Section 2 in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Competent Authority" means a Competent Authority appointed under section 3;(b)"fruit nursery" means any place, where fruit plants are in the regular course of business propagated and sold for transplantation, but does not include a fruit nursery belonging to, or managed by, the Government;(c)"fruit plant" means any plant, which can produce edible fruits or nuts, and includes budwood, seedings, grafts, layers, seeds, bulbs, suckers, rhizomes and cuttings of any such plant;(d)"owner", in relation to a fruit nursery, means the person who, or the authority which, has the ultimate control over the affairs of such fruit nursery; and where the said affairs are entrusted to a Manager, Managing Director or Managing Agent, such Manager, Managing Director or Managing Agent shall be deemed to be the owner of the fruit nursery;(e)"prescribed" means prescribed by rules made under this Act;(f)"rootstock" means a fruit plant or part thereof on which any portion of a fruit plant has been grafted or budded;(fa)[ "sale of fruit plants" means a sale of fruit plants made within the State for cash or deferred payment or other valuable consideration;] [Clause (fa) was inserted by Maharashtra 18 of 1995, Section 5.](g)"scion" means a portion of a fruit plant which is grafted or budded on to a rootstock.
