Section 2 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
2. Definitions.
- In these rules unless the context otherwise requires :-(a)'Act' means the Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (7 of 1999);(b)'ballot box' includes any box, bag or other receptacle used for the insertion of ballot paper by voters;(c)'constituency' means traders and commission agents constituency, and weighmen and measures constituency and each shall be treated as a constituency of a different class;(d)'counting agent' means a person appointed by the candidate to be his counting agent, with the previous approval of the returning officer of the constituency;(e)'Director' means a person appointed by the Government by notification as the Director of agricultural marketing for Delhi;(f)'election agent' means a person appointed by a candidate to be his election agent with the previous approval of the returning officer of the constituency;(g)'elector list' means list of electors prepared under these rules;(h)'elector' in relation to a constituency means a person whose name is entered in the electors list of the constituency, for the time being in force;(i)'electoral registration officer' means an officer appointed under rule 4 as an electoral registration officer of a constituency and would include assistant electoral registration officer also;(j)'Form' means a form appended to these rules;(k)'licensed' means licensed to operate as a market functionary in any market or market area under the Act;(l)'marked copy of electoral roll' means the copy of the electoral roll set apart for the purpose of marking the names of electors to whom ballot papers are issued at an election;(m)'polling station' means the place fixed for the poll for election;(n)'polling officer' means a poling officer appointed by the Director for the purpose of these rules;(o)'polling agent' means a person appointed as a polling agent by a candidate at a polling station on the day of poll under these rules;(p)'public holiday' means any holiday which is a public holiday for the purpose of Section 25 of the Negotiable Instruments Act, 1881 (26 of 1881);(q)'presiding officer' means a presiding officer appointed by the Director for the purpose of these rules;(r)'qualifying date' in relation to the preparation or revision of every electoral roll means the date as may be specified by the Director;(s)'returning officer' means a returning officer appointed by the Director for the purposes of these rules and would include assistant Returning officer also;(t)'section' means section of the Act;(u)'voter' means an elector who has voted;
