Section 2 in The Orissa Saw Mills and Saw Pits (Control) Rules, 1993
2. Definition.
(1)In these rules, unless the context otherwise requires-(a)Act means the Orissa Saw Mills and Saw Pits (Control) Act, 1991;(b)Conservator of Forests means the Conservator of Forests, incharge of a Territorial Circle;(c)Divisional Forest Officer means the Forest Officer in charge of a Territorial Forest Division;(d)Form means a form specified under these rules(e)Section means a section of the Act;(f)Government means the State Government of Orissa.(2)All other words and expressions used but not defined herein, unless the context otherwise requires shall have the same meaning as respectively assigned to them in the Act.
