Section 2 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Authority" or "Metropolitan Authority" means [the Mumbai Metropolitan Region Development Authority] [These words were substituted for the words 'the Bombay Metropolitan Region Development Authority' by Maharashtra 25 of 1996, Schedule, clause 4(a)(i).] established under [the Mumbai Metropolitan Region Development Authority Act, 1974.] [These words were substituted for the words and figures 'the Bombay Metropolitan Region Development Authority Act, 1974' by Maharashtra 25 of 1996, Schedule, clause 4(a)(ii).];(2)"by-laws" means the by-laws made by a market committee under this Act,(3)"Chief Executive Officer" means the Chief Executive Officer of the market committee concerned;(4)"committee" or "market committee" means the committee constituted in any market area for any specified commodity;(5)"commodity" or "specified commodity" means any commodity for the time being specified in the Schedule;(6)"market" means any principal market established in any market area for any specified commodity, and includes a subsidiary market;(7)"market area" means any area declared under section 3 as market area for any specified commodity;(8)"market yard" means any area declared under section 3 to be a market yard of any market, and includes a sub-market yard;(9)"Metropolitan Commissioner" means the Metropolitan Commissioner appointed under [the Mumbai Metropolitan Region Development Authority Act, 1974] [These words were substituted for the words and figures the Bombay Metropolitan Region Development Authority Act, 1974' by Maharashtra 25 of 1996, Schedule, clause 4(b).];(10)"prescribed" means prescribed by rules;(11)"register" means the register prepared and maintained under section 5;(12)"registered trader" means a person whose name is, for the time being, registered in the register for the respective trade;(13)"regulations" means regulation made under section 10;(14)"rules" means rules made by the State Government under this Act;(15)"sale", with its grammatical variations and cognate expressions, means a sale of any commodity by one person to another for cash or for deferred payment or for any other valuable consideration, and includes a transfer of any commodity on the hire-purchase or other system of payment of price by instalments or a sale by an agent on behalf of another person for commission or other consideration.(16)"Schedule" means the Schedule appended to this Act;(17)"specified trade" means the wholesale trade in a specified commodity;(18)"wholesale trade" means sale or purchase of any commodity for purposes other than direct consumption or use by the purchaser; and shall include holding of stocks or warehousing of the specified commodity at any place in the market area or in any market yard for such trade; and any such seller, buyer, holder of stock or warehouse-keeper shall be deemed to be a wholesale trader";(19)words and expressions used in this Act, and not defined herein, shall have the meanings assigned to them in [the Mumbai Metropolitan Region Development Authority Act, 1974] [These words were substituted for the word 'the Bombay Metropolitan Region Development Authority Act, 1974', by Maharashtra 25 of 1996, Schedule.];
