- In this Act, unless the context otherwise requires, -(a)"co-operative society" means a society registered or deemed to be registered under the provisions of the Bombay Co-operative Societies Act, 1925, or any corresponding law in force in any part of the State of Bombay;(b)"depositor" means a person who deposits goods with a warehouseman for storing in his warehouse, and includes any person who lawfully holds the receipt issued by the warehouseman in respect of the goods and derives title thereto by endorsement or transfer from the depositor or his lawful transferee;(c)"goods" means any of the articles specified in the Schedule to his Act;(d)"licence" means a licence granted under section 4, or renewed under section 6;(e)"person" includes a firm and any company or association or body of individuals, whether incorporated or not;(f)"prescribed" means prescribed by rules made under this Act;(g)"Prescribed Authority" means the authority empowered by the State Government to carry out the duties under this Act;(h)"receipt" means a warehouse receipt issued in the form prescribed by a warehouseman to a depositor depositing goods in a warehouse;(i)"rules" means rules made or deemed to have been made under this Act;(j)"warehouse" means any building structure or other protected enclosure which is used or may be used for the purpose of storing goods on behalf of depositors, but does not include cloak rooms attached to hotels, railway stations, the premises of other public carriers, and the like;(k)"warehouseman" means a person who has obtained a licence under this Act for the purpose of carrying on his business of warehousing.
