Section 2(1)(ii) in The Orissa Agricultural Produce Markets Act, 1956
(ii)[] [Substituted vide Act No. 27 of 1984, Section 2 (i) (a).] "Agriculturist" means a person who ordinarily, by his own labour or by the labour of any member of his family or who, by the labour of his tenants, servants, hired labourer or otherwise, is engaged in the production or growth of agricultural produce which has not-been processed but does not include a trader, commission agent, processor or broker in or in relation to agricultural produce although such trader, commission agent, processor or broker may also be engaged in the production or growth of agricultural produce;