Section 2 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
2. Definitions.
- In this Chapter, unless the context otherwise requires-(a)"appointed day", in relation to any area, means the day on which this Chapter comes into force in that area;(b)"authorised officer" means an Officer of the State Government authorised by it to purchase or sell resin on its behalf and to grant permits under Section 5;(c)"prescribed", means prescribed by the rules made under this Chapter;(d)"resin" means the secretion extracted by tapping from Chir or Kail trees;(e)"resin depot" means a place specified as such by the Conservator of Forest for the purchase, storage or sale of resin tapped in an area specified in relation to that depot;(f)"resin products" means derivatives obtained by processing of resin and includes resin, turpentine, hardened resin, and also includes paints and varnishes manufactured directly from resin;(g)"tapper of resin" means a person who taps resin;(h)"unit" means a unit constituted under Section 3;(i)words and expressions used but not defined in this Chapter and defined in the Indian Forest Act, 1927, as amended from time to time in its application to Uttar Pradesh, shall have the meanings assigned to them in that Act.
