Section 2(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)In this Act, unless the context otherwise requires,-(a)"area" means an area of land notified or to be notified under, or falling within the purview of the relevant law and entrusted to the corporation under this Act for execution of any project;(b)"bank" means a banking company as defined in section 5(c) of the Banking Regulation Act, 1949 (Central Act 10 of 1949) and includes-(i)the State Bank of India constituted by the State Bank of India Act, 1955 (Central Act 23 of 1955);(ii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(iii)a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 38 of 1970);(iv)a financing bank as defined in the Rajasthan Co-operative Societies Act, 1965 (Rajasthan Act 13 of 1965); and(v)any other banking institution that may be notified by the State Government to be a bank for the purposes of this Act;(c)"Board" means the Board of Directors of the Corporation;(d)"Collector" means the Chief Officer-in-charge of revenue administration of a district and includes an Additional Collector or any officer appointed by the State Government to perform all or any of the functions, and to exercise all or any of the powers of a Collector under this Act;(e)"Competent authority" means any authority empowered, under the relevant law, to require execution of works by land holders, or to execute or get the works executed;(f)"Corporation" means the Rajasthan Land Development Corporation established under this Act;(g)"cost of works" means all costs, charges and expenses as estimated by the Corporation, and which the Corporation may have to incur on, or in connection with, execution of the works and includes -(i)such servicing charges as may be prescribed in assisting a land holder in obtaining an ordinary loan;(ii)such charges as may be prescribed not exceeding eighteen per cent of the cost of works in cases where a land holder does not provide funds to the Corporation for execution of works either from his own resources or by raising an ordinary or a special loan or otherwise;(iii)any other charges or fees as may be prescribed; and(iv)all expenses which may be incurred by the Corporation in recovery of any of the foregoing items;(h)"financing institution" means any statutory corporation or other body corporate established in India which has as one of its objects the financing of agriculture in India and which is notified by the State Government to be a financing institution for the purposes of this Act;(i)"land" shall have the same meaning as assigned to it under the Rajasthan Tenancy Act, 1955 (Raj. Act 3 of 1955);(j)"land development" means any of the following works;-(i)construction, renovation, re-designing, re-aligning and lining of water courses;(ii)land leveling and land shaping, including re-alignment of field boundaries;(iii)digging, renovation, re-designing and re-aligning of field drains;(iv)providing of drop structures, culverts and farm roads in the fields;(v)land reclamation by use of engineering, biological and chemical measures, including leaching;(vi)contour bunding and nala bunding;(vii)growing of trees, plants, shrubs and grasses;(viii)development of permanent and temporary pastures, farm forestry and commercial afforestation;(ix)such other works as may be necessary or incidental to development of land or ground or flow water potential and for optimising the utilisation of land and water resources; and(x)repairing and maintenance of any of the foregoing works;(k)"land holder" means a person in actual possession of the land, whether as an owner or a tenant or sub-tenant or as mortgagee in possession or licensee or otherwise, and includes a person who is likely to be benefited by the works; and the expression "land holding" shall be construed accordingly;(l)"ordinary loan" means a loan granted by a bank or any financing institution to a land holder against mortgage of land or any other security;(m)"prescribed" means prescribed by rules or regulations made under this Act;(n)"project" means any project of, or scheme for, land development sanctioned under section 20;(o)[ "proportionate cost of works" means the average cost of works recoverable from a land holder in proportion to the extent of the works done or to be done on, or for the benefit of, his holding calculated on the basis of the total cost incurred with respect to a check or, as the case may be. a group or chacks;] [Substituted by Rajasthan 1 of 1987.](p)"relevant law" means the Rajasthan Colonization Act, 1954 ((Raj. Act 27 of 1954), the Rajasthan Soil and Water Conservation Act, 1964 (Raj. Act 1 of 1965), the Rajasthan Irrigation and Drainage Act. 1954 (Raj. Act 21 of 1954), or any other law relating to land development for the time being in force in the State of Rajasthan, and any rules, notifications and orders made under any of the said enactments or such other law;(q)"special loan" means a loan granted by the corporation to a land holder as provided in section 27; and(r)"works" includes any work relating to the land development to be executed under a project under this Act.
