Section 2(9) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(9)"Commercial transaction" means any transaction made by traders for sale, purchase, processing for ancillary sale, purchase, storage or sale to consumers of agricultural produce within the market yard or out of market yard, within the market area or out of market area, within the State or out of the State, in which the payment of market fees has already been made to any Market Committee of the State and information pertaining to payment of market fees has been submitted to concerned Market Committee in prescribed form;
