Section 2 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Goa Agricultural Produce Marketing (Development and Regulation) Act, 2007 (Goa Act 11 of 2007);(b)"Agreement Recording Authority" means an Authority designated as such by the Marketing Board who shall record Contract Farming Agreements entered between the contract farming sponsor and the contract farming producer;(c)"Assessing Authority" means the Secretary of the Marketing Board, and it shall be the State Marketing Officer in case of a private market, including E-market, direct purchase from agriculturist farmer, consumer/farmer market and contract farming;(d)"broker" means an agent whose ordinary business is to negotiate and make contracts on payments of brokerage as to purchase or sale of notified agricultural produce or livestock or products of livestock on behalf of the principal but does not include a servant of such principal whether engaged in negotiating or making such contracts;(e)"Carting or Clearing Agent" means any person who is engaged in providing any service, either directly or indirectly, connected with the clearing and forwarding operations in any manner to any other person and includes a consignment agent;(f)"Consumer/Farmer Market" means a market established under section 53 of the Act and managed by a person or a body of persons other than a Marketing Board where farmers sell their agricultural produce directly to the consumers not exceeding the quantity as may be specified in the Bye-laws;(g)"Counting Agent" means a person appointed by a candidate to be his counting agent, with the previous approval of the Registrar of the Co-operative Societies;(h)"Election Agent" means a person appointed by a candidate to be his Election Agent, with the previous approval of the Registrar of the Co-operative Societies;(i)"financial Year" means the year commencing on the 1st day of April and ending on the 31st day of March, next following;(j)"Form" means the form appended to these Rules;(k)"forwarding agent" means a person or a group of persons of local grower-cum-traders or a transporter who, in consideration of commission, consolidates the agricultural produce from the producers in the market area and makes transport arrangement to forward the consolidated produce to commission agents, buyers and traders in the market within or outside the State for sale;(l)"incidental charges" means the charges payable by the seller in lieu of the services rendered in connection with the handling of agricultural produce prior to the finalization of the bid at auction, such as, unloading, stacking, cleaning and dressing charges and shall also include remuneration for weighing of agricultural produce before the finalization of bids at the auction or negotiation;(m)"Licence" means licence to operate as a market functionary in any market area under the Act;(n)"Licensing Authority" means an authority to which an application for grant and/or renewal of licence is made under sections 52, 53 and 54 of the Act;(o)"Market year" means the year commencing on the 1st day of April and ending on the 31st day of March next following;(p)"Notice board" means the board placed in or near the office of a Marketing Board for the purpose of displaying notices;(q)"Official Gazette" means the Official Gazette of the Government of Goa;(r)"private market" means a market set up under clause (iii) of sub-section (1) of 5 of the Act, for all or any of the agricultural produce specified in the notification issued under section 3 of the Act, including an E-market managed by a person other than the Marketing Board;(s)"Polling Officer" means a polling officer appointed by the Registrar of Co-operative Societies for the purpose of any election specified in Chapter III of these rules;(t)"Presiding Officer" means a Presiding Officer appointed by the Registrar of Co-operative Societies for the purpose of Chapter III of these rules;(u)"Returning Officer" means a Returning Officer appointed by the Registrar of Co-operative Societies for the purpose of Chapter III of these rules;(v)"Registrar" means the Registrar of Co-operative Societies, Government of Goa;(w)"Registration Authority" means an authority competent under section 51 of the Act to register market functionaries;(x)"Registration holder" means a person holding a Registration Certificate issued under these rules;(y)"Office of Marketing Board" means the place where the headquarters of Marketing Board is located;(z)"section" means a section of the Act;(za)"Sponsor Registering Authority" means an Authority designated by the Government for registering Contract Farming Sponsor;(zb)"State" means the State of Goa;(zc)"surveyor" means a person who on arrival of a consignment of agricultural produce for sale in any market area or market, surveys it for ascertaining the quality, refraction, adulteration and other like factors;(zd)"Warehouse" means any building, structure or other protected enclosure, which is, or may be used for the purpose of storing declared agricultural produce (being goods on behalf of depositors) and includes as warehouse licenced or run under the Warehousing Corporations Act, 1962 (58 of 1962) but does not include a clock room attached to a hotel, railway station, port or to any premises of like nature;(ze)"Warehouseman" includes a person or a firm holding a licence for issuing receipts for goods stored in a warehouse run under the Warehousing Corporations Act, 1962 (58 of 1962).(2)Words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.
