Section 2(32) in The Punjab Agricultural Produce Markets Act, 1961
(32)"producer" means a person who in his normal course of grows, manufactures, rears or produces, as the case may be agricultural produce personally, through tenants or otherwise, but does not include a person who works as a dealer or a broker or who is a partner of a firm of dealers or brokers or is otherwise engaged in the business of disposal of agricultural produce other than that grown, manufactured, reared, or produced by himself, through his tenants or otherwise. If a question arises as to whether any person is a producer or not for the purposes of this Act, the decision of the Deputy Commissioner of the District in which the person carries on his business or profession shall be final:Provided that no person shall be disqualified from being a producer merely on the ground that he is a member of a Co-operative Society;Explanation. - The term 'producer' shall also include tenant;
