Section 2(d) in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
(d)"owner", in relation to a fruit nursery, means the person who, or the authority which, has the ultimate control over the affairs of such fruit nursery; and where the said affairs are entrusted to a Manager, Managing Director or Managing Agent, such Manager, Managing Director or Managing Agent shall be deemed to be the owner of the fruit nursery;
