Section 581A(j) in The Companies (Amendment) Act, 2002
(j)" primary produce" means-(i)produce of farmers, arising from agriculture (including animal husbandry, horticulture, floriculture, pisciculture, viticulture, forestry, forest products, re- vegetation, bee raising and farming plantation products), or from any other primary activit or service which promotes the interest of the farmers or consumers; or(ii)produce of persons engaged in handloom, handicraft and other cottage industries;(iii)any product resulting from any of the above activities, including by- products of such products;(iv)any product resulting from an ancillary activity that would assist or promote any of the aforesaid activities or anything ancillary thereto;(v)any activity which is intended to increase the production of anything referred to in sub- clauses (i) to (iv) or improve the quality thereof;
