Section 2(1) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(b)"Agri-business" means large-scale business that derives most of its revenue from agriculture and shall include production processing, manufacturing and distribution of agricultural products;(c)"Agio-processing" means process that use agricultural products agri-waste and intermediate agricultural products to produce products in a manner that there is a transformation in the nature of the agricultural product, at the six digit level in the Indian Trade Classification (Harmonized System) and there must be at least 30% value addition;(d)"Committee" means State Level Empowered Committee constituted under Rule 5;(e)"District Level Committee" means the committee constituted by the State Government for a District under clause (b) of sub-rule (1) of Rule 2 of the Rajasthan Stamps Rules, 2004;(f)"Form" means form appended to these rules; and(g)"Rajasthan State Agriculture Marketing Board or RSAMB" means Board established under Section 22 (A) of the Rajasthan Agricultural Produce Market Act, 1961.
