Section 2 in Tamil Nadu Rosewood Trees (Conservation) Act, 1994
2. Definition.
- In this Act, unless the context otherwise requires,-(1)"Forest" includes waste or communal land containing trees, shrubs, and roads, pasture land, and any other class of land declared by notification by the Government to be a forest.Explanation. - For the purposes of this clause "communal land" means -(i)beds and buds of tanks and of supply, drainage, surplus or irrigation channels;(ii)threshing-floor, cattle-stands, village-sites and other lands which are set apart for the common use of the villagers;(2)"Government" means the State Government;(3)"prescribed authority" means, an authority, officer or person empowered by the Government, by notification, to be the prescribed authority for the purposes of this Act;(4)"Rosewood tree" includes Blackwood, rosewood, Indian rosewood and Malabar black wood, their stumps and brush woods and also includes rose wood trees when they have fallen or have been felled and all rose wood whether cut up or fashioned or hollowed out for any purpose or not.
