Section 2 in The Punjab Agricultural Produce Markets (General) Rules, 1962
2. Definitions.
- In these rules, unless the context otherwise requires, -(1)"Act" means the Punjab Agricultural Produce Markets Act, 1961;(1A)[ "agency" means an individual society registered as such under the provisions of the Haryana Cooperative Societies Act, 1984 (22 of 1984) or company registered as such under the Companies Act, 1956 (1 of 1956) or firm registered as such under the Indian Partnership Act, 1932 (9 of 1932) authorised by the Market Committee to collect fee in case of fruits and vegetables in notifies market area.] [Added by Haryana Notification No. 2310-Agri.S(1)-2003/25361, dated the 15th November, 2003.](2)"buyer" includes a person buying any agricultural produce on behalf of any other person as his agent or servant or commission agent;(3)"Bye-law" means a bye-law made under sub-section (14) of Section 3 or sub-section (1) of section 44, as the case may be;(4)"Commission Agent" means a dealer who, on behalf of any other person and in consideration of a commission makes or offers to make a purchase or sale of any agricultural produce or does or offers to do anything for carrying out such purchase or sale;(4A)"Certified Seed" means seed that fulfills all requirements for certification provided by the Seed Act, 1966 (54 of 1966) and the Seeds Rules, [1968] [Substituted by Haryana Notification dated 2.2.1990.] and to the container of which the certification tag is attached.](5)"Director of Agriculture" means the Director of Agriculture, Haryana;(6)"Deputy Commissioner" means the Deputy Commissioner of the district having jurisdiction over the notified market area or, if such area is situated in more than one district, such Deputy Commissioner of one of these districts as may be specified by the State Government in this behalf;(7)"Form" means a form appended to these rules;(8)"Incidental charges" means the charges payable by the seller in lieu of the services rendered in connection with the handling of agricultural produce prior to the finalisation of the bid at the auction, such as unloading, cleaning and dressing charges; [-] [Omitted vide Notification No. 1593-RD-1-74/8126 dated 3rd May, 1974.].(9)"Kacha Arhtia" means a dealer who, in consideration of commission, offers his services to sell agricultural produce;(10)"Licensee" means a person holding a licence issued under these rules or the rules hereby repealed;(10A)[ "Maintenance" in relation to house shall include the payment of local rates and taxes and charges for electricity and water.] [Substituted vide Haryana Notification dated 1.8.1969.](11)[ "Market Charges" means all charges payable by the buyer in lieu of the services rendered in connection with the handling of agricultural produce after the finalisation of the bid at the auction, such as the commission of kacha arhtiya, brokerage, auction charges, remuneration for palledari, filling, weighing and sewing] [Substituted by Haryana Notification dated 12.9.1975.](12)"Palledar" means a person who assists in loading, unloading, weighing, measuring, cleaning and dressing of agricultural produce;(13)"Progressive Producer" means a producer who, in the opinion of the Director of Agriculture, carries on agricultural produce on improved lines;(14)"Register" means the Registrar, Co-operative Societies, Haryana; and(15)"Seller" includes a person selling agricultural produce, on behalf of any other person as his agent or servant, or commission agent.(16)[ "Sub-Divisional Officer (Civil)", means the Sub-Divisional Officer (Civil) of the Sub-Division having jurisdiction over the notified market area or if such area is situated in more than one sub-division, the Sub Divisional Officer (Civil) of one of the sub-divisions in whose jurisdiction the headquarters of the market committee are located] [Added vide Haryana Notification dated 4.9.1973.].
