Section 2 in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Board" means the Sugarcane Control Board constituted under section 3;(b)"Commissioner for Cane Development and Director of Sugar" means an officer appointed by the State Government to perform the duties and functions of Commissioner for Cane Development and Director of Sugar;(c)"Crushing season" means such period during which sugarcane is crushed normally as the State Government in consultation with the Board may, by notification, specify;(d)"Deputy Commissioner" means the Deputy Commissioner of concerned revenue district;(e)"Factory" means a sugar factory wherein twenty or more workers are working or were working on any day of the preceding twelve months in any part of such sugar factory where any manufacturing process connected with the production of sugar is being carried on or is ordinarily carried on with the aid of power;(f)"Government" means the Government of Karnataka;(g)"Khandsari sugar manufacturing unit" means a unit engaged or ordinarily engaged in the manufacture or production of khandsari sugar with the aid of a crusher driven by any mechanical power by open pan process;(h)"Occupier of a factory" means the person who has control over the affairs of a factory or khandsari sugar manufacturing unit and where the said affairs are entrusted to the managing agent, such agent;(i)"Prescribed" means prescribed by rules made under this Act;(j)"Reserved area" means an area notified under the Sugarcane (Control) Order, 1966;(k)"State" means the state of Karnataka;(l)"Sugarcane" means Sugarcane intended for use in a sugar factory or khandsari sugar manufacturing unit;(m)"Sugarcane-grower" means a person including a tenant who cultivates sugarcane either by himself or through members of his family or through hired labours.(n)"Sugar season" means the year commencing on the first day of the October and ending with thirtieth day of September next year.
