Section 2 in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020;(b)"appellant" means a party who has filed an appeal before the Appellate Authority;(c)"Appellate Authority" means the Appellate Authority referred to in rule 9;(d)"applicant" means a person who makes an application to the concerned Sub- divisional Authority for deciding a dispute arising from a farming agreement;(e)"Form" means a form appended to these rules;(f)"opposite party" means a person against whom the applicant has claimed relief;(g)"respondent" means a person against whom an appeal is filed before the Appellate Authority;(h)"Sub-Divisional Authority" means the authority referred to in rule 3.(2)All words and expressions used herein and not defined, but defined in the Act, shall have the meaning as assigned to them in the Act.
