Section 2 in The Orissa Grama Panchayats (Minor Forest Produce Administration) Rules, 2002
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(i)"Act" means the Orissa Grama Panchayats Act, 1964;(ii)"Form" means a form appended to these rules;(iii)"Minor Forest Produce" means any or all of the Minor Forest Produces specified in the Schedule appended to these rules;(iv)"Section" means Section of the Act; and(v)"Training year" means the seasonal year commencing from the first day of October and completing on the thirtieth day of September of the following year.(2)All other words and expression used but not defined in these rules shall have the same meaning as have been respectively assigned to them in the Act.
