Section 2 in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
2. Definitions.
- Unless there is anything repugnant in the subject or context, -(a)"certified copy" in relation to a licence, means a copy certified by the licensing authority in the manner specified in section [76 of the Indian Evidence Act, 1872 (Central Act 1 of 1872)] [Substituted by A. O. 1956.];(b)"cotton" means every kind of raw cotton, that is to say, ginned and unginned cotton, cotton waste and cotton seed:(c)"cotton waste" means droppings, strippings, fly any other waste products of every kind which come out in a textile-mill while cleaning the cotton other than yarn waste;(d)"licence" means a licence granted under this Act;(e)"notified station" means a railway station specified in the notification issued under section 3:(f)"prescribed" means prescribed in accordance with rules made under this Act;(g)"protected area" means an area into which the import of cotton or of any special kind of cotton has been prohibited by a notification under section 3.
