Section 2(1) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(1)In these rules, unless the context otherwise requires. -(a)'Act' means the Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (Delhi Act No. 7 of 1999);(b)'buyer' means a person, firm, company or co-operative society or Government agency or public undertaking or public agency or corporation, or commission agent, who in the course of his or its business himself or itself or on behalf of any person or agent buys or agrees to buy notified agricultural produce in the market area ;(c)'co-operative society' means a co-operative society registered or deemed to be registered as such under the Delhi Co-operative Societies Act, 1972 (35 of 1972) or any other law,for the time being in force which deals in and hold a licerise for marketing agricultural produce;(d)'Development Commissioner' means and includes the Secretary, Agricultural Marketing Department of the Government of National Capital Territory of Delhi;(e)'Director' means a person appointed by the Government by notification, as the Director of Agricultural Marketing of Delhi;(f)'export' means the export of agricultural produce outside India;(g)'financial year' means the year commencing on the 1st day of April and ending on 31st March, next following year;(h)'Form' means a form appended to these rules;(i)'incidental service fee' means the fee payable by the seller;(j)'licensee' means person holding a licence issued under these rules or the rules there by repealed;(k)'market' means a regulated market established under this Act for a market area and includes a market of national importance established under Section 26 and a principal market and a subsidiary market established under Section 23;(l)'market service fee' means the fee payable by the buyer;(m)'market functionary' means a dealer, broker, commission agent, buyer, palledar, processor, stockist, cold storage, operator, trader, weighman and such other person as may be declared by notification under the bye-laws, to be a market functionary;(n)'marketing' means buying or selling of notified agricultural produce and includes grading, packing, standardization, processing, storage, cold storage, ware house, transport, export, channels of distribution and any other function associated with the buying or selling of such agricultural produce and all activities involved in the flow of agricultural produce from production points;(o)'section' means the section and includes its sub-section of the Act;(p)'seller' means a person who, sells or agrees to sell any notified agricultural produce and includes a person who sells on behalf of any other person as his agent or servant or commission agent;(q)'vehicle' includes a motor vehicle, or boat or other vessel, animal or conveyance.
