Section 2 in The Jharkhand Agricultural Produce Markets Rules, 2000
2. Definitions.
- In these rules; unless there is anything repugnant in the subject or context :(i)"Act" means the Jharkhand Agricultural Produce Markets Act, 2000 (Bihar Act XVI of 1960);(ii)"Assistant Secretary" means any officer appointed by the Board to assist and exercise the powers and discharge all or any of the functions of the Secretary;(iii)"Chairman" means the Chairman of the Market Committee;(iv)"Co-operative Society" means a society registered under the law relating to co-operative marketing societies for the time being in force and holding a trader's licence issued by the Market Committee;(v)"Committee" means the Market Committee;(vi)"Deputy Director" means the Deputy Director, Agricultural Marketing and includes an Assistant Director, appointed by the Jharkhand Government or the Board to discharge all or any of the functions of Deputy Director under these rules;(vii)"Election Officer" means the [Collector, Deputy Commissioner or any officer, not below the rank of a Deputy Collector authorised by him in this behalf of respective areas in whose jurisdiction the Market Committee is situated, and includes any other officer appointed by the Managing Director to discharge all or any other functions of Election Officer] [Substituted by G.S.R. 12A dated 26.9.1993.](viii)"Financial year" means the year commencing on the first day of April;(ix)"Government" means the Government of Jharkhand;(x)"Gram Panchayat" means a Gram Panchayat established under [section 12 of the Jharkhand Panchayat Raj Act, 2001];(xi)[ "Land" means a land used for agricultural or horticultural or animal husbandry or forest or agriculture or piscicultural purposes by cultivating such land or carrying agricultural or horticultural or animal husbandry or forest or agriculture or pisciculture operations [for storage, processing and manufacturing] [Substituted by G.S.R. 12A dated 26.9.1993.] thereon with himself or his own stock or by his own servants or hired labours or with hired stock];(xii)"Member" means the member of the Market Committee;(xiii)"Section" means a section of the Act;(xiv)"Unauthorised trade allowance" means a trade allowance not prescribed by these rules or bye-laws;(xv)"Vice-Chairman" means the Vice-Chairman of the Market Committee;(xvi)Words and expressions used in the Act and not defined in the rules shall have the meanings as have been respectively assigned to them in the Act.
