Section 2 in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
2. Definitions.
- In these rules, unless the context otherwise requires,-(1)"Act" means the Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964;(2)"Chairman" means a member of the Committee appointed as such by the notification constituting the Committee under Section 6;(3)"Convenor" means a member of the Committee appointed as such by the notification constituting the Committee under Section 6;(4)"Divisional Forest Officer" means the Forest Officer in Charge of a Forest Division;(5)"Exporter of Tendu leaves" means a person or party who exports tendu leaves outside Madhya Pradesh for his or its own use or sells Tendu leaves to another person or party carrying on trade in tendu leaves at a place outside Madhya Pradesh;(6)"Form" means a form appended to these rules;(7)"Purchaser" means a person or party to whom tendu leaves have been sold by the State Government under Section 12;(8)"Section" means a section of the Act;(9)"Standard Bag" means a bag containing 1,000 standard gaddis of tendu leaves and where the standard gaddis are not bagged, reference to standard bag shall be construed as a reference to 1,000 standard gaddis;(10)"Standard Gaddis" means a bundle containing 50 tendu leaves;(11)"Transport permit" means a permit issued under clause (b) of sub-section (2) of Section 5 for transport of tendu leaves;(12)all other words and expressions, used in these rules but not defined therein, shall have respectively the same meaning as is assigned to them in the Act.
