Section 2 in The Haryana Rural Development Rules, 1987
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Haryana Rural Development Act, 1986;(aa)[ "agency" means an individual society registered as such under the provisions of the Haryana Co-operative Societies Act, 1984 (22 of 1984), or a company registered as such under the Companies Act, 1956 (1 of 1956), or a firm registered as such under the Indian Partnership Act, 1932 (9 of 1932), to collect fee in case of fruits and vegetables in notified market area;] [Added by Haryana Notification No. S.O. 47/H.A. 6/1986/S. 8/2004. Dated 11.5.2004.](b)"agricultural produce" means the produce specified in the schedule to these rules;(c)"appellate authority" means any person appointed by the Government to perform the functions of the appellate authority under these rules;(d)"assessing authority" means any person appointed by the Government to perform the functions of the assessing authority under these rules;(e)"Rural Development Fund Collector" means any person appointed by the Government to perform the functions of the Rural Development Fund Collector for a district under these rules; and(f)"form" means a form appended to these rules.
