Section 2(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 2011
(1)after clause (ii), the following clauses shall be inserted, namely,-(iia)‘e-market’ means electronic market set up either by Government or its agencies or a person for conducting trading in notified Agricultural Produce through electronic media or by any means of communication in which buying, selling, contracting and negotiating is car-ried out electronically through computer network/internet.(iib)‘e-trading’ means trading in which billing, booking, contracting, negotiating information, Exchange Record Keeping and other connected activities are done electronically on computer network/interenet or by any means of communication;
