Section 2 in The M.P. Agricultural Warehouse Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"depositor", means a person who tenders agricultural produce to a warehouseman to be stored in his warehouse and includes any person who lawfully holds the receipt issued by the warehouseman in respect of such produce and derives title thereto by a proper endorsement or transfer thereof to him by the depositor or the depositors lawful transferee;(b)"prescribed", means prescribed by rules made under this Act;(c)"prescribed authority" means such authority as the State Government may, by rules, prescribe to carry out the duties under this Act;(d)"warehouse" means a building or protected enclosure which is used or may be used for the purpose of storing agricultural produce;(e)"warehouseman" means a person licensed as such under this Act to conduct a warehouse.
