Section 2(18) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(18)"producer" means any person who grows, rears, or produces by himself, or by hired labour, or otherwise, any agricultural produce in an extent of land not less than half an hectare, but does not include a broker or a trader in that produce, although he may grow, rear or produce that produce:Provided that for the purposes of clauses (a) and (c) of sub-section (2) of section 10, a person shall not be deemed to be a producer, unless he has grown, reared, or produced the notified agricultural produce for. a period of not less than three years immediately preceding the date of occurrence of the vacancy against which he is to be nominated.If any question arises as to whether any person is a producer or not for the purposes of this Act, the decision of the Collector shall, subject to the provisions of section 60, be final. In arriving at a decision, the Collector shall follow such procedure as may be prescribed.Explanation. - For the purpose of this clause, "producer" shall also include a tenant;
