Section 2 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Adhiniyam" means Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);(b)"Assistant Engineer Board" means Assistant Engineer of Madhya Pradesh State Agricultural Marketing Board;(c)"Farmers Road Fund" means the amount collected for the roads of the market area;(d)"Agricultural Research and Infrastructure Development Fund" means amount mobilized for agricultural research and infrastructure development;(e)"Accounts Officer" means Accounts Officer posted in Madhya Pradesh State Agricultural Marketing Board;(f)"Board" means Madhya Pradesh State Agricultural Marketing Board;(fa)[ "Cattle" shall have the same meaning as given in Section 2 of the Madhya Pradesh Goseva Ayog Adhiniyam, 1995 (No. 18 of 1995)] [Inserted by Notification No. D-15-3-99-XIV-3, dated 12-7-2004.];(g)"Chief Accounts Officer" means Chief Accounts Officer posted in Madhya Pradesh State Agricultural Marketing Board;(h)"Collector" means District Collector;(i)"Chief Engineer" means Chief Engineer posted in Madhya Pradesh State Agricultural Marketing Board;(j)"College" means Government College;(k)"District Planning Committee" means Committee constituted under Section 3 of Madhya Pradesh District Planning Committee Act, 1995 (No. 19 of 1995);(l)"Divisional Office" means office established by the Board in revenue division;(m)"Deputy Director" means Deputy Director posted in divisional office appointed by Mandi Board;(n)"Draft" means draft mentioned in these rules;(o)"Executive Engineer" means Executive Engineer of Madhya Pradesh State Public Works Department;(p)"Executive Engineer Board" means Executive Engineer of Madhya Pradesh State Agricultural Marketing Board;(q)"Financial Year" means the period from 1st April to 31st March;(r)"Form" means the form appended to these rules;[ra) "Goshala" means Goshala or other similar institution which has been registered under the Madhya Pradesh Goseva Ayog Adhiniyam, 1995 (No. 18 of 1995)] [Inserted by Notification No. D-15-3-99-XIV-3, dated 12-7-2004.];(s)"Market Committee" means Market Committee established under Section 11 of the Adhiniyam;(t)"Market Area" means any area of the Market Committee notified by State Government under Section 4 of the Adhiniyam;(u)"Market Yard" means the notified Market Yard/Sub-Market Yard/Hat Bazaar of any Agriculture Market Committee notified by State Government under Section 5 of the Adhiniyam;(v)"Managing Director" means Managing Director of Madhya Pradesh State Agricultural Marketing Board;(w)"Madhya Pradesh State Marketing Development Fund" means amount mobilized under Section 43 of the Adhiniyam;(x)"Sub-Engineer Board" means Sub-Engineer of Madhya Pradesh State Agricultural Marketing Board;(y)"Superintending Engineer Board" means Superintending Engineer of Madhya Pradesh State Agricultural Marketing Board;(z)"Section" means the section of the Adhiniyam;(aa)"School" means Government School;(ab)"State Government" means the Government of Madhya Pradesh.
