Section 2 in The Himachal Pradesh Land Preservation Rules, 1983
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the "Himachal Pradesh Land Preservation Act 1978" (28 of 1978);(b)"Section" means the section of the Act;(c)"Chief Conservator of Forests" means the Chief Conservator of Forests, Himachal Pradesh;(d)"Divisional Forest Officer" means the Forest Officer Incharge of a territorial Forest Division;(e)"Range Officer" means the Forest Officer, incharge of a territorial Forest Range;(f)"Forest Guard" means the Forest Guard incharge of a territorial Forest beat;(g)"Form" means a form appended to these rules;(h)"Term" bonafide domestic or agricultural purposes shall not include:-(i)Removal and use of timber for construction work, or any other forest produce other than grass outside the Revenue Estate in which the land is situated;(ii)Use of firewood for burning of bricks, manufacture of katha or any other manufacturing process except burning of charcoal for domestic local use; and(i)All other words and expressions used herein but not defined and defined in the Himachal Pradesh Land Preservation Act, 1978, have the meanings respectively assigned to them in that Act.
