Section 2 in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Competent Authority' means a competent authority appointed under section 3;(b)'Director' means the Commissioner and Director of Horticulture, [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], Hyderabad;(c)'Export' means taking out the plant material out of the State or out of India by land, sea or air;(d)'Government' means the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(e)'Horticulture' includes fruits, vegetables, tubers, spices, condiments, flowers ornamental, medicinal and aromatic crops and plantation crops;(f)'Horticulture nursery' means any place where horticulture plants, fruits, vegetables and flowers are in the regular course of business, propagated and sold for transplantation;(g)'Horticulture Plant' means a plant belonging to any of the categories of aromatic plant, flower plant, fruit plant, plantation crops, vegetable plant or such other plant as the Government may by notification declare to be a horticulture plant;(h)'Import' means bringing the plant material from outside the State or from other countries for further propagation;(i)'Inspecting Officer' means any officer not below the rank of Horticulture officer authorised by the Director of Horticulture for the purpose of inspection of Nurseries;(j)'Kind' means one or more related species or subspecies of crop plants each individually or collectively known by one common name such as mango, tomato, rose, coconut etc.;(k)'Notification' means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the word 'notified' shall be construed accordingly;(l)'Nurseryman' means any person engaged in the production, display or sale of Horticulture plants;(m)'Owner' means any person who has the ultimate control over the affairs of a Horticulture Nursery and includes a manager, managing director, managing partner or managing agent of a society, association or company to whom the said affairs are entrusted;(n)'Plantation crops' means crops that are grown extensively like cashew, coconut, cocoa, coffee and includes nuts seeds/seedlings, grafts, cuttings;(o)'Plant material' means any propagation material used in raising the plants and includes budwood, scion, root-stock, seeds, cuttings, rhizomes, bulbs, suckers, runners etc;(p)'Prescribed' means prescribed by rules made by the Government under this Act;(q)'Root stock' means a Horticulture plant or part thereof on which any portion of a horticulture plant is to be grafted or budded;(r)'Sale' means a sale of Plant made within the State or outside the State for cash or other valuable consideration;(s)'Scion' means a portion of a Horticulture plant which is to be grafted or budded on to a root-stock;(t)'Variety' means a taxonomic sub-division of a species consisting of naturally occurring or selectively bred populations or individuals that differ from the remainder of the species in certain minor but heritable characteristics.
