Definitions.
In this Act, unless the context otherwise requires,-
(i)
"agriculture" with its grammatical variations and
cognate expressions includes,-
(a) horticulture;
(b) the raising of crops (including plantation crops)
grass or garden produce;
(c) dairy farming;
(d) poultry farming;
(e) breeding of livestock and bees;
(f) grazing;
but does not include the cutting of wood only;
(ii)
"Agricultural Labourer" means a person who does
not hold any agricultural land and whose principal means of
livelihood is by manual labour on agricultural land, in the
capacity of a labourer on hire or on exchange, whether paid
in cash or in kind or partly in cash and partly in kind;
(iii)
"appropriate level of debt" means the amount
determined by the Commission as repayable by the debtor
under clause (b) of sub-section (1) of section 5;
(iv)
"Commission" means the Telangana State
Commission for Debt Relief constituted under section 3;
(v)
"Co-operative Society" means a society registered
or deemed to have been registered under the
1Telangana Co-operative Societies Act, 1964;
(vi)
"creditor" means any person engaged in money
lending, whether under a licence or not and includes his heirs, legal representatives, assignees, Co-operative Society
and any other person as may be notified by the
Government;
(vii)
"debt" means any liability, whether secured or
unsecured due from a farmer, agricultural labourer and rural
artisan on or before the date of commencement of this Act
or, in respect of any particular distress affected area in the
State, on or before such date as the Government may, by
notification in the Gazette, specify whether payable under a
contract, or under a decree or order of any Court or tribunal
or otherwise and includes,
· any sum payable to,-
· an institutional creditor;
· a co-operative society;
· any sum borrowed by a farmer, agricultural labourer
and rural artisan from the creditor;
but does not include any loan amount taken by the
farmer, agricultural labourer and rural artisan for commercial
purposes or luxury other than agricultural allied commercial
purposes, to augment his income and the amount payable
to Central or State Governments and the amount due to
Local Self Government Institutions, Statutory Bodies, Central
or State Public Sector Undertakings and other Institutions as
may be notified by the Government;
(viii)
"district" means a revenue district;
(ix)
"distress affected area" means revenue district or
districts or part thereof in the State, declared by the
Government under section 6, for the purpose of this Act;
(x)
"distress affected crop" means any crop or crops of
the State declared by the Government under section 6, for
the purpose of this Act;
(xi)
"distress affected farmer" means a farmer declared
as such by the Commission and includes agricultural
labourer and rural artisan for the purpose of this Act;
Note: Farmer means "a small farmer for the purpose of
this Act".
(xii)
"fair rate of interest" means the rate of interest
determined by the Commission under clause (b) of subsection (1) of section 5 of this Act;
(xiii)
"financial institution" means any financial
institution constituted by or under any Central Act, State Act
for the time being in force and owned and controlled by the
Government;
(xiv)
"Government" means the Government of
Telangana;
(xv)
"institutional creditor" means the State Bank of
India or any Subsidiary Bank within the meaning of clause
(k) of section 2 of the State Bank of India (Subsidiary
Bank’s) Act, 1959 or any Scheduled Bank;
(xvi)
"interest" means any amount or other thing paid
or payable in excess of the principal sum borrowed or
pecuniary obligation incurred, or where anything has been
borrowed in kind, in excess of what has been so borrowed,
by whatsoever name such amount or thing may be called,
and whether the same is paid or payable entirely in cash or
entirely in kind or partly in cash and partly in kind and
whether the same is expressly mentioned or not in the
document of contract, if any;
(xvii)
"member" means a member of the Commission
constituted under section 3 of the Act and includes the
Chairman;
(xviii)
"notification" means a notification published in
the Telangana Gazette; and the word ‘notified’ shall be
construed accordingly;
(xix)
"penal interest" means any amount payable in
excess of interest on a debt;
(xx)
"prescribed" means prescribed by rules made by
the Government under this Act;
(xxi)
"principal amount" means the amount originally
advanced together with the amount, if any, as has been
subsequently advanced, notwithstanding any stipulation to
treat any interest as capital and notwithstanding that the
debt has been renewed, whether by the same farmer or by
his heirs, assignees, or legal representatives or by any other
person acting on his behalf or on his interest, and whether
in favour of the same creditor or his heirs, assignees or legal
representatives or of any other person acting on his behalf
or in his interest;
(xxii)
"rural artisan" means a person who does not hold
any agricultural land and whose principal means of
livelihood is production or repair of traditional tools,
implements and other articles or things used for agriculture
or purposes ancillary thereto and includes a fisherman or
any person who normally earns his livelihood by practicing a
craft either by his own labour or by the labour of all or any of
the members of his family in rural area;
(xxiii)
"Secretary" means the Secretary to the
Commission appointed under sub-section (4) of section 3;
(xxiv)
"small farmer" means a person whose principal
means of livelihood is income derived from agricultural land
and who holds and personally cultivates, or who cultivates
as a tenant or share cropper or mortgagee with possession,
agricultural land which does not exceed in extent,-
(a) in the case of persons other than the members of
the Scheduled Tribes, one hectare, if it is wet, or two
hectares, if it is dry;
(b) in the case of the members of the Scheduled
Tribes, two hectares, if it is wet, or four hectares, if it is dry;
Explanation:- For the purposes of computing the
extent of land under this clause, one hectare of wet land
shall be deemed to be equal to two hectares of dry land.
1. Adapted by G.O.Ms.No.53, Agriculture and Cooperation (Coop-II)
Department, dated 20.05.2016.