Section 2 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953.(b)"Bond" means an agreement made under these rules.(c)"form" means a form appended to these rules.(d)"purchasing centre" means any place at which cane is purchased, supplied, delivered, weighed or paid for by or on behalf of the factory and includes such portion of the premises of the factory at which any of these operations take place;(e)"register" means a register mentioned in Rule 17;(f)"section" means the section of the Act;(g)"society" means the Cane Growers' Co-operative Society;(h)"treasury" means the Government treasury at the head-quarters of district or a sub-treasury at the headquarters of a tehsil or sub-tehsil in Haryana;(i)"weigh bridge" means any mechanism used to weigh cane and includes any weigh-bridge maintained or used by the occupier, manager or purchasing agent or by any person acting on his behalf;(j)"year" means the agricultural year commencing on the first day of July and ending on the 30th day of June, next.
