Section 2 in The East Punjab Exchange of Prisoners Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context.-(1)'Cotton' means Indian raw cotton including seed cotton, lint and fly;(2)'Director' means the Director of Agriculture, [Haryana] [Vide Haryana Adaptation of laws Order, 1968.] and includes every officer who for the time being performs the duties of that officer for the purposes of this Act, and is notified accordingly in the Official Gazette;(3)'Indian Central Cotton Committee' means the Indian Central Cotton Committee constituted under [Indian Cotton (Cess) Act, 1923 (XIV of 1923)] [See unrepealed Central Acts, Volume VII.];(4)'Owner' means the owner of a cotton ginning factory or a cotton pressing factory and includes the managing agent or other principal officer of such factory;(5)'prescribed date' means the thirty-first day of August in each year;(6)'[State] [Substituted for the word 'Province' by the Adaptation of Laws Order, 1950.]' means the State of [Haryana] [Vide Haryana Adoption of laws Order 1968.];(7)'trader' means the person carrying on the business of selling or purchasing cotton and includes a broker or a commission agent who makes contracts for the sale or purchase of cotton for others and stocks cotton on their behalf or any one holding stocks of cotton;(8)the expressions 'cotton ginning factory' and 'cotton pressing factory' shall have the meanings, respectively, assigned to them by the [Cotton Ginning and Pressing Factories Act, 1925 (XII of 1925).] [See now the Punjab Cotton Ginning and Pressing Factories Act, 1955 (Punjab Act No. 11 of 1955), in its application to Punjab.]
