Section 2 in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
2. Definitions.
(1)In this Act, unless the context otherwise requires,—(a)“Competent Authority” means a Competent Authority appointed under section 3;(b)“fruit nursery” means any place, where fruit plants are in the regular course of business propagated and sold for transplantation, but does not include a fruit nursery belonging to, or managed by, the Government;(c)“fruit plant” means any plant, which can produce edible fruits or nuts, and includes bud wood, seedlings, grafts, layers, seeds, bulbs, suckers, rhizomes and cuttings of any such plant;(d)“owner”, in relation to a fruit nursery, means the person who, or the authority which, has the ultimate control over the affairs of such fruit nursery ; and where the said affairs are entrusted to a manager, managing director or managing agent, such manager, managing director or managing agent shall be deemed to be the owner of the fruit nursery;(e)“Prescribed” means prescribed by rules made under this Act;(f)“Rootstock” means a fruit plant or part thereof on which any portion of a fruit plant has been grafted or budded;(fa)“Sale of fruit plants” means a sale of fruit plants made within the State for cash or deferred payment or other valuable consideration;(g)“Scion” means a portion of a fruit plant which is grafted or budded on to a rootstock.
