- In this Act, and in all rules made thereunder, unless there is something repugnant in the subject or context-(1)"cattle" includes also elephants, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, mithuns, sheep, rams, ewes, lambs, goats, kids;(2)"forest offence" means an offence punishable under this Act or any rule thereunder ;(3)"Forest Officer" means any person appointed by name or as holding an office by or under the orders of the State Government to be a Conservator or Director of Forests, Deputy Conservator, Assistant Conservator, Forest Ranger, Deputy Ranger, Forester or Forest Guard, or to discharge any function of Forest Officer under this Act or any rule thereunder ;(4)"forest produce" includes-(a)the following, whether found, in, or brought from a forest or not that is to say,-timber, charcoal, caoutchotic, catechu, wood-oil, resin, natural varnish, bark, lac, my rabolams, rhinoceros horns ; and(b)the following when found in, or brought from a forest, that is to say-(i)trees and leaves, flowers and fruits and all other parts of produce not hereinbefore mentioned of trees ;(ii)plants not being trees (including grass, creepers, reeds and moss), and all parts of produce of such plants;(iii)wild animals, birds, butterflies, insects and skins, tusks and horns (other than rhinoceros' horns), bones, silk cocoons, honey and wax and all other parts of produce of animals; and(iv)peat, surface soil, rock and minerals (including limestone, laterite, mineral oils and all produces of mines or quarries);(5)"Government" means the Government of Nagaland ;(6)"Land at the disposal of the Government" means land in respect of which no person has acquired-(a)a permanent, inheritable and transferable right of use and occupancy under any law for the time being in force ; or(b)any right created by grant or lease made or continued by, or on behalf of, the Government not being land vested in the Government for the purposes of the Central Government ;(7)"Magistrate" means a Magistrate of the first or second class, and includes a Magistrate of the third class when he is specially empowered by the State Government to try forest offences ;(7-A) "prescribed" means prescribed by any rule made under this Act ;(8)"river" includes also streams, canals, creeks and other channels, natural or artificial;(9)"tree" includes palms, bamboos, stumps, brushwood and canes ;(10)"timber" includes trees when they have fallen or have been felled, and all wood, whether cut up or fashioned or hollowed out for any purpose or not.
