Section 2(d) in The Punjab Agricultural Produce Markets Act, 1961
(d)"Committee" means a market committee established and constituted under sections 11 and 12;(da)[ "contract farming" means farming by a contract farming producer under a written agreement with contract farming sponsor to the effect that his farm produce shall be purchased as specified in the agreement; [Clause (da), (db), (dc) and (dd) added by Haryana Act No. 22 of 2006.](db)"contract farming agreement" means an agreement made for contract farming between contract farming sponsor and contract farming producer;(dc)"contract farming producer" means an agriculturist association of agriculturists, self-help group, authorised tenants of agriculturist, co- operative societies registered under the Haryana Co-operative Societies Act, 1984 (22 of 1984), and shall include the successors, heirs, executors and representatives of the party executing the agreement;(dd)"contract farming sponsor" means a person, a sole proprietor, a company registered under the Companies Act, 1956 (1 of 1956), a partnership firm registered under the Indian Partnership Act, 1932 (9 of 1932), a Government agency, a co-operative society registered under the Haryana Co- operative Societies Act, 1984 (22 of 1984), and shall include its administrators, successors, representatives and assignees;]
