- In this Act, unless there is anything repugnant in the subject or context:-(1)"Cattle" includes elephants, camels, buffaloes, horses, mares, geldings, ponies. colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids;(2)"Forest Officer" means any person whom the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A. Extraordinary dated 13.8.1957).] or any officer empowered by the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A. Extraordinary dated 13.8.1957).] 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,(3)"Forest offence" means an offence punishable under this Act or under any rule made thereunder;(4)[ "forest produce" includes:-(a)the following whether found in, or brought from a forest or not, that is to say - timber, charcoal, caoutchouc, catechu, wood-oil, resin, natural varnish, bark lac, mahua flowers, mahua seeds and myna. myrabolams, 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 or 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 and skins, tusks, 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 products of mines or quarries)];(5)[.....] [Omitted by item No.23 of the Schedule of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette Part 4-A Extraordinary dated 13.7.1957).](6)"owner" includes the court of wards in respect of property under the superintendence or charge of such Court;(7)"river" includes any stream, canal, creek or other channels natural or artificial;(8)"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: and(9)"trees" includes palms, [***] [Deleted 'bamboos' by Rajasthan Act No. 17 of 2018, dated 1.10.2018.] 'stumps, brushwood and canes.
