Section 2(34) in Karnataka Agricultural Produce Marketing Act 1966
(34)"producer" means who produces notified agricultural produce on one's own account,-(i)by one's own labour or(ii)by the labour of any member of one's family or(iii)under the personal supervision of oneself or any member of one's family by hired labour or by servants on wages payable in cash or kind but not in share of the produce;Explanation. - For the purposes of this clause a producers' society shall be deemed to be a producer;[(35 x x x] [Omitted by Act 35 of 1986 w.e.f. 17.6.1986]
