Section 2(b) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(b)"Contract Farming Sponsor" means a person, firm, company, group of persons or a body, by whatever name called, registered under any law for the time being in force;(xv)"Contract Farming Agreement" means the written agreement, made for contract farming between Contract Farming Sponsor and contract farming producer;(xvi)"Co-operative Marketing Society" means a Co-operative Society of producers, registered under the Uttaranchal Cooperative Societies Act, 2003 (Uttaranchal Act No. 5 of 2003), which has, as its principal objects, the promotion of sale or purchase of agricultural produce;(xvii)"Nomination" means a person, appointed/nominated by the State Government in this behalf by general or special order;(xviii)"Export" means dispatch of agricultural produce outside India;(xix)"Exporter" means any such person or firm, who exports agricultural produce.(xx)"First Arrival" means such notified agricultural produce, which reaches Market Area for sale, storage or transaction, upon which no market fee has been paid, even if it has been brought to that Market Area from any other Market Yard or Market Area or State or India;(xxi)"Import" means bringing agricultural produce from outside India;(xxii)"Importer" means such person or firm,who imports agricultural produce from outside India;(xxiii)"Licence" means license granted under this Act;(xxiv)"Licensee" means a person, association, firm, company, public sector undertaking or society, to whom a license has been granted under this Act;(xxv)"Local Body" means a Nagar Nigam, Nagar Palika Parishad, Cantonment Board, Nagar Panchayat, Zila Panchayat and Gram Panchayat, constituted or established under any enactment in force in Uttarakhand;(xxvi)"Managing Director" means an officer, appointed by the State Government as Managing Director and includes any other officer authorized by the Board or Managing Director to perform all or any of his functions under this Act;(xxvii)"Marketing" means all activities involved in the flow of agricultural produce from the production point till they reach the consumer viz. grading, processing, storage, transport, channels of distribution and all other functions involved in the process;(xxviii)"Market Area" means any area notified as such under section 10 or modified under section 11 of this Act;(xxix)"Market Charges " includes charges on account or in respect of commission, brokerage, weighing, measuring, hammali (loading, unloading and carrying) cleaning, drying, sieving, stitching, stacking, hiring, filling up of gunny bags, stamping, bagging, storing, warehousing, grading, surveying, transporting and processing and also include any charge, by whatever name called, which is realized or may be realized by, or may be payable to, a trader in respect of any transaction of sale or purchase of any specified agricultural produce under or purporting to be under any custom or usage of trade, or otherwise;
