Section 2 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
2. Definitions.
- In these bye-laws, unless the context otherwise requires,-(a)"Act" means the Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (Delhi Act No. 7 of 1999);(b)"agricultural produce" means animal husbandry products and pisciculture and other live-stock which may be declared as agricultural produce as per provisions of the Act;(c)"auction site" means the place or places in the market yard or in the market area approved by the Committee for the auction of notified agricultural produce, animal husbandry products and pisciculture;(d)"Chairman", "Vice-Chairman" and "member" means respectively Chairman, Vice-Chairman and member of the Committee;(e)"Committee" means the Delhi Fish, Poultry and Egg Marketing Committee covering the whole territorial area of the National Capital Territory of Delhi as a market area for the marketing of fish, poultry and egg and may include other livestock also which may be declared or notified as agricultural produce under the provisions of the Act;(f)"Director" means the Director of Agricultural Marketing, Government of National Capital Territory of Delhi;(g)"incidental service fee" means the fees payable by the seller;(h)"licensee" means a person who is a holder of valid licence granted by the Committee;(i)"market functionary" has the same meaning as assigned under the Act;(j)"market service fee" means the fee payable by the buyer;(k)"office of the Committee" means the head office including the branch offices of the Committee as may be specified by the Committee from time to time;(l)"place" means any stall, phar or thada, shop, open or covered shed, open structure, enclosure or open space or any other site used for marketing of agricultural produce;(m)"principal market and subsidiary market(s)" means respectively a principal market and subsidiary market(s) as established under sub-section (2) of Section 23 of the Act;(n)"proposition" means formal proposal;(o)"rules" means the Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000 or other rules which may be enforced from time to time;(p)"seller" means a person who sells or agree to sell any notified agricultural produce and include a person who sells on behalf of any other person as his agent or servant or commission agent;(q)"selling by numbers" means selling the animal husbandry product and other notified livestock by number;(r)"selling by weight" means selling the animal husbandry product, pisciculture and other notified livestock by weight;(s)"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;(t)"unit" means the quantity/numbers or weight of the produce loose, or filled in a crate/peti/drum/tokra or other container, as the case may be, and notified by the Committee for various items of agricultural produce subject to the rules, if any;(u)"weighing" includes putting the loose, or filled crate/peti/drum/ tokra or other container, as the case may be, on the scale/ weighing machine adjustment of weight and putting it down from the scale and noting down the actual quantity, number or weight of the agricultural produce.(2)Terms and expressions used in these bye-laws but not defined herein and defined in the Act and/or the rules shall have the same meaning as respectively assigned to them in the Act and the rules.
