Section 2(a) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(a)"agricultural produce" means all produce and commodities, whether processed or unprocessed of agriculture, horticulture, apiculture, sericulture, livestock and products of live stock, fleeces (raw wool) and skins of animals, forest produce and fisheries as are specified in the Schedule to this Act or declared by the Government by notification under section 19 of this Act, and also includes a mixture of two or more than two such products;
