Section 2 in The Orissa Betterment Charges Rules, 1958
2. Definitions.
(a)In these rules, unless there is anything repugnant in the subject or context-(i)"Act" means the Orissa Betterment Charges Act, 1955;(ii)"Agricultural expert" means an officer of the State Government not below the rank of a District Agricultural Officer nominated as such by the State Government;(iii)"Agricultural Year" has the same meaning as this expression has in the law relating to the land revenue or tenancy in force in the area in which the land is situated, and when no such year is prescribed under any law, it shall commence on the 1st day of April;(iv)"Block" means a block of land as demarcated by the officers of the Hirakud Project or by Revenue Officers of the State Government with reference to irrigation and drainage facilities;(v)"Collector" means the Collector of Betterment Charges appointed as such by the State Government under the provisions of the Act;(vi)"Form" means a form as set out in the Schedule appended to these rules ;(vii)"Gross Produce" means the whole of the produce of crops harvested form the land during a year;(viii)"Kharif season" means the agricultural season extending from the 1st June to the end of November;(ix)"Year" means the year commencing on the 1st day of April.(b)Words and expressions used in these rules but not defined herein shall have the same meaning as assigned to them in the Act.
