Section 2 in The Punjab Rural Development Act, 1987
2. Definitions
- In this Act, unless there is anything repugnant to the context, -(a)"agricultural produce" means all produce, whether processed or not, of agriculture, horticulture, animal husbandry, or forest, as may be prescribed;(b)"Board" means the Punjab Rural Development Board established under section 3 of this Act;(c)"dealer" means any person who, within the notified market area, sets up, establishes or continues or allows to be continued any place for the purchase, sale, storage or processing of agricultural produce, or who purchases, sells, stores or processes such agricultural produce in the notified market area;(d)"Fund" means the Punjab Rural Development Fund constituted under section 6 of this Act;(e)"prescribed" means prescribed by rules made under this Act;(f)"processing" means giving treatment or a series of treatments to an agricultural produce in order to make it fit for use or consumption and includes manufacturing out of agricultural produce;(g)"regulations" means the regulations, made under this Act;(h)"rural area" means area other than the, -(i)local area included in a municipality under the Punjab Municipal Act, 1911;(ii)local area constituted to be a City under the Punjab Municipal Corporation Act, 1976;(iii)area declared as an urban estate under the Punjab Urban Estates (Development and Regulation) Act, 1964; and(iv)place declared to be a cantonment under the Cantonments Act, and(i)words and expressions used but not defined in this Act shall have the meaning assigned to them in the Punjab Agricultural Produce Markets Act, 1961.
