Section 2(z) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(z)'member' includes the Chairman, of the Board;(za)"marketing" means all activities involved in the flow of agricultural produce from the production points commencing from the stage of harvest till these reach the ultimate consumers, viz, grading, processing, storage, transport, channels of distribution and all other functions involved in the process;(zb)"notification" means notification issued under this Act and published in the Official Gazette;(zc)"notified agricultural produce" means any agricultural produce notified under section 19 of this Act;(zd)"person" shall include any company or association or body of individuals, whether incorporated or not;(ze)"producer" means a person, who in his normal course of avocation, grows, manufactures, rears or produces, as the case may be, agricultural produce personally, through tenants or otherwise, but does not include a person who works as a trader or a broker or who is a partner of a firm of traders or brokers is otherwise engaged in the business of disposal or storage of agricultural produce other than that grown, manufactured, reared or produced by himself through his tenants or otherwise:
