Section 2 in The U.P. Agricultural Credit Act, 1973
2. Definitions.
- In this Act, unless the context otherwise requires -(a)[ "agriculture" and "agricultural purpose" includes making land fit for cultivation, cultivation of land, improvement of land (including development of sources of irrigation), raising and harvesting of crops, horticultures, forestry, cattle breeding, animal husbandary, dairy farming, piggery, poultry farming, seed farming, pisciculture, apiculture, sericulture and such other activities as are generally carried on by persons engaged in any of the aforementioned activities and also includes - [Substituted by U.P. Act 25 of 1979, Section 2 (w.e.f. 29-6- 1979)](i)marketing of agricultural products, their storage and transport;(ii)the acquisition of implements and machinery in connection with any such activity;(iii)the acquisition of gobar-gas plant; and(iv)the establishment and maintenance of agro-service centres .Explanation. - For the purposes of this clause, the expression "agro-service centre" means a place or a shop where the entreprenures, trained by the U.P. State Agro-Industrial Corporation Limited, carry on the sale of seeds, fertilizers, insecitsides, pesticides, or other goods of agricultural use or agricultural operations in respect of land held by others by tractors or other mechanised process on hire or repair of the agricultural implements ;](b)"agriculturist" means a person who is engaged in agriculture ;(c)"bank" means-(i)a banking company as defined in the Banking Regulation Act 1949 (Act X of 1949);(ii)the State Bank of India constituted under the State Bank of India Act 1955 (Act XXIII of 1955);(iii)a subsidiary Bank; as defined in the State Bank of India (sub-sidiary Banks) Act, 1959 (Act XXXVII of 1959);(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Act V of 1970);(v)[ a financing bank or Central Bank (as defined in the Uttar Pradesh Co-operative Societies Act, 1965) not being a land development bank] [Substituted by U.P. Act 19 of 1975, vide Section 2(ii) (w.e.f. 31st March, 1975)];(vi)The agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963 (Act No. X of 1963);(vii)The U.P. State Agro-Industrial Corporation Limited a company incorporated under the Companies Act, 1956 (Act No. 1 of 1956);(viii)The Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (Act No. 1 of 1956); and[(viii-a) a regional rural bank established under sub-section (1) of Section 3 of the Regional Rural Banks Act, 1976] [Instituted by U.P. Act 25 of 1979, vide Section 2 (w.e.f. 29- 6-1979)];(ix)any other financial institution notified by the State Government in the Gazette as a bank for the purpose of this Act;(d)Co-operative Society means a Co-operative society registered or deemed to be registered under the Uttar Pradesh Co-operative Societies Act, 1965 (U.K. Act No. XI of 1966), the object of which is to provide financial assistance to its members, and includes a co-operative land development bank;(e)"financial assistance" means assistance granted by way of loan, advance, guarantee or otherwise : (i) either to an agriculturist for agricultural purposes or, (ii) to a Co-operative Society for enabling it to grant loans and advances to its members for agricultural purposes ;(f)"law relating to land tenures means the Uttar Pradesh Zamindari Abolition and Reforms Act, 1950, the Uttar Pradesh Urban Areas and Land Reforms Act, 1956, the Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956, the Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960, the Uttar Pradesh Consolidation of Holdings Act, 1953 or the U.P. Imposition of Ceiling on Land Holdings Act, 1960, as amended from time to lime ;(g)"prescribed" means prescribed by rules made under this Act.
