Section 2(e) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(e)"commission agent" or "Aarhatiya" means a person who, in the ordinary course of business, makes or offers to make, a purchase or sale of agricultural produce, on behalf of the owner or seller or purchaser of agricultural produce, for Arhat or commission ;(ee)[ `wholesale transaction' in relation to any specified agricultural produce means sale and purchase of that produce exceeding such quantity as a market committee may specify in its bye-laws to be the limit of retail sale;] [Substituted by section 2 (ii) U.P. Act No. 19 of 1979.]
