Section 2(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(4)"Agriculturist" means a persons who ordinarily by his own labour or by the labour of any member of his family or who by labour of his tenants or by servants or hired labour or otherwise is engaged in the production or growth of agricultural produce, but does not include a trader, commission agent, processor or broker or a partner in a trading firm or in Industrial concern in or in relation to agricultural produce;Explanation. - If a question arises whether any person in an agriculturist or not for the purposes of this Act, the decision of the Collector of the District in which such person is engaged in the production or growth of agricultural produce shall be final.
