Section 2 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
2. Definitions.
- In this Act, unless the context otherwise requires:(i)"Agricultural produce" means anything produced from land in the course of agriculture or horticulture and includes forest produce or any produce of like nature either processed or un-processed and declared by the Government by the notification to be agricultural produce for the purposes of this Act:(i)[ (i) 'Appellate Authority' means the Regional Joint Director of Marketing having jurisdiction over the notified area concerned,] [Inserted by Act No. 25 of 2005, dated 24.10.2005.](ia)"Assessing authority" shall mean the Secretary of the Market Committee as specified in its bye-lawa;(ib)[ 'Bill' means bill issued by the traders as prescribed; [Inserted by Act No. 25 of 2005, dated 24.10.2005.](ic)'Business' means purchase, sale, processing, value addition, storage, transportation and all other connected activities of marketing of agricultural produce, livestock and products of livestock:(id)'Buyer' includes a person, a firm, a company or co-operative society or Government agency or public undertaking, or public agency or corporation, commission agent, who by himself or on behalf of any other person or agent buys or agrees to buy, by any means of communication, the agricultural produce, livestock and products of livestock in the area notified under this Act;(ie)'Bye-laws' means the Bye-laws made by a market committee or by the Director of Marketing under this Act;(if)'Collector' means the Collector of the district in which the notified area of the market committee is situated;(ig)'Contract Farming' means farming by a person or group of persons or a registered society or a company on his land under a written agreement with another person on such terms and conditions as may be mutually agreed to;(ih)'Contract Farming Agreement' means the agreement made for contract farming between contract farming buyer and contract farming producer;(ii)'Contract Farming Buyer' means the person purchasing agricultural produce, produced under contract farming;(ij)'Contract Farming Producer' means the person obtaining agricultural produce on his land by himself or under his supervision under contract farming;](ik)[ "Direct Purchase Centre" means a place in the notified area of Market Committee licensed as a Direct Purchase Centre wherein the operator of the Direct Purchase Centre is permitted to buy the notified agricultural produce from the producers;] [Added by Act No. 14 of 2015, dated 8.10.2015.](ii)"Director of Marketing" means the Director of Marketing appointed by the Government. and includes the Commissioner of Development of Marketing(iii)"Government " means the State Government;(iv)"growers" means a person, who produces by himself or by hired labour or otherwise, or receives under tendency agreement, the agricultural produce, but does not include a dealer or commission agent in such produce, although he may be a grower of such produce.If any question arises as to whether a person is a grower or not, the decision of the Director of Marketing thereon shall be final.(iva)[ 'Licence' means a licence granted under this Act;] [Inserted by Act No. 25 of 2005, dated 24.10.2005.](v)"Livestock" means cows, buffaloes, bullocks, bulls, goats and sheep and includes poultry, fish and such other animals as may be declared by the Government by notification to be livestock of the purposes of this Act'(vi)[ "market" means a place established or declared under sub-section (3) of section 4 and includes a market yard and any building therein, a warehouse, a cold storage, a processing unit, a Direct Purchase Centre or any other place declared as market by the market committee;] [Substituted by Act No. 14 of 2015, dated 8.10.2015.](vii)"market committee" means a committee constituted or reconstituted under the provisions of this act'(viii)"municipality" means any municipality governed by the law relating to municipalities for the time being in force in the State and includes the Municipal Corporation of Hyderabad.(ix)"notification" means a notification published in the Andhra Pradesh Gazette, and the word "notified" shall be construed accordingly'(x)"notified agricultural produce, livestock or products of livestock" means agricultural produce, livestock or products' of livestock specified in the notification under section 3'(xi)"notified area" means by area notified under section3(xii)"notified market area" means any area declared to be a market area by notification under section 4'(xiii)"person" means an individual or company or an association of individuals, whether incorporated or not, and includes a Joint Hindu family'(xiv)"prescribed" means prescribed by rules and made under this Act;(xva)[ "Registering Authority" means the Secretary of Market Committee when all the farmers are from notified area of such committee or officer authorized by Director of Marketing when farmers are from notified areas of more than one market committee for the purpose of registering Contract Farming Sponsors and Contract Farming Agreement;] [Inserted by Act No. 14 of 2015, dated 8.10.2015.][[(xvaa)] [Inserted by Act No. 25 of 2005, dated 24.10.2005.] 'Sale' means a transaction as defined in the Indian Sale of Goods Act, 1930;(xvb)'Seller' means a person who sells or agrees to sell any agricultural produce, livestock and products of livestock by any means of communication:(xvc)'Special Market' means a market established under Section 4(3)(bb) of tills Act;](xv)"products of livestock" means such products of livestock as may be declared by the Government by notification, to be products of livestock for the purposes of this Act.(xvi)"trader" means the person licensed under sub-section (1) of Section 7 and includes the person in whose management the collection of fees is placed whether he is called a commission agent, ginner, presser, warehouseman, importer, exporter, stockist or by whatever local name he is called)(xvii)[ 'Value Addition' means processing, grading, packing or other activities due to which value is added to agricultural produce, livestock and products of livestock.] [Added by Act No. 25 of 2005, dated 24.10.2005.](xviii)[ "Warehouse" means any building or structure or other protected enclosure including cold storage licensed as Warehouse and used for the purpose of storing agricultural produce on behalf of the depositors.] [Inserted by Act No. 14 of 2015, dated 8.10.2015.]
