Section 2 in Andhra Pradesh Forest Produce (Storage and Depot) Rules, 1989
2. Definitions.
- In these Rules unless the context otherwise requires(i)"Act" means the Andhra Pradesh Forest Act, 1967;(ii)"Depot" means a place where forest produce is stored by any person or institution or a joint concern for the purpose of trade [x x x x] or any temporary use for trade purposes;(iii)"Divisional Forest Officer" means the Divisional Forest Officer having jurisdiction over the area concerned;(iv)"Licence" means licence prescribed under these Rules.(v)"Form" means a form appended to these Rules.(vi)"Trade" means business carried as a means of livelihood or profit.'(vii)"Forest Produce" for the purpose of these rules means all types of timber fuel wood, excepting those species that are exempted under Andhra Pradesh Forest Produce Transit Rules, 1970, and includes, Bamboos.
