Section 2(c) in The Punjab Agricultural Produce Markets Act, 1961
(c)"broker" means a person, other than a private servant or an auctioneer, usually employed on commission to enter into contracts on behalf of others for the purchase or sale of agricultural produce;(ca)[ "business" means purchase-sale, processing, value addition, storage, transportation and connected activities of agricultural produce; [Clause (ca) and (cb) added by Haryana Act No. 22 of 2006.](cb)"buyer" means a person, a firm, a company or co-operative society or government agency, public undertaking/public agency or corporation, commission agent, who himself or on behalf of any other person or agent buys or agrees to buy agricultural produce in the market area as notified under this Act;](cc)[ "Chief Administrator" means the Chief Administrator of the Board.] [Inserted by Haryana Act No. 28 of 1980.]
