Section 2(30) in The Punjab Agricultural Produce Markets Act, 1961
(30)"private market yard" means an enclosure, building or other than the principal market yard or sub-market yard in market area, owned and operated by any person ore co-operative society in accordance with the terms and of a licence, granted by the State Government and infrastructure has been developed by such person or company or co-operative society as the case may be;Explanation. - For the purpose of this clause, company shall company incorporated under the Companies Act, 2013;
