Section 2(10) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(10)"Commission Agent" or "Arthi" means a persons who, in the ordinary course of business, makes or offers to make a purchase or sale of agricultural produce, on behalf of the seller or purchaser of agricultural produce within or outside the market area or keeps it in his custody and controls it during the process or of its sale or purchase and collects payment thereof for a commission or Arthi;
