Section 2 in The Orissa Forest Produce (Control of Trade) Rules, 1983
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)Act means the Orissa Forest Produce (Control of Trade) Act, 1981;(b)Conservator means the Conservator of Forests in charge of a territorial circle;(c)Divisional Forest Officer means the Forest Officer in charge of a territorial forest division ;(d)Form means a form appended to these rules;(e)Government means the State Government of Orissa;(f)Government Undertaking means a Company registered under the Indian Companies Act, 1956 in which the State Government hold not less than eighty per cent of paid up shares;(g)Prescribed authority for the purpose of Sub-section (4) of Section 5 shall be the Divisional Forest Officer having jurisdiction over the area to which the application relates;(h)Purchaser means a person or party to whom specified forest produce has been sold or otherwise disposed of in such manner as the State Government may direct under Section 12;(i)Section means a section of the Act;(j)Transport permit means a permit issued under Clause (c) of Sub section (2) of Section 5 for transport of any specified forest produce.(2)The words and expressions used but not defined in these rules shall have the same meaning respectively assigned to them in the Act.
