Section 2 in Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 2011
2. Amendment of section 2 (Act 16 of 1966).
In the Andhra Pradesh (Agricultural Produce and Live Stock) Markets Act, 1966 (herein after referred to as Principal Act) in section 2,-(1)after clause (ii), the following clauses shall be inserted, namely,-(iia)‘e-market’ means electronic market set up either by Government or its agencies or a person for conducting trading in notified Agricultural Produce through electronic media or by any means of communication in which buying, selling, contracting and negotiating is car-ried out electronically through computer network/internet.(iib)‘e-trading’ means trading in which billing, booking, contracting, negotiating information, Exchange Record Keeping and other connected activities are done electronically on computer network/interenet or by any means of communication;(2)after clause (xvc), the following clauses shall be inserted, namely,-(xvd)‘Spot Exchange’ means a corporate entity for trading of notified agricultural produce through electronic media, by means of communication licenced under sub-section (7) of section 7, which provides an electronic trading platform for Spot Trading of notified Agriculture Produce;(xve)‘Spot Trading’ means trade in notified agricultural produce between seller and buyer, by an exchange, using an electronic platform;
