Section 2 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(a)"Agent" means an agent appointed under Section 4:(b)"Grower" means a grower who holds lands on which kendu plants grow or who is in possession of such lands under a lease or otherwise, and includes the State Government;(c)"Committee" means an Advisory Committee constituted under subsection (1) of Section 6;(d)"Kendu Leaves" means leaves of the plant known as "kendu";(e)"Manufacturer of bidi" means any person who manufactures by himself or through any other person or agency but does not include a person who purchases kendu leaves in retail for making bidis for his own domestic use;(f)"Prescribed" means prescribed by Rules made under this Act;(g)"Specified area" means an area declared to be specified area in a notification issued under Section 3;(h)"Unit" means a subdivision of a specified area constituted under Section 3; and(i)Words and expressions used but not defined in this Act, and defined in the Indian Forest Act, 1927 (Act XVI of 1927) shall have the same meanings respectively assigned to them in that Act.
