3.Definitions.-

In this Act, unless there is anything repugnant in the subject or context,-

8[(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;

9[(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;

1[(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;

2[(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 con - stituted under the Indian Coffee Cess Act, 1935 (14 of 1935);

3[(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;]

4[(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 undersub-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;

(m)"surplus pool" means the stock of coffee accumulated by the Board out of the amounts delivered to the Board under section 25;

6[(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.]

1.Subs. by Act 50 of 1954, s. 2, for certain words (w.e.f. 1-8-1955).

2.Subs. by s. 3, ibid., for "Coffee Market Expansion Act" (w.e.f. 1-8-1955).

3.Subs. by Act 3 of 1951, s. 3 and the Sch., for "expect Part B States".

4.Sub-section (3) omitted by Act 4 of 1947, s. 2.

5.Subs. by Act 50 of 1954, s. 4, for s. 2 (w.e.f. 1-8-1955).

6.Subs. by Act 7 of 1943, s. 2, for "India Coffee Market Expansion Board".

7.The word "Indian" omitted by Act 50 of 1954, s. 5 (w.e.f. 1-8-1955).

8.Ins. by s. 5, ibid, (w.e.f. 1-8-1955).

9.Subs. by Act 22 of 1995, s. 85, for cl. (c).

*. Vide Notification No. S.O. 3912 (E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.

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