Section 2(1)(t) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(t)"trader" means a person ordinarily engaged in [the business of purchasing and selling agricultural produce in such manner as may be prescribed] [Substituted 'the business of purchasing and selling agricultural produce' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] as a principal or as a duly authorised agent of one or more principals and includes a person ordinarily engaged in the business or processing or preservation of agricultural produce; [ * * *] [Explation to claouse (t) by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981. Setion 2(e)]