Section 2 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969
2. Definitions.
- In these rules, unless the context otherwise requires:(i)'Act' means the Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966;(ii)'amanat patti' means a storage slip or voucher wherein a commission agent records the entries of a notified agricultural produce or product of livestock stored or kept with him by a seller and amount of money, if any, advanced by him to the seller on the pledge of such notified commodity;(iii)'Assistant Director of Marketing' means the Assistant Director of Marketing in whose jurisdiction the notified area of the market committee is situated;(iv)'broker' means an agent whose ordinary course of business is to negotiate and make contracts on payments of brokerage for purchase or sale of notified agricultural produce or livestock or products of livestock on behalf of his principal but does not include a servant of such principal whether engaged in negotiating or making such contracts;(v)'bye-law' means a bye-law made by a market committee or by the Director(vi)'Chungdi' means the residue of a lot of a notified commodity which is left over alter weighing such lot in units of weighment; and which form a fraction of a unit of weighment;(vii)'Collector' means the Collector of the District in which notified area of the market committee is situated;(viii)'Commission agent' means a person who, on behalf of another person and in consideration of a commission makes or offers to make a purchase or sale of any agricultural produce, livestock or products of livestock or docs or offers to do anything necessary for completing or carrying out such purchase or sale and includes "adatya".(ix)'Director' means the Director of Marketing,(x)'emoluments' means pay, leave salary, subsistence grant or allowances classed as pay in the rules or regulations applicable to the officers and employees of the market committee;(xi)'Family' means. - (a) in the case of a male subscriber to the provident fund, the wife and children of the subscriber and the widow and children of a deceased son of the subscriber;Provided that if a subscriber proves that his wife has been judicially separated from him or has ceased, under the customary law of the community to which she belongs, to be entitled to maintenance, she shall henceforth be deemed to he no longer a member of the subscriber's family in matters to which these rules relate unless, the subscriber subsequently indicates by express notice in writing to the Secretary that she shall continue to be so regarded; and(b)in the case of a female subscriber to the provident fund, the husband, children of the subscriber and the widow and children of a deceased son of the subscriber;Provided that if a subscriber by notice in writing to the Secretary expresses her desire to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels formally in writing her notice excluding him;Explanation. - For the purpose of this clause :-(1)'Children' means legitimate children;(2)an adopted child shall be considered to be a child when the Secretary is satisfied that under the personal law of the subscriber, adoption is legally recognised;(xii)'Form' means a form appended to these rules;(xiii)'Hamal' means a person licensed by a market committee to render service on wages in handling of a notified commodity in the market and includes woman labourer;(xiv)'Leave' means any kind of leave recognised by the rules or regulations applicable to the officers and employees of Market Committee;(xv)'Market Engineer' means an Engineer not below the rank of an Assistant Engineer of the Marketing Department, Public Works Department,; Roads and Buildings Department or Public Health Department having jurisdiction over the notified area of the market committee;(xvi)'Notified commodity' means a notified agricultural produce or a notified product of livestock or both;(xvii)'Office of the Market Committee' means the place where the headquarters of the market committee is located;(xviii)'Polling Officer' means an officer of the Marketing Department appointed under rule 13 by the Election Officer, to conduct elections of the persons licensed under sub-section (1) of section 7;(xix)'Processing' means powdering, crushing, decorticating, dehusking. parboiling, polishing, ginning, pressing, curing or any other treatment to which an agricultural produce or products of livestock is subjected to before final consumption;(xx)'Secretary' means the Secretary of the market committee;(xxi)'Section' means a section of the Act;(xxii)'Takpatti' means a voucher wherein any commission agent records, the entries of the notified agricultural produce, livestock and products, of livestock sold through him and the sale proceeds paid to the seller;(xxiii)'Trader' means a person ordinarily engaged in the business of buying and selling of notified agricultural produce, livestock or products of livestock as a principal or as a duly authorised agent of one or more principals and includes a person ordinarily engaged in the business of processing of notified agricultural produce, or products of livestock;(xxiv)'Warehouseman' means a person who arranges for the storage of any notified commodity:(xxv)'Weighman' means a person who weights or counts a consignment of the notified agricultural produce, livestock, or products of livestock:(xxvi)'Year' means the financial year.Chapter-II Publication, Etc., of Notifications Relating to Notified Areas
