Section 2(2) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969
(2)an adopted child shall be considered to be a child when the Secretary is satisfied that under the personal law of the subscriber, adoption is legally recognised;(xii)'Form' means a form appended to these rules;(xiii)'Hamal' means a person licensed by a market committee to render service on wages in handling of a notified commodity in the market and includes woman labourer;(xiv)'Leave' means any kind of leave recognised by the rules or regulations applicable to the officers and employees of Market Committee;(xv)'Market Engineer' means an Engineer not below the rank of an Assistant Engineer of the Marketing Department, Public Works Department,; Roads and Buildings Department or Public Health Department having jurisdiction over the notified area of the market committee;(xvi)'Notified commodity' means a notified agricultural produce or a notified product of livestock or both;(xvii)'Office of the Market Committee' means the place where the headquarters of the market committee is located;(xviii)'Polling Officer' means an officer of the Marketing Department appointed under rule 13 by the Election Officer, to conduct elections of the persons licensed under sub-section (1) of section 7;(xix)'Processing' means powdering, crushing, decorticating, dehusking. parboiling, polishing, ginning, pressing, curing or any other treatment to which an agricultural produce or products of livestock is subjected to before final consumption;(xx)'Secretary' means the Secretary of the market committee;(xxi)'Section' means a section of the Act;(xxii)'Takpatti' means a voucher wherein any commission agent records, the entries of the notified agricultural produce, livestock and products, of livestock sold through him and the sale proceeds paid to the seller;(xxiii)'Trader' means a person ordinarily engaged in the business of buying and selling of notified agricultural produce, livestock or products of livestock as a principal or as a duly authorised agent of one or more principals and includes a person ordinarily engaged in the business of processing of notified agricultural produce, or products of livestock;(xxiv)'Warehouseman' means a person who arranges for the storage of any notified commodity:(xxv)'Weighman' means a person who weights or counts a consignment of the notified agricultural produce, livestock, or products of livestock:(xxvi)'Year' means the financial year.Chapter-II Publication, Etc., of Notifications Relating to Notified Areas
