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State of Karnataka - Section

Section 2 in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Factory" means and includes any premises as defined in the Factories Act, 1948 (Central Act 63 of 1948) with the precincts thereof, in any part of which a manufacturing process connected with processing of oil palm fruits and products;
(b)"Factory Zone" means an area declared as a factory zone under section 12;
(c)"Government" means the State Government;
(d)"Occupier of the Factory" means any person who has the ultimate control over the affairs of the factory and is entitled to be treated as an Occupier and such person need not necessarily be a Director of the Board of the Management of the factory;
(e)"Oil Palm Entrepreneur" means an entrepreneur whom the Government has recognized for oil palm development in a particular zone and who fulfils all the conditions prescribed by the Government in the allotment order issued from time to time;
(f)"Oil Palm" means the Palm of the genus Elaeis and includes the Species Elaeis guinensis and Elaeis oleifera,, malanococoa or corozo and hybrids of these species;
(g)"Oil Palm Commissioner" means the Oil Palm Commissioner appointed under sub- section (1) of section 7;
(h)"Oil Palm FFB" means the unprocessed Oil Palm Fresh Fruit Bunch and includes its loose fruit also;
(i)"Oil Palm Grower" means a person who cultivates Oil Palm whether by himself or by his own servants or by hired labour or by members of his family or by his tenants;
(j)"Oil Palm Inspector" means the Oil Palm Inspector appointed under sub-section(2) of section 7;
(k)"Oil Palm Product" means any product obtained directly from Oil Palm fruit, includes processed products like Palm Oil, Palmolein, Palm Stearin, Palm Kernel, Palm Kernel Oil, Palm Kernel cake, Palm Fatty Acids oil, Palm seeds and any other by-products notified by the Government from time to time;
(l)Price Fixation Committee means Price Fixation Committee constituted under section 5;
(m)Project Management Committee means Project Management Committee constituted under Section 3.