Section 2(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)In this Act, unless the context otherwise requires,(a)"agricultural produce" means all produce [x x x] [Omitted by M.P. Act No. 5 of 1990.] of agriculture, horticulture, animal husbandry, apiculture, pisciculture, or forest as specified in the Schedule;(b)[ "agriculturist" means a person whose source of livelihood is wholly dependent on agricultural produce and who cultivates land on one's own account,- [Substituted by M.P. Act No. 11 of 1985 (w.e.f. 12-6-1985).](i)by one's own labour; or(ii)by the labour of the either spouse; or(iii)under the personal supervision of oneself or any member of one's family referred to in sub-clause (ii) above by hired labour or by servants on wages payable in cash or kind but not as crop share, but does not include a trader, commission agent, processor, broker, weighman, or hammal of agricultural produce although such trader, commission agent, processor, broker, weighman or hammal may also be engaged in the production of agricultural produce;](c)"Board" means the Madhya Pradesh State Agricultural Marketing Board established under this Act;(d)"Bye-laws" means the bye-laws made under Section 80;(dd)[ "Collector" means the Collector of the District and includes an Additional Collector;] [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](e)"Commission Agent" means a person who on behalf of his principal [trader] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] and in consideration of a commission or percentage upon the amount involved in such transaction buys agricultural produce and makes payment in cash, keeps it in his custody and delivers it to the principal [trader] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] in due course or who receives and takes in his custody agricultural produce sent for sale [within the market area or from outside the market area] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).], sells the same in the market area and collects payment therefor from the buyer and remits the sale proceeds to his principal [trader] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).];(ee)[ "Contract farming" means farming of agricultural produce on contract basis by a person on his land under a written agreement with another person to the effect that his farm produce shall be purchased at a rate specified in the agreement;] [Inserted by M.P. Act No. 15 of 2003 (w.e.f. 15-6-2003).](f)[ "Managing Director" means the Managing Director of the Madhya Pradesh State Agricultural Marketing Board appointed under this Act and he shall also be the Commissioner, Mandi, Madhya Pradesh;] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](g)"Market" means a market established under Section 4;(h)"market area" means the area for which a market is established under Section 4;(i)"market committee" means a committee constituted under Section 11;(j)"market functionary" includes a broker, a commission agent, an exporter, a ginner, an importer, a presser, a processor, a stockist, a trader, weighman, warehouseman, hammal, surveyor and such other person as may be declared under the rules or the bye-laws to be a market functionary;(k)"market proper" in relation to a market yard means an area declared to be a market proper under clause (b) of sub-section (2) of Section 5;(l)[ "market yard or sub-market yard" in relation to a market area means a specified place declared to be a market yard or sub-market yard under clause (a) of sub-section (2) of Section 5;] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).][Explanation.-The expression "sub-market yard" shall include "haat bazars";] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](m)[ "notified agricultural produce" in relation to a market means all such produce specified in the Schedule;] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).][(m-l) "Other Backward Classes" means the Other Backward Classes of citizens as specified by the State Government by Notification No. F. 85-XXV-4-84, dated the 26th December, 1984 as amended from time to time.] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](mm)[ "petty trader" means a person who does not hold more than ten quintals of various kinds of notified agricultural produce or four quintals of any single notified agricultural produce in stock at a time :] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]Provided that he shall not purchase more than four quintals of cereals or two quintals of oilseeds, pulses and fibre crops, in a day]; and(mmm)[ "processing" means powdering, crushing, decorticating, husking, parboiling, polishing, ginning, pressing, curing or any other treatment to which an agricultural produce or its product is subjected to before final consumption; [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](mmmm)"processor" means a person who processes agricultural produce by manual or mechanical means;](mmmmm)[ "Scheduled Castes" and "Scheduled Tribes" shall carry the same meanings as assigned to them under clauses (24) and (25) respectively of Article 366 of the Constitution of India;] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](n)[ [x x x] [Omitted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).](o)"Secretary" means the secretary of a Market Committee;(p)[ "trader" means a person who in his normal course of business buys or sells any notified agricultural produce, and includes a person engaged in processing of agricultural produce, but does not include an agriculturist as defined in clause (b) of this sub-section.] [Substituted by M.P. Act No. 26 of 1987 (w.e.f. 1-6-1987).]
