Section 2 in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
2. Definitions.
- [(1) In these rules, unless the context otherwise requires,-(a)"allottee" means any eligible person to whom any plot or building under these rules is alloted in a market by allotment or auction;(b)"annexure" means an annexure, appended to these rules;(c)"building" means any construction or part of a construction which is intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not and includes any out-house, structure, stable, cattle-shed, garage, hut, platform and plinth.(d)"competent authority" means the Secretary of the Board;(e)"erect or re-erect any building" includes,-(i)any material alteration or enlargement of any building ;(ii)the conversion by structural alteration into a place for human habitation of any building, not originally constructed for human habitation ;(iii)the conversion into more than one place for human habitation of a building, not originally constructed as one such place ;(iv)the conversion of two or more places of human habitation into one greater number of such places;(v)such alterations of a building as affect an alteration of its drainage or sanitary arrangements, or materially affect its security ;(vi)the addition of any rooms, building, out-houses or other structures to any building;(vii)the construction is a wall, adjoining any street or land, not belonging to the owner of the wall, of a door opening on to such street or land; and(viii)the construction of any overhanging structure over any street or public place or the enclosing of any space intended to be kept open;(f)"Estate Officer" means the Deputy General Manager (Estate) of the Board or any other officer of the State Government, appointed and designated by the State Government as such on recommendations of the Secretary of the Board ;(g)"form" means a form, appended to these rules;(h)"plot"means a piece of land, to be used for commercial purpose or any other co-related or allied purpose in any market, developed and owned by the Board or Committee;(i)"reserve price" means a price, determined by the Secretary of the Board in accordance with these rules for the purpose of transferring the plots by open auction or by allotment; and(j)"transferee" means a person (including a firm or other body of individuals, whether incorporated or not) to whom a plot or building is sold,leased or transferred in any manner whatsoever under these rules and includes his successors and assignees";](2)The words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Punjab Agricultural Produce Markets Act, 1961.
