Section 2(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(4)"broker" means an agent who, in consideration of a commission, fee or remuneration, contrives, makes and concludes a bargain or contracts on behalf of his principal, for the purchase or sale of any agricultural produce, but does not receive, deliver, transport or pay for the purchase or collect payment for the sale of the agricultural produce;
