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[Cites 0, Cited by 21] [Entire Act]

Union of India - Section

Section 3 in The Rubber Act, 1947

3. Definitions.

In this Act, unless there is anything repugnant in the subject or context,-
(a)"Board" means the [***] [The word " Indian" omitted by Act 54 of 1954, Section 5.] Rubber Board constituted under this Act;
(b)"dealer" means any person who deals in rubber, whether wholesale or retail, or holds stocks of rubber, and includes the representative or agent of a dealer;
(c)"estate" means any area administered as one unit which contains land planted with rubber plants;
(d)"export" and "import" mean respectively taking out of, and bringing into, [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for " the States" ]by sea, land or air;
[dd) "India" means the territory of India excluding the State of Jammu and Kashmir;] [Inserted by Act 3 of 1951, Section 3 and Sch. 52.]
(e)"manufacturer" means any person engaged in the manufacture of any article in the making of which rubber is used;
(f)"owner" includes any agent of an owner and a mortgagee in possession and a lessee of an estate;
(g)"prescribed" means prescribed by rules made under this Act;
(ga)[ "processor" means a person who undertakes the processing of rubber] [Inserted by Rubber (Amendment) Act, 2009 (4 of 2010) ]
(h)"rubber" means-
(i)crude rubber, that is to say, rubber prepared from the leaves, bark or latex of any rubber plant;
(ii)the latex of any rubber plant, whether fluid or coagulated, in any stage of the treatment to which it is subjected during the process of conversion into rubber;
(iii)latex (dry rubber content) in any state of concentration, and includes scrap rubber, sheet rubber, rubber in powder and all forms and varieties of crepe rubber, but does not include rubber contained in any manufactured article;
(i)"rubber plant" includes plants, trees, shrubs or vines of any of the following:-
(i)Hevea Braziliensis (Para Rubber),
(ii)Manihot Glaziovii (Ceara Rubber),
(iii)Castilloa elastica,
(iv)Ficus elastica (Rambong), and
(v)any other plant which the Board may, by notification in the Gazette of India, declare to be a rubber plant for the purposes of this Act;
(j)"Rubber Production Commissioner" means the Rubber Production Commissioner appointed under this Act;
(k)[ "small grower" means an owner whose estate does not exceed [ten hectares] [Inserted by Act 54 of 1954, Section 5. ] in area.]