period, on terms and conditions specified in such document;(b)“forest-produce" shall have the meaning assigned to it in the Indian Forest Act, 1927, in its application to the State of Maharashtra;(c)“long term period" means any period exceeding twelve months;(d)“prescribed" means prescribed by rules made by the State Government under this Act;(e)"purchaser" means any person, including any company or association or body of individuals, whether incorporated or not, who purchases or is supplied or obtains any forest-produce from the State Government under any agreement.
