Section 3 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
3. Definitions.
-In this Act, unless the context otherwise requires,-(1)"appellate authority" means an appellate authority appointed under sub-section (1) of section 7;(2)"competent authority" means an authority appointed by the State Government, by notification, to perform the duties and exercise the powers conferred upon a competent authority under this Act;(3)"felling of tree' means cutting, girdling, pollarding, uprooting or damaging a tree in any manner but shall not include lopping off of a limb of tree for such purposes as may be prescribed;(4)"notification" means a notification published in the Official Gazette;(5)"person" shall include any company or association or body of individuals, whether incorporated or not;(6)"raiyat" shall have the same meaning as in the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956);(7)"Schedule" means a Schedule to this Act;(8)"State Government" means the State Government of West Bengal;(9)"tree" has the same meaning as in the Indian Forest Act, 1927 (16 of 1927), and includes any woody plant whose branches spring from an area supported upon a trunk or body and whose trunk or body is not less than ten centimetres in diameter at breast height from the ground level.Explanation.For the purpose of this clause "breast height" means the standard height for measuring girth, diameter and basal area of standing trees which is taken as 4 feet 6 inches (1.37 metre) above ground level and on slopes breast height is taken on the uphill side;(10)"prescribed' means prescribed by rules made under this Act;(11)other expressions used in this Act, but not defined, shall have the same meanings as defined in the Indian Forest Act, 1927.
