Section 2 in The Haryana Rural Development Act, 1986
2. Definitions.
- In this Act, unless there is anything repugnant to the context,-(a)"agricultural produce" means all produce whether processed or not, of agricultural, horticulture, animal husbandry or forest as may be prescribed;(b)"Board" means the Haryana Rural Development Funds Administration Board constituted under Section 3 of the Act;(c)"dealer" means any person who within the notified market area sets up, establishes or continues or allows to be continued any place for the purchase, sale, storage or processing of agricultural produce, or in the notified market area purchases, sells, stores or processes such agricultural produce;(d)"Fund" means the Haryana Rural Development Fund;(e)"rural area" means area other than the area of a municipality administered under the Haryana Municipal Act, 1973;(f)"prescribed" means prescribed by rule made under this Act;(g)"processing" means giving a treatment or a series of treatment to an agricultural produce in order to make it fit for use or consumption and includes manufacturing out of agricultural produce; and(h)words and expressions not defined in this Act shall have the meaning assigned to them in the Punjab Agricultural Produce Markets Act, 1961.
