In this Act, unless there is anything repugnant in the subject or context,-- (a) "the Board" means the 1 [ 2 * * * Coffee Board] constituted under section 4; 3 [(aa) "Chairman" means the Chairman of the Board;] (b) "coffee" means the commodity derived from the fruit of the rubiaceous plant known by that name, and includes raw coffee, cured coffee, uncured coffee, roasted coffee and prepared coffee; 4 [(c) "Commissioner", means a Commissioner of Customs as specified in clause (b) of section 3 of the Customs Act, 1962 (52 of 1962); (d) "curing" means the application to raw coffee of mechanical processes other than pulping for the purpose of preparing it for marketing; (e) "curing establishment" means any place to which raw coffee is sent by a registered owner for curing, and includes any estate which the Board may declare to be a curing establishment for the purposes of this Act; 5 [(ee) "dealer" means a person carrying on the business of selling coffee, whether wholesale or by retail;] (f) "estate" means an area administered as one unit which contains land planted with coffee plants; 6 [(ff) "India" means the territory of India excluding the State of Jammu and Kashmir*;] (g) "Indian Coffee Cess Committee" means the Indian Coffee Cess Committee constituted under the Indian Coffee Cess Act, 1935 (14 of 1935); 7 [(h) "free sale quota" means that portion, stated in terms of bulk or weight, of the whole of the coffee produced by the estate in the year, which a registered estate is permitted under this Act to sell;] 8 [(i) "owner", in relation to any land planted with coffee plants, includes,-- (1) any agent of the owner, and (2) a mortgagee, lessee or other person in actual possession of the land;] (j) "prescribed" means prescribed by rules made under this Act; (k) "registered estate" means an estate in respect of which an owner is registered under sub-section (1) of section 14, and includes also any estate in respect of which an owner is required to be registered under the provisions of that sub-section; (l) "registered owner" means an owner of a registered estate who has been or is required to be registered under sub-section (1) of section 14; 9 * * * * * (m) "surplus pool" means the stock of coffee accumulated by the Board out of the amounts delivered to the Board under section 25; 10 [(n) "year" means the period of twelve months beginning with the first day of July and ending with the thirtieth day of June next following.]Open in Lexace · Ask the AI about this section
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