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)[ "Assessing Authority" means the Secretary of the concerned Committee who shall be an authority to make the assessment under these rules.] [Added vide Punjab Notification dated 15.3.1999.](2)["Buyer"....omitted.] [Omitted vide Notification No. GSR 30/PA-23/61/S.43/Amd. (52)/99 dated 30.3.1999, published in the Gazette, dated 1.4.1999.](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)[ "Pacca Arhtia" means a dealer, who for himself or on behalf of any other person 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,]vide Punjab Notification dated 30.3.1999.(5)"Director of Agriculture" means the Director of Agriculture, Punjab;(5a)[ "District Mandi Officer" means an Officer appointed as such by the Secretary of the Board;] [Inserted vide Notification No. 11(13)-M-III 83/9379 dated 4th May, 1988.](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;(9A)[ "Licencing Authority" means the authority to whom applications for grant of licence be made under section 9 of the Act.] [Inserted vide Notification No. 11 (13)-M-1-83/21424 dated 13th/14th October, 1987.](10)"Licensee" means a person holding a licence issued under these rules or the rules hereby repealed;(10A)[ "Maintenance" in relation to house shall include the payment of local rates and taxes and charges for electricity and water as also charges for telephone including trunk-calls made in connection with the affairs of the Board] [Inserted vide Notification No. GSR 24/PA 23/61/S. 45/AMD. (15)/71 dated 18th March, 1971.];(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 auction, such as the commission of kacha-arhtiya, brokerage, auction charges, [transportation, remuneration of palledari (i.e. filling and weighing, sewing, loading and unloading);] [Substituted 'remuneration for palledari,(filling, weighing, sewing, and loading)' by Notification No. G.S.R. 70/P.A.23/1961/S.43/Amd.(83)/2018, dated 7.9.2018 (w.e.f. 11.7.1962).](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, Punjab; and(15)[ "Seller"....... Omitted] [Omitted vide Notification No. GSR 30/PA 23/61/S.43/Amd. (52/99) dated 30.3.1999, published in the Gazetted, dated 1.4.1999.]
