Section 2(c) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
(c)"Dealer" means a person engaged in the business of purchase, sale or storage for sale of tea in quantities exceeding [three] [Substituted vide Notification No. 8886/25.3.1986.] thousand kilograms of tea at any time and includes a broker, commissioner agent, manufacturer and a warehouse keeper;
