Section 2 in The Jammu and Kashmir Extraction of Resin Act, 1988
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"prescribed" means prescribed by rules made under this Act;(b)"resin" means the secretion extracted by tapping or otherwise from chir/chil or kail trees;(c)"resin depot" means a place specified as such by the Chief Conservator of Forests for the storage and sale of resin tapped in an area specified in relation to that depot;(d)"resin products" means derivatives obtained by processing of resin and includes resin, turpentine, hardened resin and also includes paints and varnishes manufactured directly from resin;(e)words and expressions used but not defined in this Act and defined in the Forest Act, Samvat 1987 shall have the meanings assigned to them in that Act.
