Section 2(x) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(x)[ "trade-charge" means any charge, by whatever name called, which is releases or may be realized by, or may be payable to, a trader in respect of any transaction of sale or purchase of any specified agricultural produce under or purporting to be under any custom or usage of trade, or otherwise. [Substituted by section 3 of U.P. Act No. 7 of 1978.]
