Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(z) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(z)"retail sale" in relation to any notified agricultural produce, means the sale of that produce, not exceeding such quantity as the marketing committee may, by byelaws, determine to be a retail sale in respect thereof;
(za)"rules" means rules made under this Act;
(zb)"schedule" means the schedule to this Act;
(zc)"Secretary" means a Secretary to the Board, Marketing Committee for market of national importance and other marketing committee and includes Joint, Deputy and Asstt. Secretary appointed as per provision of this Act and in terms of Service Regulations meant for Delhi Agricultural Marketing Service.
(zd)"section" means a section of this Act;
(ze)"seller" means a person who, sells or agrees to sell any notified agricultural produce and includes a person who sells on behalf of any other person as his agent or servant or commission agent;
(zf)"surveyor" means a person who, on arrival of a consignment of notified agricultural produce for sale in any market area or market, surveys it for ascertaining the quality, refraction, adulteration and other like factors;
(zg)"trader" means a person who, in the normal course, carries out the business of buying or selling, storing or processing of any notified agricultural produce as a principal or as a duly authorised agent.