Section 2 in The Bihar Saw Mills (Regulation) Act, 1990
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(a)"appointed day" means a date appointed under sub-section (3) of Section 1;(b)"licence" means a licence granted under Section 7 of this part;(c)"licensee" means any person to whom a licence is granted under Section 7;(d)"licensing officer" means a licensing officer appointed under subsection (1) of Section 3;(e)"prescribed authority" means a prescribed authority appointed under Section 4;(f)"notified order" means an order notified in the Official Gazette;(g)["saw mill" means the plant and machinery with which and the premises including the precincts thereof in which or in any part of which sawing is carried on with the aid of electrical or mechanical power. it shall also include veener plywood manufacturing unit.] [Substituted By Act No. 4 Of 2002.](h)"saw pit" means a place where wood is sawn by manually-operated saws;(i)"sawing" with its grammatical variations and cognate expressions means operations of sawing, cutting, converting, fashioning or seasoning wood and includes preservation and treatment thereof either by mechanical process with the aid of electrical or mechanical power or manually-operated saws;(j)"Vehicle" means a mechanically propelled vehicle or any vehicle drawn by human being or animals and includes truck, tractor, trolly, motor vehicle, boat and carts;(k)"wood" includes trees when they have fallen or have been felled, and all wood of any species whether cut, converted, fashioned, sawn or hollowed out for any purpose or not;(l)words and expressions used but not defined in this Act and defined in the Indian Forest Act, 1927 (XVI of 1927), shall have the meaning respectively assigned to them in that Act.
