Section 2 in The M.P. Krishi Upaj Mandi (Mandi Samiti Vargikaran) Niyam, 1981
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);(b)"income" means Market Committee's receipts comprising of licence fees and market fee;(c)"annual income" means an average income of the preceding three years;(d)[ "Financial year" means the year commencing on the first day of April;] [[Substituted by Notification No. D-15-23-2004-XIV-3, dated 2-9-2005, prior to substitution it read as under:'(d) 'Year' means a year commencing from 1st October and ending on 30th September next following;']](e)words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
