Section 2 in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Andhra Pradesh Forest Act, 1967 (Act No.1 of 1967)(b)"Administrator" means any officer appointed by the State Government under subsection (1) of Section 60-D of the Act;(c)"Form" means the form annexed to these rules;(d)"Fund" means the National Fund for Control of Drug Abuse, constituted under sub-section (1) of Section 7-A of the Act;(e)"godown" means a godown for storage of property received under sub-section (2) of Section 60-D of the Act.
