Section 2 in The Orissa Agricultural Produce Markets Rules, 1958
2. Definitions.
- ln these rules, unless there- is anything repugnant n the subject or context-(i)"Act" means the Orissa Agricultural Produce Markets Act, 1956;["(i-a) "Area of Operation" of a Private Market means the area from which agricultural produce are brought into the private market for sale and may extend to the whole of the Market Area within which it is permitted to be established or any part thereof. [Inserted vide O. G. E. No. 1124 dated 5.7.2007.](i-aa) "Auxiiliary Market yard" means a facility created for supporting the activities of a Private Market at a location other than the market proper where agricultural produce are delivered by the producers to the licensee of the Private Market or his Agent.](ii)"Broker" means an agent (not being a private servant) habitually employed on commission to make contracts for the purchase or sale of agricultural produce on behalf of his principal;[(ii-a) "Business" means purchase, sale, processing,value addition,storage, transportation and all other activities connected with the marketing of agricultural produce; [Inserted vide O. G. E. No. 1124 dated 5.7.2007.](ii-aa) "Common Varieties of Rice" means ail varieties of rice other than Basmati Rice, other aromatic local varieties of Rice such as Kalajira, Jagannath, Pimpudibas, Duvraj, Padmakeshari or by whatever local name known and varieties classified for the time being by the Food Corporation of India as Grade A varieties.](iii)[ "Market" includes a market yard;] [Substituted vide Orissa Gazette Part-III/21.11.1974.][(iii-a) "Marketing" means all activities involved in the flow of agricultural produce from the production points commencing from the stage of harvest till these reach the ultimate consumer, viz. sorting, grading, clearing, packaging, processing, storage, transportation, maintaining channels of distribution and ail other functions involved in the process; [Inserted vide O. G. E. No. 1124 dated 5.7.2007.](iii-aa) "Marketing Charges" means charges on account of or in respect of commission, brokerage, weighing, measuring, hammali (loading, unloading and carrying) cleaning, drying, sieving, stitching, stacking, hiring, gunny bags stamping, bagging, storing, warehousing, grading, sorting, packaging transporting and processing; and(iii-aaa) "Market Service Charges" means the charges on account of services provided by the licensee of a Private Market to the purchasers of Agricultural Produce allowed to trade in such a Market.](iv)[Omitted](v)"Market yard" means any area declared to be market yard under Clause (a) of Rule 46;[(v-a) "Private Market" means a market established under Section 6A which includes the market proper as well as any Auxiliary Market yard established to support its activities; [Inserted vide O. G. E. No. 1124 dated 5.7.2007.](v-aa) "Processing" means any one or more of a series of treatments relating to powdering, crushing, decorticating, de-husking, parboiling, polishing, ginning, pressing, curing or any other manual, mechanical, chemical or physical treatment to which raw agricultural produce or its products is subjected; and (v-aaa) "Processor" means a person who undertakes processing of any notified agricultural produce on his own accord or on payment of a charge;](vi)"Government" means the Government of Orissa;(vii)"Financial year" means the year commencing on the 1st day of April;(viii)"Secretary" means the person appointed as the Secretary of the Market Committee under these rules or any officer or servant appointed for the time being to perform the duties of the Secretary;(ix)"Section" means section of the Act;[(ix-a) "Seller" means a person who sells or agrees to sell any agricultural produce; [Inserted vide O. G. E. No. 1124 dated 5.7.2007.](ix-aa) "Sub-Market Yard" in relation to a market area means a specified place other than the market yard and includes any enclosure, building or locality declared as such in any market area by the State Government by notification; and](x)"Trader" means a person buying and selling agricultural produce as the principal or as the duly authorised agent of one or more farms;[(x-a) "Transit Slip" means a written statement issued by the Licensee of a Private Market or his agent in respect of agricultural produce which has been bought at the said market and is being moved by the buyer to another place for subsequent sale or processing, [Inserted vide O. G. E. No. 1124 dated 5.7.2007.](x-aa) "Value addition" means cleaning, grading, sorting, packing, processing or other activities due to which value is added to agricultural produce.](xi)Words and expressions used but not defined in these rules shall have the same meanings as respectively assigned to them in the Act.Part-II Constitution of Market Committees and Election
