Section 3 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
3. Definitions.
- In these Bye-laws, unless the context otherwise requires-(a)"Act" means the Delhi Agricultural Produce Marketing (Regulation) Act, 1976.(b)"Agricultural produce" means the agricultural produce pertaining to "fruit" and "vegetables" in respect of which a declaration under sub-section (1) of Section 4 of the Act is issued.(c)"Auction site" means the place or places in the market approved by the Committee for auction of agricultural produce.(d)"Committee" means the Azadpur Agricultural Produce Market Committee constituted under Section 8 of the Act for the market area within which the marketing of agricultural produce is regulated.(e)"Licencee" means a person who is a holder of valid licence granted by the Committee and include a person who is liable to obtain a licence under the Act.(f)"Office of the Committee" means the Head Office including the branch offices of the Committee as may be specified by the Committee from time to time.(g)"Place" includes any stall, shop, shed, pen any structure, enclosure or open space used for marketing of agricultural produce.(h)"Principal market/subsidiary market" means respectively a principal market/subsidiary market established under sub-section (2) of Section 6 of the Act.(i)"Proposition" means formal proposal.(j)"Rules" means the Delhi Agricultural Produce Marketing (Regulation) General Rules, 1978.(k)"Transporter" means a person who is either the owner or the person incharge of a vehicle engaged in carrying agricultural produce in the market area.(l)"Unit" means the filling in a bag or a container as fixed by the Board for various items of agricultural produce under Rule 27(1) of the Rules.(m)"Weighing" includes putting filled bag or container on the scale, adjustment of weight and putting it down from the scale.Terms and expressions used in these Bye-laws but not defined shall have the same meaning as respectively assigned to them in the Act and the Rules.
