Section 2(13) in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007
(13)"Secondary transaction" means transaction made in connection with commercial transactions by traders of agency for sale to consumers after sale or purchase of any notified agricultural produce in market yard or any market area by auction or bargain and the payment of fee on such notified agricultural produce has already been made to market committee of the area in such form as prescribed in the bye-laws;
