Section 2(i) in The Punjab Agricultural Produce Markets Act, 1961
(i)"Market" means any area including all lands with the buildings thereon, within such distance of the Principal market or sub-market yard, as may be notified in the Official Gazette by the State Government, to be a market proper;(ia)" marketing" means all activities involved in the flow of agricultural produce from the production points commencing from the stage of harvest till these reach the ultimate consumers viz. grading, processing, storage, transport, channels of distribution and all other contract farming;
