Section 2 in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context:-(a)"agriculture" and "agricultural purpose" shall include making land fit for cultivation, cultivation of land, improvement of land including development of sources of irrigation, raising and harvesting of crops, horticulture, forestry, planting and farming and cattle breeding, animal husbandry, dairy farming, seed farming, pisciculture, agriculture, sericulture, piggery, poultry farming and such other activities as are generally carried on by agriculturists, dairy farmers, cattle breeders, poultry farmers and other categories of persons engaged in similar activities including marketing of agricultural products, their storage and transport and acquisition of implements and machinery in connection with any such activity;(b)"agriculturist" means a person who is engaged in agriculture;(c)"Agro-Industries Corporation" means a company or other body corporate, one of the principal objectives of which is to undertake activities connected with or intended for the development of agriculture and not less than fifty-one per cent of the paid-up share capital of which is held by the Central Government or by any State Government or Government or partly by the Central Government and partly by one or more State Government;(d)"bank" means-(i)a banking company as defined in the Banking Regulation Ad, 1949 (Act X of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Act XXIII of 1955);(iii)a subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Act XXXVII of 1959);(iv)a corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 (Act V of 1970);(v)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (Act X of 1949);(vi)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (Act X of 1963);(vii)the Agro-Industries Corporation as defined in clause (c);(viii)Agricultural Finance Corporation Limited, a company incorporated under the Indian Companies Act, 1956 (Act I of 1956);(ix)a Regional Rural Bank established under the Regional Rural Bank Act, 1976 (Act 21 of 1976);(x)any other financial institution notified by the State Government in the official Gazette as a bank for the purpose of this Act.(e)"Collector" means the Collector of a district duly appointed by the State Government, which term includes Deputy Commissioner of a scheduled district;(f)"Commissioner" mean the Commissioner of a Division duly appointed by the State Government;(g)"Co-operative Society" means a co-operative society registered or deemed to be registered under the Bihar and Orissa Co-operative Societies Act, 1935 (B. & O. Act VI of 1935), the object of which is to provide financial assistance as defined in clause (i) to its members and includes a Co-operative Land Development Bank;(h)"District Judge" means the District Judge of a district or districts which term includes the Judicial Commissioner of Ranchi;(i)"Financial Assistance" for the purpose of this Act means assistance granted by way of loans, advances, guarantees or otherwise for agricultural purposes; and(j)"Registrar" means a person appointed to perform the duties of the Registrar of Co-operative Societies under the Bihar and Orissa Cooperative Societies Act, 1935 (B. & O. Act VI of 1935).
