Section 2 in The Rajasthan Agricultural Produce Markets Rules, 1963
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context:-(i)"Act" means the Rajasthan Agricultural Produce Markets Act, 1961.(ii)"'A' Class Broker" means a Commission Agent which is included in a 'Broker' as defined in the clause (iii) of section 2(1) of the Act.(iiA)[ "Agriculture Produce of Particular Specification" means notified agricultural produce specified in the license issued under section 5-C and section 14 of the Act. [Inserted by Notification No. F. 4(77)/Agriculture/Group-2/2003, dated 23.3.2007-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.3.2007, page 129(1), vide G.S.R. 78 = 2007 RSCS/Part II/page 549/H. 484.](iiB)"Chemical Composition" means different parts with which notified agriculture produce is made of.](iii)"'B' Class Broker" means Broker other than the Commission Agent.(iv)"Collector" means the Collector of that District within the limits of which the Principal Market Yard falls.(v)"Government" means the Government of Rajasthan.(vi)"Form" means form appended to these rules.(vii)"Market Committee's Official Year" means the year commencing on the first day of April and ending on 31st March every year.(viii)"Commission Agent" means a person who on behalf of another person and in consideration of a commission makes or offers to make a purchase or sale of any Agricultural Produce or does or offers to do anything necessary for completing or carrying out such purchase or sale.(ix)"Seller" includes a person selling or offering to sell agricultural produce on behalf of another as his duly authorised agent.(x)"Secretary" means a person appointed as Secretary of the Market Committee or any officer or servant appointed for the time being to perform the duties of the Secretary.(xi)[ ^^laLFkk** ls vfHkizsr gS vkSj mlesa lfEefyr gS] ml xzke iapk;r ds flok;] ftldh vf/kdkfjrk esa iz/kku e.Mh ;kMZ vofLFkr gS] e.Mh {ks= dh xzke iapk;rsa] iapk;r lfefr;ka vkSj ftyk ifj"knsa- [Substituted by Notification No. F.7(18)/Agriculture/Group-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.]](xii)"Section" means the section of the Act.(xii)[ Central Financing Agency means the Central Co-operative Bank of the District in which the Principal Market Yard is situated.] [Substituted firstly by Notification No. F. 10(40)/Agriculture V/69/Group II, dated 20.10.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 21.10.1975, dated 21.10.1975 and again by Notification No. F. 10(4)/Agriculture/Group II-B/73, dated 24.6.1986-Rajasthan Gazette, Extraordinary, Part IV-C, dated 25.6.1986, page 89, dated 24.6.1986.](xiii)[ "Private sub-market yard" means a private sub-market yard set-up under the Act for all or any agricultural produce specified in the notification issued under Section 40 of the Act, including a private sub e-market managed by a person other than Market Committee.] [Added by Notification No. G.S.R. 30, dated 13.8.2009 (w.e.f. 6.2.1964).]
