Section 2(y) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(y)'trader' means a person who in the ordinary course of business in engaged in buying or selling agricultural produce as a principal or as a duly authorized agent of one or more principals and includes a person, engaged in processing of agricultural produce;(aa)[ 'village' shall have the same meaning as in the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950;] [Substituted by section 2 (c) of U.P. Act No. 6 of 1977](bb)"weigh man" means a person who, in the ordinary course of business, is engaged in weighing of agricultural produce in connection with a transaction of sale or purchase thereof;(cc)"weighing or measuring instrument" means a weighing instrument or a measuring instrument as defined in the Uttar Pradesh Weights' and Measures (Enforcement) Act, 1959 ;(dd)"weight or measure" means commercial weight or measure or a standard weight or measure, as defined in the U. P. Weights and Measures (Enforcement) Act, 1959(U.P. Act No. 5 of 1959)
