Section 2(9) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
(9)after clause (xxiii), the following clauses shall be inserted, namely:-"(xxiii-a) "transportation" means carriage of agricultural produce by any means of transport from one place to another;(xxiii-aa) "transporter" means a person who transports agricultural produce;(xxiii-aaa) "value addition" means processing, grading, packing or other activities due to which value is added to the agricultural produce;".
