Section 2 in Punjab Tissue Culture Based Seed Potato Act, 2020
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Agriculture" includes horticulture;(b)"Appellate Authority" means Director, Department of Horticulture, Punjab;(c)"certification agency" means the Punjab State Seed Certification Authority or any other such agency as may be notified by the State Government;(d)"Committee" means the Tissue Culture Based Seed Potato Committee constituted under section 3 of this Act;(e)"Licensing Authority" means the Department of Horticulture, Punjab which shall issue the license for seed potato production through tissue culture based aeroponics or nethouse facility in the State of Punjab;(f)"notified variety", in relation to seed potato, means a variety thereof notified under section 5 of the Seeds Act, 1966;(g)"prescribed" means prescribed by rules made under this Act;(h)"Schedule" means the Schedule appended to this Act;(i)"seed potato" means potato minitubers or tubers raised through tissue culture based aeroponics or nethouse technology and its successive field generations used for sowing or planting;(j)"seed potato grower" means the Farmer Producer Organisation (FPOs) or Society or group of farmers or seed producing company or individual grower;(k)"State Government" means the Government of the State of Punjab in the Department of Agriculture and Farmer Welfare;(l)"State Seed Laboratory", means the State Seed Laboratory established under sub-section (2) of section 4 of the Seeds Act, 1966 or any other laboratory notified as such by the State Government; and(m)"variety" means a sub-division or grouping of plants within the cultivated potato identifiable by growth, yield, plant, fruit, seed or other characteristics.
