Section 2 in The U.P. Regulation of Cold Storages Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Agricultural produce" includes products of agriculture or horticulture, animal husbandry or pisciculture and all articles of food or drink wholly or partly made from any of them;(b)"Board" means the Cold Storages Advisory Board constituted under Section 3;(c)"Cold storage" means an enclosed chamber insulated and mechanically cooled by refrigeration machinery to provide refrigerated condition to agricultural produce stored therein, but does not include refrigerated cabinets and chilling plants having a capacity of less than 100 cubic metre;(d)"hirer" means a person who on payment hires space in a cold storage for storing agricultural produce;(e)"licence" means a licence under this Act;(f)"licensee" means any person to whom a licence is granted under this Act;(g)"Licensing Officer" means the Director of Horticulture and Fruit Utilization, Uttar Pradesh, and except in the Explanation to Section 17, includes,-(1)any other officer of the Horticulture Department, not below the rank of District Horticulture Officer;(2)an officer of the Revenue Department, not below the rank of a Sub-divisional Officer,empowered by the Director of Horticulture and Fruit Utilization in this behalf to exercise some or all of the powers of the Licensing Officer under this Act;(h)"prescribed" means prescribed by rules made under this Act;(i)"receipt" means a cold storage receipt including a duplicate receipt issued by a licensee under this Act;(j)"Tribunal" means the Tribunal constituted under Section 35.
