Section 2(7) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
(7)after clause (xvii), the following clauses shad be inserted, namely:-"(xvii-aa) "processing" means any one or more of a series of treatments relating to powdering, crushing, decorticating, dehusking, parboiling, polishing, ginning, pressing, curing or any other manual, mechanical, chemical or physical treatment to which raw agricultural produce or its product is subjected to;(xvii-aaa) "processor" means a person who undertakes processing of any agricultural produce on his own accord or on payment of a charge;(xvii-aaaa) "registration" means registration granted under section 31B;";
