Section 2 in Tamil Nadu Sandalwood Transit Rules, 1967
2. Definitions.
- In these rules, unless the context other wise requires,-(i)"Checking station" means any station which may be notified, from time to time, by the Collector in the District Gazette as the checking station;(ii)"Form" means a form set forth in Schedule A;(iii)"Sandalwood" includes sandalwood roots, sandalwood billets, sandal-wood dust and sandalwood chips;(iv)"Schedule" means a Schedule to these rules;(v)"State" means the State of Tamil Nadu including the Kanyakumari district, the Shencottah taluk of the Tirunelveli district and the territories specified in the Second Schedule to the Andhra Pradesh and Tamil Nadu (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959).
