Section 2 in The Najafgarh Marketing Committee Bye-Laws, 2004
2. Definitions.
(1)In these Bye-laws, unless the context otherwise requires,(a)"Act" means the Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (Delhi Act 7 of 1999);(b)"agricultural produce" has the same meaning as assigned under Clause (a) of sub-section 1 of Section 2 of the Act;(c)"auction site" means the place or places in the market approved by the Committee for auction of notified agricultural produce;(d)"Chairman", "Vice-Chairman" and "members" means respectively the Chairman, Vice-Chairman and members of the Committee;(e)"Committee" means the Najafgarh Agricultural Produce Marketing Committee, Delhi and shall include the successive marketing committees, as the case may be, for the market area within which the marketing of notified agricultural produce is regulated;(f)"Director" means the Director of Agricultural Marketing, Government of National Capital Territory of Delhi;(g)"Licensee" means a person who is holder of valid licence granted by the Committee;(h)"market functionary" has the same meaning as assigned under the Act;(i)"office of the Committee" means the head office including the branch office of the Committee as may be specified by the Committee from time-to-time;(j)"Place" means any stall, phar or thnda, shop open or covered, shed, open structure enclosure or open space of any other site used for marketing of agricultural produce;(k)"Palledar" means the person who gives services for loading and unloading on charging rates prescribed by the Committee;(l)"Principal Market" and "Subsidiary Markets" means a principal market and subsidiary markets respectively as established under sub-section (2) of Section 23 of the Act;(m)"proposition" means formal proposal;(n)"rules" means the Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 or other rules which may be enforced from time-to-time;(o)"transporter" means a person who is either the owner or the person incharge of the vehicle engaged for carrying agricultural produce in the market area;(p)"unit" means the quantity/weight of the produce filled in the bags/peti/crate/tray,/parat or other container as may be notified by the Committee for various items of agricultural produce subject to the rules, if any;(q)"weighing" includes putting the filled bags/peti/crate/tray/parat or other container on the scale, adjustment of weight and putting it down from the scale and nothing down the actual weight of the agricultural produce;(2)The "terms and conditions" used in these Bye-laws but not defined herein shall have the same meaning as respectively assigned to them in the Act and the rules.
