Section 2 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Advisory Committee" means the [Telangana] [Substituted by G.O.Ms.No.18, Agriculture and Co-operation (Horti & Seri) Department, dated 13.11.2014.] Oil Palm Advisory Committee constituted under section 3;(2)"Factory" means any premises including the precincts thereof or any part of which any manufacturing process connected with the processing of Oil Palm FFB is carried on with the aid of mechanical power;(3)"Factory Zone" means an area assigned to a factory under section 11;(4)"Government" means the State Government;(5)"Occupier of the factory" means the person who, or the authority which has the ultimate control over the affairs of the factory and where the said affairs are entrusted to a Secretary, Manager, Managing Director, Executive Director or Chief Executive Director, such Secretary, Manager, Managing Director, Executive Director or Chief Executive Director shall be deemed to be the occupier of the factory;(6)"Oil Palm" means the palm of the genus, Elaeis and includes the species, Elaeis guineensis and Elaeis, Malanococcea or Corozooleifera and hybrids of these species;(7)"Oil Palm Commissioner" means the Oil Palm Commissioner appointed under section 8;(8)"Oil Palm FFB" means, the unprocessed Oil palm fresh fruit bunch and includes its loose form also;(9)"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 and includes Oil Palm Growers' Co-operative Society, but not a member thereof, and a Company as defined in section 3 of the [Companies Act, 1956 (Central Act 1 of 1956)] [Now see the Companies Act 2013 (Central Act 18 of 2013).];(10)"Oil Palm Growers' Co-operative Society" means a Society registered under [the Telangana Co-operative Societies Act] [Adapted by G.O.Ms.No.53, Agriculture and Cooperation (Coop.II) Department, dated 20.05.2016.], 1964(Act No.7 of 1964), which has among its objects and functions the cultivation and sale of oil palm FFB by its members, and includes the Federation of any such Societies;(11)"Oil Palm Inspector" means the Oil Palm Inspector appointed under section 9;(12)"Oil Palm Product" means any product obtained directly from the oil palm and it includes palm oil, palm karnel, palm karnel cake, palm fatty acids, oil palm seeds and oil palm seedings;(13)"Prescribed" means prescribed by rules made under this Act;(14)"Zonal Committee" means a Zonal Committee Constituted under section 5.
