Section 2 in Lease (Government Land for Jatropha/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2005
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Code" means the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);(b)"Committee" means the committee constituted under Rule 3;(c)"Company" means company registered under Indian Companies Act, 1956 (No. 1 of 1956);(d)"High Technology Jatropha/Karanj based agriculture projects" means and includes use of green houses, advanced water conservation devices like sprinklers, drips, pulsators, emitters' etc. and computerized farm management practices and devices;(e)"Jatropha/Karanj plantation and bio-diesed processing unit" means and includes establishment of complexes or estates comprising Jatropha plantation and bio-diesel industrial units, composite high technology 'agricultural projects in the areas of Bio-fuel, hybrid seed production, micro-(propagation through tissue culture etc. and research and development activities including training;(f)"Lease" means the lease of waste land to any company/partnership firm or society under this Rule but does not include sub-lease;(g)"Lessee' means a company/partnership firm or society to whom waste land may be lease out;(h)"Personal use of the land" means the use of the land by company, partnership, firm or society by themselves or their employee, servant authority;(i)"Public purpose" means the welfare of the people as envisaged in the Directive Principles of State Policy and includes provisions for allotment of land for Jatropha/Karanj plantation and bio-diesel based processing unit for the welfare;(j)"Ravine Land" means land spoiled by the water into gully and narrow gorges and unfit for cultivation by ordinary means;(k)"Society" means the society registered under Chhattisgarh Society Registration Act, 1973 (No. 44 of 1973);(l)"Waste Land" means Government vacant land not filled for more than a decade and unfit for cultivation by ordinary means and includes mumkin land and ravine land but does not include Forest land.
