Section 2 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
2. Definitions.
(1)In this Act, unless there is anything repugnant in the subject or context,-(i)"agricultural produce" shall not include cotton;(ii)"agriculturist" means a person who grows agricultural produce but shall not include a dealer or broker in agricultural produce although such dealer or broker may grow such produce;(iii)"market" means a place or market declared as a market under section 3;(iv)"prescribed" means prescribed by rules made under this Act.(2)If a question arises whether any person is an agriculturist or not for the purposes of this Act, the decision of the Deputy Commissioner of the district in which such person has a permanent residence shall be final.
