- In this Act, unless there is anything repugnant in the subject or context, -(1)"Collector" in any provision of this Act includes any officer empowered by the State Government to discharge the functions of the Collector under that provision;(2)"Forest" means any land which the State Government may, by notification, declare to be forest for the purposes of this Act and shall be deemed to include any land which is entered as forest or jungle or jugle-jhaari or described by any synonymous term in any record-of-rights finally published under any law for the time being in force unless it is provided that such entry in respect of the land is incorrect;(3)"Forest offence" means an offence punishable under this Act or under any rule made thereunder;(4)"Forest Officer" means any person whom the State Government may appoint to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a Forest Officer;(5)"Forest produce" includes-(a)the following whether found in, or brought from, a forest or not, that is to say; timber, charcoal, caoutchouc, catechu, wood-oil, resin, natural varnish, bark lac, mahua flowers, mahua seeds, kuth and robalans, and(b)the following when found in, or brought from a forest, that is to say,-(i)trees and leaves, flowers and fruits, and all other parts or produce not hereinbefore mentioned, of trees,(ii)plants not being trees (including grass, creeps, reeds and moss), and all parts or produce of such plants,(iii)wild animals and skins, tusks, horns, bones, silk, cocoons, honey and wax, and all other parts or produce of animals, and(iv)peat, surface oil and rock;(6)"Landlord" means the owner of the estate or tenure in which a forest is comprised who is entitled to exercise any rights in the forest;(7)"Owner" includes-(i)the Court of Wards constituted under the Court of Wards Act, 1879 (Bengal Act IX of 1879), in respect of any property under the superintendence or charge of such Court.(ii)a manager appointed under Section 2 of the Chota Nagpur Encumbered Estates Act, 1876 (VI of 1876), in respect of any property, the management of which is vested in such manner,(iii)any mortgagee in possession, lessee, receiver appointed by a competent Court and any person holding any property in trust;(8)"Prescribed" means prescribed by rules;(9)"Private forest" means forest which is not the property of the [Government] [Substituted by A.L.O.] or over which the [Government] [Substituted by A.L.O.] has no proprietary rights or to the whole or any part of the forest produce of which the [Government] [Substituted by A.L.O.] is not entitled;(10)"Private protected forest" means a forest specified in a notification issued under Section 30 or proviso thereto;(11)"Right-holder" means a person who has by custom a right of cutting or collecting in, and removing from a forest, timber, fuel and other forest produce for his domestic and agricultural purposes and of pasturing his cattle in a forest;(12)"Rule" means a rule made under this Act;(13)"Working plan" means a written scheme for the management and treatment of a forest prepared by the prescribed authority;(14)"Year" means a year beginning on the first day of April; and(15)Words and expression used in this Act and defined in the Indian Forest Act, 1927, (XVI of 1927), and not defined in this Act, have the meanings respectively assigned to them in the Indian Forest Act, 1927 (XVI of 1927).
