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State of Gujarat - Section

Section 2 in Gujarat Agricultural Produce Markets (Amendment) Act, 2007

2. Amendment of section 2 of Guj. XX of 1964.- In the Gujarat Agricultural Produce Markets Act, 1963 (Guj. XX of 1964) (hereinafter referred to as "the principal Act"), in section 2,-

(1)after clause (v), the following clauses shall be inserted, namely:-"(v-aa) "contract farming" means farming by a person under a written agreement with agriculturist to the effect that his agricultural produce shall be purchased as specified in the agreement;(v-aaa) "Contract Farming Agreement" means an agreement made for contract farming between the sponsorer and agriculturist;";
(2)after clause (vi), the following clauses shall be inserted, namely:-"(vi-a) "e market" means a virtual platform created using information and communication technology for marketing activities in agricultural produce such as billing, booking, contracting, negotiating, information exchange, record keeping and other connected activities as are done electronically on computer network or internet;(vi-aa) "export" means dispatch of agricultural produce outside the territory of India;(vi-aaa) "exporter" means such person or firm who exports agricultural produce;(vii-a) "import" means bringing agricultural produce from outside the territory of India;(vii-aa) "importer" means such person or firm who imports agricultural produce from outside the territory of India;"
(3)for clause (xii), the following clauses shall be substituted, namely:-"(xii) "Managing Director" means the Managing Director of the Gujarat State Agricultural Marketing Board appointed under section 341;(xii-a) "market" means a market established and regulated under this Act for the notified market area and also includes a market proper, a principal market yard, sub-market yard, private market, e-market and such other markets as may be declared under this Act;";
(4)after clause (xiii), the following clause shall be inserted, namely:-"(xiii-a) "market service charges" means the charges on account of or in respect of commission, brokerage, weighing, measuring, hammali (loading, unloading, and carrying), cleaning, drying, sieving, stitching, stacking, hiring, gunny bags, stamping, bagging, storing, warehousing, grading, surveying, transporting and processing and such other charges as the Director may by order in the Official Gazette, specify;";
(5)after clause (xiv), the following clause shall be inserted, namely:-"(xiv-a) "market functionary" means a trader, a commission agent, buyer, hamal, processor, a stockiest and such other person as the State Government may by order in the Official Gazette, declare;"
(6)after clause (xvi), the following clauses shall be inserted, namely:-"(xvi-a) "prescribed authority" means an officer, an agency or the organization as the State Government may by order in the Official Gazette, appoint;(xvi-aa) "private market" means the market for which the licence has been granted under Chapter IVA;";
(7)after clause (xvii), the following clauses shad be inserted, namely:-"(xvii-aa) "processing" means any one or more of a series of treatments relating to powdering, crushing, decorticating, dehusking, parboiling, polishing, ginning, pressing, curing or any other manual, mechanical, chemical or physical treatment to which raw agricultural produce or its product is subjected to;(xvii-aaa) "processor" means a person who undertakes processing of any agricultural produce on his own accord or on payment of a charge;(xvii-aaaa) "registration" means registration granted under section 31B;";
(8)after clause (xx), the following clause shall be inserted, namely:-"(xx-a) "special market" means a market declared as such under section 31M;";
(9)after clause (xxiii), the following clauses shall be inserted, namely:-"(xxiii-a) "transportation" means carriage of agricultural produce by any means of transport from one place to another;(xxiii-aa) "transporter" means a person who transports agricultural produce;(xxiii-aaa) "value addition" means processing, grading, packing or other activities due to which value is added to the agricultural produce;".