Section 2(z) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(z)"market charges" includes charges on account of or in respect of commission, brokerage, weighing, measuring, hamali (loading, unloading and carrying), cleaning, drying, stitching, stacking, hiring, stamping, bagging, storing, warehousing, grading, surveying, transporting and processing;(za)"market functionary" means a trader, a commission agent, buyer, hamal, processor, stockist and such other person as may be declared under the rules or bye-laws to be a market functionary;(zb)"market yard" means a specified place and includes any enclosure, building or locality declared as such in any market area by the Government;(zc)"marketing" means all activities involved in the flow of agricultural produce commencing from the stage of harvest till it reaches to the ultimate consumers, viz. grading, processing, storage, transport, channels of distribution and all other activities involved in the process;(zd)"Marketing Board or Board" means the Goa Agricultural Marketing Board established under section 10 of this Act;(ze)"notified agricultural produce" means any agricultural produce notified under section 4 of this Act;(zf)"Other Backward Classes" means the other backward classes of citizens as specified by the Government from time to time;(zg)"prescribed" means prescribed by rules made under this Act;(zh)"private market yard" means such place other than the market yard or sub-market yard in the market area where infrastructure has been developed and managed by a person for marketing of notified agricultural produce by holding a licence for this purpose under this Act;(zi)"processing" means any one or more of a series of treatments relating to powdering, crushing, decorticating, dehusking, parboiling, polishing, ginning, pressing, curing or any other manual, mechanical, chemical or physical mode of treatment to which agricultural produce or its product is subjected to;(zj)"processor" means a person who undertakes processing of any notified agricultural produce on his own accord or on payment of a charge;(zk)"registration" means registration done under this Act;(zl)"retail sale" means a sale of notified agricultural produce not exceeding such quantity as the Marketing Board may, by bye-laws, determine for retail sale in respect thereof;(zm)"rules" means rules made under this Act by the Government;(zn)"Schedule" means the Schedule to this Act;(zo)"schedule castes/schedule tribes" shall carry the same meaning as assigned to them under clause (24) and (25) respectively of Article 366 of the Constitution of India;(zp)"Secretary" means the Secretary of the Marketing Board and includes a Joint, Deputy or Assistant Secretary of the Marketing Board;(zq)"seller" means a person who sells or agrees to sell any agricultural produce;(zr)"State Marketing Officer" means a person appointed as the State Marketing Officer for the State of Goa;(zs)"Sub-market yard" means a specified place other than market yard and includes any enclosure, building or locality, declared as such in any market area by the Government or the State Marketing Officer, by notification;(zt)"trader" means a person who in his normal course of business buys or sells any agricultural produce and includes a person engaged in processing of agricultural produce but does not include an agriculturist;(zu)"transportation" means taking agricultural produce by pushcart, bullock cart, truck or other vehicle, in the course of business, for marketing, from one place to another;(zv)"transporter" means a person who transports agricultural produce;(zw)"Value addition" means processing, grading, packing or other activities due to which value is added to the agricultural produce;(zx)"Year" means the financial year or such year as may be notified by the Government from time to time.
