Section 2(15) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(15)"sale", with its grammatical variations and cognate expressions, means a sale of any commodity by one person to another for cash or for deferred payment or for any other valuable consideration, and includes a transfer of any commodity on the hire-purchase or other system of payment of price by instalments or a sale by an agent on behalf of another person for commission or other consideration.
