The Destructive Insects and Pests Act, 1914

2. Definitions.-

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

(a) "crops" includes all agricultural or horticultural crops ⁹[and all trees, bushes or plants];

(b) "import" means the bringing or taking by sea, ¹⁰[land or air] ¹¹[across any customs frontier as defined by the Central Government]; 12***

(c) "infection" means infection by any insect, fungus or other pest injurious to a crop; 13***

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9. Subs. by Act 6 of 1938, s. 3, for "and trees or bushes".

10. Subs. by Act 20 of 1930, s. 2, for "or land".

11. Ins. by the A.O. 1937. For definition of customs frontier, see section 3A of the Sea Customs Act, 1878 (8 of 1878) and Gazette of India, Pt. II, Sec. 3, dated 6th August, 1955, p. 1521.

12. The word "and" omitted by Act 3 of 1939, s. 2.

13. The word "and" omitted by the A.O. 1948, which was earlier added by Act 3 of 1939, s. 2.

14. Clause (d) omitted by Act 62 of 1956, s. 2 and the Schedule (w.e.f. 1-11-1956). Earlier it was subs. by Act 3 of 1951, s. 3 and the Schedule.

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