Section 2(24) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(24)[ 'Commodity' means any commodity produced or extracted chemically or mechanically or with the help of tools and equipment driven manually or by power other than the agricultural products as specified in the list to be prepared under clause (ii) of section 90-A of this Act' [New Clauses 24 to 28 added by Section 3(ii) Bihar Coal Mining Area Development Authority (Amendment) Act, 1992.]
