Section 2 in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires,-(1)"Act" means Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 year 1973);(2)"Section" means a Section of the Act;(3)"Director" means the Director and includes the "Managing Director" of the Madhya Pradesh State Agricultural Marketing Board appointed under the Act;(4)"Additional Director" means Additional Director of the Madhya Pradesh State Agricultural Marketing Board appointed under the Act;(5)"Deputy Director" means Deputy Director of the Madhya Pradesh State Agricultural Marketing Board appointed under the Act;(6)"Notified authority or Officer" means such authority or officer as may be notified by the State Government to grant or renew the special licence under these rules;(7)"Primary transaction" means the bringing of the notified agricultural produce by any farmer or trader in the market area for the first time for sale-purchase, storage, or processing on which due market fees has not been recovered in any market area. The transaction made between producer of the agricultural produce and the trader for the first time will be deemed to be the primary transaction and the responsibility to make the payment of market fees on that agricultural produce shall lie on the purchaser trader;(8)"Secondary transaction" means transaction made in connection with commercial transactions by traders or agency for sale to consumers, after sale or purchase of any notified agricultural produce in market yard or any market area by auction or bargain and the payment of fee on such notified agricultural produce has already been made to Market Committee of other market area and the information of it has been given to the concerned Market Committee of the area in such form as prescribed in the bye-laws;(9)"Commercial transaction" means any transaction made by traders for sale, purchase, processing for ancillary sale, purchase, storage or sale to consumers of agricultural produce within the market yard or out of market yard, within the market area or out of market area, within the State or out of the State, in which the payment of market fees has already been made to any Market Committee of the State and information pertaining to payment of market fees has been submitted to concerned Market Committee in prescribed form;(10)"Form" means a form appended to these rules;(11)"Misconduct" means wilfully not to receive or refuse to receive, information sent by State Government, Managing Director, Collector or Authorised Officer, Deputy Director, Market Committee or disobey, the order/direction issued by Board, Managing Director or the authorised Officer, Market Committee or non-submission of required information in the time limit or submission of incomplete or incorrect information;(12)"Specified market area" means such area of Market Committee which has been declared for business of notified agricultural produce for the licence holder under Section 32-A;(13)"Specified purchase centre" means the purchase centre established by the licence holder in the specified market area for the business of the notified agricultural produce;(14)"Special Licence" means the licence issued by notified authority or officer under sub-section (2) of Section 32-A for the business of notified agricultural produce;(15)"Centre Incharge" means the Secretary of the Administrative Market Committee or the Officer/ Employee posted by the Deputy Director, for proper regulation and control of notified agricultural produce at the purchase centre of specified market area;(16)"Administrative Market Committee" means the Market Committee constituted under Section 11 which has been vested full power to control the marketing of notified agricultural produce in the declared specified market area for special licence holder market functionary under Section 32-A;(17)The words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.
