Section 2 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
2. Definitions.
- In this Act, unless the context otherwise requires:-(1)"Agent" means an agent appointed under Section 4;(2)"Committee" means the Advisory Committee constituted under subsection (1) of Section 6;(3)"Forest Officer" means any person whom the State Government in this behalf, may appoint to carry out all or any of the purposes of this Act or to do anything required by this Act or any rule made thereunder to be done by a Forest Officer;(4)"Forest Produce" means any forest product as specified in the Schedule (hereinafter called the specified forest produce);(5)"Government" means the State Government;(6)"Primary Collector" is the person who first collects the specified forest produce;(7)"Licensed Vendor" in relation to specified forest produce means a person to whom a licence is issued under Section 12 for retail sale of such produce;(8)"Retail sale" means a sale of any specified forest produce not exceeding such quantity as the Government may, by notification, specify in respect of such specified forest produce;(9)"Specified area" in relation to specified forest produce means the area specified in notification under sub-section (3) of Section 1 for such specified forest produce.(10)"Specified Forest Produce" in relation to a specified area means forest produce specified in notification under sub-section (4) of Section 1 for such specified area.(11)"Timber" means as specified in Schedule round sawn, or fashioned, straight pieces of and above two metres in length of standing or felled trees of species to be notified by the Government in this behalf in the Schedule;(12)"Unit" means a sub-division of a specified area constituted into unit under Section 3;(13)Words and expression used but not defined in this Act and defined in the Indian Forest Act, 1927 (Act XVI of 1927) shall have the same meanings as assigned to them in that Act.
