Section 2 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);(b)"Board" means the Madhya Pradesh State Agricultural Marketing Board established under the Act;(c)"Chairman" means the Chairman of the Market Committee who has been elected under Section 12 of the Act;(d)"Development charges" means the expenditure incurred or likely to be incurred for taking up over all development and improvement of the market years or sub-markets yard in the interest of agricultural marketing which includes the cost of construction of internal roads, water supply, drainage, sewerage, electrification, boundary wall, fencing, public toilets, parking facilities, etc;(e)"Licensee" means a person, firm or functionary holding the licence of the Market Committee under the Act;(f)"Managing Director" means the Managing Director of Madhya Pradesh State Agricultural Marketing Board and includes the Commissioner, Mandi, Madhya Pradesh;(g)"Market Committee" means the Market Committee constituted under Section 11 of the Act;(h)"Market Yard" in relation to market area means a specified place declared to be a market yard under Clause (a) of sub-section (2) of Section 5 and includes the sub-market yard;(i)"Member" means a member of the Market Committee constituted under Section 11 of the Act;(j)"Premium" means any value payable proportionately for the land area proposed to be allotted to the market functionaries and other eligible agency;(k)"Secretary" means the Secretary of Market Committee appointed under Section 27 of the Act;(l)"Section" means the Section of the Act;(m)"Warehouse" means any building, structure or other enclosure which is, or may be, used for the purpose of storing goods and includes the warehouse licensed under the Warehousing Corporation Act, 1962 (No. 58 of 1962);The words and expressions used in these rules and not defined, but defined in the Act shall have the same meaning respectively assigned to them in the Act.
