Section 2 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"Competent Authority" means competent authority appointed under section 3.(b)"Fruit Nursery" means any place where fruit plants arc in the regular course of business propagated and sold for transplantation, but does not include a fruit nursery belonging to or managed by the Government.(c)"Fruit Plant" means any plant which can produce edible fruits or nuts and includes budwood, seedlings, grafts, layers, seed bulbs, suckers, rhizomes and cuttings of any such plant.(d)"Owner" in relation to a fruit nursery, means the person who has the ultimate control over the affairs of such fruit nursery' arid where the said affairs are entrusted to a manager, managing director or managing agent, such manager, managing director or managing agent shall be deemed to be the owner of the fruit nursery.(e)"Prescribed" means prescribed by rules made under this Act.(f)"Root Stock"means a fruit plant or part thereof on which any portion of a fruit plant has been grafted or budded.(g)"Scion" means a portion of a fruit plant which is grafted or budded on to rootstock.
