Section 2(viii) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(viii)"Commission agent" means a person who on behalf of his principal trader and in consideration of a commission or percentage on the amount involved in such transaction buys horticultural produces and makes payment, keeps it in his custody and delivers it to the principal trader in due course or who receives and takes in his custody horticultural produce for sale within the market areas or from outside the market area and sells the same in the market area and collect payment thereof from the buyer and remits the sale proceeds to his principal trader.
