Section 2 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
2.
In these rules unless the context otherwise requires -(a)'Act' means the Andhra Pradesh Oil Palm (Regulation of Production and Processing) Act, 1993.(b)'Agriculture year' means the period commencing on the first day of July of any year and ending with the 30th day of June of the succeeding year.(c)'Appendix' means any additional information appended to these rules;(d)'Budget year' means the year commencing on the first day of April of any year and ending with the 31st March of the succeeding year;(e)'Form' means the form appended to these rules;(f)'Collection center' means any place or places that may be declared by the Oil Palm Commissioner, by notification in the Andhra Pradesh Gazette specifying the Jurisdiction of the center as a collection center for the purchase, delivery, ..........or payment for Oil Palm Fresh Fruit Bunches and includes such portion of the premises of the factory, as is used for any of these purposes and declared as such; 'Collection center' to be located by the factory shall be notified by the Oil Palm Commissioner.(g)'section' means a section of the Act;(h)'weigh bridge' means any mechanism of scales including beam-scales and tripod balances used to weigh Oil Palm Fresh Fruit Bunches, approved by the Department of Weights and Measures.(i)'Auditor' means a person who is a member of the Institution of Charted Accountants of India.(j)"words and expressions' used but not defined in these rules shall have the meaning assigned to them in the respective Acts.Chapter-II The Andhra Pradesh Oil Palm Advisory Committee
