Section 2(1A) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(1A)[ "agency" means an individual society registered as such under the provisions of the Haryana Cooperative Societies Act, 1984 (22 of 1984) or company registered as such under the Companies Act, 1956 (1 of 1956) or firm registered as such under the Indian Partnership Act, 1932 (9 of 1932) authorised by the Market Committee to collect fee in case of fruits and vegetables in notifies market area.] [Added by Haryana Notification No. 2310-Agri.S(1)-2003/25361, dated the 15th November, 2003.]
