Section 2 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires : -(1)"Act" means Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973).(2)"Administrative Market Committee" means the market committee constituted under section 11 which has been vested full power to control the marketing of notified agricultural produce in the declared specified market area for special licence holder market functionary under section 32-A;(3)"Additional Director" means Additional Director of the Chhattisgarh State Agricultural Marketing Board appointed under the Act;(4)"Centre in Charge" means the Secretary of the Administrative market committee or the officer/employee posted by the Deputy Director, for proper regulation and control of notified agricultural produce at the purchase center of specified market area ;(5)"Commercial transaction" means any transaction made by traders for sale, purchase, processing for ancillary sale, purchase, storage or sale to consumers of agricultural produce within the market yard or out of market yard within the market or out of market area, within the State or out of the State, in which the payment of market fees has already been made to any market committee of the State and information pertaining to payment of market fees has been submitted to concerned market committee in prescribed form.(6)"Deputy Director" means Deputy Director of the Chhattisgarh State Agricultural Marketing Board appointed under the Act;(7)"Director" means the "Managing Director" of the Chhattisgarh State Agriculture Marketing Board appointed under the Act;(8)"Form" means a form appended to these rules ;(9)"Misconducts" means willfully not to receive or refuse to receive, information sent by State Government Managing Director, Collector or authorized officer, Deputy Director, market committee or disobey, the order/direction issued by Board, Managing Director or the authorized officer, market committee or non-submission of required information in the time limit or submission of incomplete or incorrect information;(10)"Notified authority or officer" means such authority or officer as may be notified by the State Government to grant or renew the special licence under these rules;(11)"Primary transaction" means the bringing of the notified agricultural produce by any farmer or trader in the area for the first time for sale-purchase, storage, or processing on which due market fees has not been recovered in any market area. The transaction made between producer of the agricultural produce and the first time will be deemed to be the primary transaction and the responsibility to make the payment of market fees on that agricultural produce shall be on the purchaser trader;(12)"Section" means a section of the Act of the Agriculture Department;(13)"Secondary transaction" means transaction made in connection with commercial transactions by traders of agency for sale to consumers after sale or purchase of any notified agricultural produce in market yard or any market area by auction or bargain and the payment of fee on such notified agricultural produce has already been made to market committee of the area in such form as prescribed in the bye-laws;(14)"Specified market area" means such area of the market committee which has been declared for business of notified agricultural produce for the licence holder under section 32-A;(15)"Specified purchase center" means the purchase center established by the licence holder in the specified market area for the business of the notified agricultural produce;(16)"Specified Licence" means the licence issued by notified authority or officer under sub-section (2) of section 32-A for the business of notified agricultural produce;(17)The words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.
