In these rules, unless there is anything repugnant in the subject or context:(a)"Act" means the Indian Forest Act, 1927 (XVI of 1927);(b)"Agriculturist" means a person who cultivates land personally or who may reasonably be expected to cultivate personally and includes an agricultural labour and rural artisan;(c)"Commutation" means the payment of a fixed sum once for the whole year in return for the privilege to obtain from the protected forest reasonable quantum of Nistar or Paidawar for bona fide domestic consumption, or for occupational purposes only and not for barter or sale or for wasteful use;(d)"Licence" means a licence issued by an authority competent to issue the same under these rules;(e)"Nistar" means and includes :(i)timber of unreserved trees, or reserved trees where, expressly sanctioned in that behalf, for agricultural implements, building new houses or repairing houses and cattle sheds of the agriculturists;(ii)dry fallen wood not fit for timber;(iii)dry bamboos and green bamboos where specifically mentioned;(iv)grasses other than Rusa, Khus or Sabai grass;(v)Thorns except those of Khair and Brushwood;(vi)leaves excluding tendu leaves;(vii)bark (Bakkal) of unreserved trees; and(viii)surface boulders, murum, sand, Chhui and clay;(f)"Paidaivar" means and includes all edible roots, fruits and flowers, naturally exuded gum except the gum from Kulu trees, honey and wax;(g)"Occupational Nistar" means, nistar required for the purpose of carrying on an occupation as a means of livelihood;(h)"Pass" includes a commutation pass issued by an authority competent to issue the same under these rules or any other enactment, rules or orders for the time being in force.
