Section 2 in Wild Life (Protection) Punjab Rules, 1975
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Wild Life (Protection) Act, 1972 (Central Act No. 53 of 1972).(b)"Chairman" means the Chairman of the Board.(c)"Form" means a form appended to these rules.(d)"Forest Officer" means any officer of the rank of Forest Guard or above.(e)"licence" means a licence granted under these rules.(f)"licensee" means a holder of a licence.(g)"licensing authority" means authority empowered to grant a license under these rules.(h)"Section" means a section of the Act.(i)"Schedule" means a schedule appended to the Act.(j)"year" means a period from 1st April to 31st March.(k)All other words and expressions used in these rules but not defined shall have the meanings assigned to them in the Act.
