Section 2 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ 'bel' means a unit engaged or ordinarily engaged in the manufacture of rab and capable of handling not less than five metric tonnes of sugarcane per day for that purpose; [Substituted by Act No.4 of 1967.](aa)'cane' means sugarcane intended for use in a factory or a khandasari unit and includes the sugarcane intended for manufacturing rab or gur;](b)'Cane Commissioner' means the officer appointed to be the Cane Commissioner under section 9;(c)'cane grower' means a person who cultivates cane, whether by himself or by his own servants or by hired labour or by members of his family or by his tenants and includes a cane growers' co-operative society as defined in clause (d) but not a member thereof and a company as defined in section 3 of the 5 Companies Act, 1956 (Central Act I of 1956);(d)[ 'cane growers' 'co-operative society' means a society registered or deemed to be registered under the Telangana Co-operative Societies Act, 1964, (Act No. 7 of 1964) which has among its objects and functions the sale of cane grown by its members, whose names are entered in the register of cane growers maintained under sub-section (1) of section 13, and who are members of a co-operative factory; and includes the federation of any such societies;] [Substituted by Act No.25 of 1976.](e)'Collector' means the Collector of a district and includes a Revenue Divisional Officer, a Deputy Collector, a Sub-Collector and an Assistant Collector ;(f)'committee' means the Telangana Sugarcane Advisory Committee constituted under section 3 ;(g)'council' means the Cane Development Council constituted under section 5 ;(h)'crushing season' means the period beginning on the 15th November in any year and ending on the 30th April next following or any other period notified by the Cane Commissioner in consultation with the council in respect of any particular factory [or khandasari unit;] [Added by Act No.4 of 1967.](i)'factory' means any premises, including the precincts thereof, wherein twenty or more workers are working or were working on any day during the preceding twelve months and in any part of which any manufacturing process connected with the production of sugar by means of vacuum pans is being carried on with the aid of mechanical power ;(j)'factory zone' means an area assigned to a factory under section 15 ;(k)'Government' means the State Government ;(kk)[ 'khandasari sugar' means sugar produced by open-pan process in a khandasari unit from sugarcane juice, or from rab or gur or both, containing more than eighty per cent sucrose ;] [Inserted by Act No.4 of 1967.](kkk)[ 'khandasari unit' means a unit which is engaged or ordinarily engaged in the manufacture or production of khandasari sugar and which is capable of handling sugarcane juice produced with the aid of a crusher driven by any mechanical power ; and includes such other unit engaged or ordinarily engaged in the manufacture or production of gur or rab ;] [Substituted by Act No.25 of 1976.](l)'notification' means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(m)'occupier of a factory' means the person who, or the authority which, has the ultimate control over the affairs of the factory, and, where the said affairs are entrusted to a secretary, manager, managing director, operative director or managing agent, such secretary, manager, managing director, operative director or managing agent shall be deemed to be the occupier of the factory;(mm)[ 'owner of a khandasari unit' means the person who, or the authority which, owns or has the ultimate control over the affairs of the khandasari unit and where the said affairs are entrusted to the Secretary, Manager, or Managing Director, such Secretary, Manager, or Managing Director shall be deemed to be. the owner of the khandasari unit;] [Inserted by Act No.4 of 1967.](n)'prescribed' means prescribed by rules made under this Act.
