- In this Act, unless the context otherwise requires-(a)"Cattle" means cows, oxen, bulls and calves and includes elephants, camels, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats, kids and such other kinds of animals as the State Government may, by notification, specify :(b)-(d) [* * *] [Clauses (b), (c) and (d) omitted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative dated 5.5.2003 O.G.E. No. 660 dated 5.5.2003.](e)"Forest Offence" means an offence punishable under this Act or under the rules and includes the abetment of a forest offence;(f)[ "Forest Officer" - [Substituted vide O.A. No. 12 of 2003 Notification No. 6282/Legislative dated 5.5.2003 O.G.E. No. 660 dated 5.5.2003.](i)any person whom the State Government or any officer empowered by the State Government in this behalf may appoint to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a forest officer, and who may be designated as Principal Chief Conservator of Forests, Additional Principal Chief Conservator of Forests, Chief Conservator of Forests, Conservator of Forests, Deputy Conservator of Forests or Divisional Forest Officer, Working Plan Officer, Silviculturist Assistant Conservator of Forests, Forest Range Officer, Deputy Ranger or Forester; and(ii)such other persons who are notified by the State Government to perform all or any of the functions of a Forest Officer under this Act or any rule or order made thereunder, but does not include Forest Settlement Officer.](g)"Forest produce" includes -(i)the following whether found in, or brought from a forest or not, that is to say -(a)timber, charcoal, caoutchouc, catechu, wood-oil, resign, natural varnish, bark, Tussay Cocoon, lac, gums, roots of Patal Garuda, mahua flowers, mahua seeds, myrabolans, Kendu leaves, sandalwood, tamarind, hill-broom, Siali leaves, Siali fibres, Sal seeds;(b)wild animals and wild birds, skins, tusks, horns, bones and all other parts or produce of wildlife; and(c)such other produce as may be notified by the State Government; and(ii)the following when found in or brought from a forest that is to say -(a)trees and leaves, flowers and fruits and all other parts or produce of trees not hereinbefore mentioned;(b)plants not being trees (including grass, creepers, reeds, and moss) and all parts or produce of such plants;(c)honey, wax and arrowroot;(d)peat, surface oil, rock, sand and minerals (including limestone, laterite, mineral oils and all products of mines or quarries):(h)"Owner" in relation to a forest includes a mortgagee in possession, lessee or other person having right to the possession of an enjoyment of the forest :(i)"Prescribed" means prescribed by rules made under this Act;(i)[* * *] [Omitted vide O.A.No. 12 of 2002 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.](k)"River" includes streams, canals, back waters, cree1 s and other channels, natural or artificial;(l)"Rule" means any rule made under this act;(m)"Sandalwood" means the wood derived out of any part of Chandan tree and includes chips, dust or powder of such wood;(n)"Timber" includes trees fallen or felled and all wood cut-up or sawn; and(o)"Tree" includes palms, bamboos stumps, brushwood and canes.Chapter-II Of Reserved Forests
