Section 2 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(b)"Agri-business" means large-scale business that derives most of its revenue from agriculture and shall include production processing, manufacturing and distribution of agricultural products;(c)"Agio-processing" means process that use agricultural products agri-waste and intermediate agricultural products to produce products in a manner that there is a transformation in the nature of the agricultural product, at the six digit level in the Indian Trade Classification (Harmonized System) and there must be at least 30% value addition;(d)"Committee" means State Level Empowered Committee constituted under Rule 5;(e)"District Level Committee" means the committee constituted by the State Government for a District under clause (b) of sub-rule (1) of Rule 2 of the Rajasthan Stamps Rules, 2004;(f)"Form" means form appended to these rules; and(g)"Rajasthan State Agriculture Marketing Board or RSAMB" means Board established under Section 22 (A) of the Rajasthan Agricultural Produce Market Act, 1961.(2)Word and expression used but not defined in these rules shall have the same meaning as assigned to them in the Act.
