Section 2 in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (No. 9 of 1969);(b)"Divisional Forest Officer" means the Forest Officer Incharge of a Territorial Forest Division or any other officer declared equivalent thereto by the State Government;(c)"Consumer's Sale Certificate" means the sale certificate issued by the retail seller to certify the quantity of the specified timber sold by him to the consumer;(d)"Form" means a form appended to these rules;(e)"Purchaser" means a person or party to whom specified timber has been sold or otherwise disposed off in such manner as the State Government may direct under Section 12 of the Act;(f)"Transport permit" means a permit issued under clause (c) of sub-section (2) of Section 5 of the Act for transport of specified timber.
