Section 2(a) in The Warehousing Corporations Act, 1962
(a)"agricultural produce" means any of the following classes of commodities, namely:--(i)foodstuffs, including edible oil-seeds;(ii)cattle fodder, including oil-cakes and other concentrates;(iii)raw cotton, whether ginned or unginned, and cotton seed;(iv)raw jute; and(v)vegetable oils;
