Section 2 in The Orissa Fruit Nurseries (Regulation) Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"competent authority" means any person appointed under Section 4;(b)"Director" means the Director of Horticulture, Orissa;(c)"fruit nursery" means any place where fruit plants are, in the regular course of business, propagated or sold for transplantation;(d)"Government" means the State Government of Orissa;(e)"nurseryman" means any person engaged in production and sale of fruit plants;(f)"plant material" means any material used for propagation and raising of fruit plants and includes bud wood, scion, root stock, suckers, roots, seeds and cuttings;(g)"prescribed" means prescribed by rules;(h)"root stock" means the fruit plant or part thereof on which any fruit plant has been grafted or budded;(i)"rules" means rules made by the Government under this Act;(j)"scion" or "bud wood" means the part of the plant which is used for grafting or budding a root-stock or tree.
