Section 2(e) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(e)"crop year" means the period beginning on and from the 1st October of any year to the 30th September of the following year;(ea)[ "Firm" means a company, body corporate, proprietorship firm, partnership firm, limited liability partnership firm, association of persons; [Inserted by Notification No. G.S.R. 359(E), dated 5.5.2015 (w.e.f. 14.11.1985).](eb)"Form" means a Form appended to these rules;]
