Section 2 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
2. Definitions.
- In these rules, unless the context requires otherwise -(i)"Act" means the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963;(ii)"authorised weights, measures or weighing or measuring instruments" means such weights, measures or weighing or measuring instruments as may be permitted to be used under the provisions of the Bombay Weights and Measures (Enforcement) Act, 1958;(iii)"Collector" includes an officer duly authorised by him for exercising the powers or discharging the functions of the Collector under all or any of the provisions of these rules;(iv)"co-operative marketing or processing society" means a co-operative society (registered or deemed to be registered as such under the Maharashtra Cooperative Societies Act, 1960) which holds a licence for marketing of declared agricultural produce or for operating as processor;(v)"counting agent" means a person appointed by a candidate to be his counting agent, with the previous approval of the Collector;(vi)"election agent" means a person appointed by a candidate to be his election agent, with the previous approval of the Collector;(vii)"financial year" means the year commencing on the 1st day of April;(viii)"Form" means a Form appended to these rules;(ix)"licensed" means licensed to operate as a market functionary in any market or market area under the Act;(x)"market year" means the year commencing on the 1st day of October and ending on the 30th day of September, next following;(xi)"market charges" includes charges on account or in respect of commission, brokerage, weighing, measuring, hamali (loading, unloading and carrying), cleaning, sewing, stitching, stacking, hiring gunny bags, stamping, bagging, godowning, warehousing, grading, surveying, transporting and processing;(xii)"market functionary" means a trader, commission agent, broker, processor, measurer, surveyor, weighman and includes carting and clearing agent (Hundekari), hamal and assistants to trader, commission agent, processor and carting and clearing agent (Hundekari), warehouseman and such other persons, who in the opinion of a Market Committee, are likely to facilitate or assist in facilitating operations in a Market area or in any market therein and declared to be so in the bye-laws of the Market Committee;(xiii)"notice board" means the board placed in or near the-office of a Market Committee for the purpose of displaying notices thereon;(xiv)"Polling Officer" means a Polling Officer appointed by the Collector for the purposes of any election under Chapter III of these rules;(xv)"Presiding Officer" means a Presiding Officer appointed by the Collector for the purposes of Chapter III of these rules;(xvi)"Returning Officer" means a Returning Officer appointed by the Collector for the purposes of Chapter III of these rules;(xvii)"section" means a section of the Act;(xviii)"warehouse" means any building, structure, or other protected enclosure which is, or may be, used for the purpose of storing declared agricultural produce (being goods on behalf of depositors) and includes a warehouse licensed under the Bombay Warehouses Act, 1959 or run under the Warehousing Corporations Act, 1962 but does not include a cloak room attached to a hotel, railway station, port or to any premises of a like nature;(xix)"warehouseman" includes a person or a firm holding a licence for issuing receipts for goods stored in a warehouse under the Bombay Warehouses Act, 1959.
