Section 2 in The Haryana Rural Development Fund Rules, 1984
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means Haryana Rural Development Fund Act, 1983;(b)"Administrator" means any person appointed by the Government to administer the fund;(c)"agricultural produce" means the produce specified in the Schedule to these rules;(d)"appellate authority" means any person appointed by the Government to perform the functions of the appellate authority under these rules;(e)"assessing authority" means any person appointed by the Government to perform the functions of the assessing authority under these rules;(f)"Rural Development Fund Collector" means any person appointed by the Government to perform the functions of the Rural Development Fund Collector for a district under these rules;(g)"form" means a form appended to these rules.(h)[ "buyer" includes a person buying any agricultural produce on behalf of any other person as his agent or servant or as commission agent; [Added by Haryana Notification No. GSR 52/HA 12/83/S.6/84 dated 6.7.1984.](i)"Kacha Arhita" means a dealer, who in consideration of Commission, offers his services to sell agricultural produce; and(j)"licensee" means a dealer under Section 10 of the Punjab Agricultural Produce Markets Act, 1961, and includes any person who purchases or sells agricultural produce and to whom a licence is granted as Kacha Arhtia or commission agent or otherwise.]
