Section 2 in Garo Hills District (Forest) Act, 1958
2. Definitions.
- In this Act and in all rules made thereunder, unless there is anything repugnant in the subject or context-(1)"Chief Executive Member" means the Chief Executive Member of the Executive Committee of the District Council of the Garo Hills District;(2)"Council Reserved Forest" means any area constituted as such by, or under the order of, the Garo Hills District Council;(3)"Council Forest Officer" means any person appointed as such by name or as holding an office by or under the orders of the District Council and shall include Forest Guards, Assistant Foresters, Foresters, Forest Rangers, Chief Forest Officer and any other person appointed to discharge the duties and functions of a Council Forest Officer under this Act, or any rules thereunder ;(4)"Council forest offence" means any offence punishable under this Act or any rules made thereunder;(5)"Cattle" includes also elephants other than wild elephants, buffaloes, horses, mares, geldings, ponies, colts, fillies, mules, asses, pigs, rams, ewes, sheep, lambs, goats and kids ;(6)"Council Forest Board" means Forest Board constituted by the District Council ;(7)"District" means Cargo Hills Autonomous District;(8)"District Council" means Garo Hills District Council;(9)"District Forest Tribunal" means the District Forest Tribunal appointed by the Executive Committee under the provisions of this Act and for the purpose specified therein ;(10)"Executive Committee" means the Executive Committee of the Garo Hills District Council;(11)"Forest land at the disposal of the Cargo Hills District Council" means any land at the disposal of the Garo Hills District Council, in respect of which no person has acquired a permanent heritable and transferable right of use and occupancy under any law for the time being in the force and shall include Council Reserved Forest and forest constituted under this Act;(12-A) "Forest produce" means anything excluding stones, boulders, shingle, gravel, limestone, kanker and all other materials which are defined as miner, minerals under Rule 3 (iii) of the Mineral Concession Rules, 1949, when found in , or brought from, any forest under the jurisdiction of the District Council and shall include-(a)Trees, leaves and fruits and all other parts and produce of trees ;(b)Plants not being trees, including grass, creepers, seeds, moss, orchids and all parts and produce of such plants ;(c)Skins, tusks, horns, bones, silk-cocoons, honey and wax and all other parts or produce of animals.(12-B) "Forest produce" shall also include the following whether found in, or brought from, any forest under the jurisdiction of the District Council or not, but excluding those brought from a Government reserved forest ; timber, charcoal, wood oil, resin, natural varnish, bark, lac, myrabolams.
