Section 2 in The U.P. Scheduled Commodities Distribution Order, 1990
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Act" means the Essential Commodities Act, 1955;(b)"Adult" means any person who has completed the age of five years and "child" means any person who has not completed that age;(c)"Agent" means a person authorised to run a fair price shop;(d)"Collector" includes District Magistrate and an officer authorised in writing by the Collector/District Magistrate to perform all or any of his functions under this Order;(e)"Fair Price Shop" means a shop set up under these orders of the State Government for the distribution of Scheduled Commodities;(f)"Food Officer" means the Food Commissioner, Additional Food Commissioner, Deputy Food Commissioner, Assistant Food Commissioner. Regional Food Controller, District Magistrate, Additional District Magistrate (Civil Supplies), District Supply Officer, Deputy Town and Rationing Officer and Area Rationing Officer or any other officer authorised by the State Government in this behalf;(g)"Holder" in relation to an identity card, means the person whose name or designation appears as such on that identity card;(h)"House-hold" means the collection of individuals who normally eat food prepared in the same kitchen;(i)"Identity Card" or "Card" means a card issued under clause 5 of this Order;(j)"Person" means an individual, a partnership firm, a Co-operative Society, or a Company incorporated under the Companies Act, 1956;(k)"Qualified Resident" means a person resident of any part of the State of Uttar Pradesh and authorised under general or special order of the State Government for the time being in force, to receive an identity card on behalf of himself or a household or an establishment;(l)"Regional Food Controller" includes an officer authorised in writing by the Regional Food Controller to perform all or any of his functions under this Order;(m)"Scheduled Commodity" means a Commodity specified in the Schedule appended to this Order, products thereof and includes such other commodities which the State Government directs to be sold through a fair price shop;(n)"Unit" means quantity of Scheduled Commodities which an adult is entitled to receive or double the quantity which a child is entitled to receive in a month.
