Section 2(7) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(7)"Primary transaction" means the bringing of the notified agricultural produce by any farmer or trader in the market area for the first time for sale-purchase, storage, or processing on which due market fees has not been recovered in any market area. The transaction made between producer of the agricultural produce and the trader for the first time will be deemed to be the primary transaction and the responsibility to make the payment of market fees on that agricultural produce shall lie on the purchaser trader;
