Section 2 in Telangana Pulses, Edible Oil Edible Oil Seeds (Licensing, Storage and Regulation) Order, 2015
2. Definitions.
- In this order, unless the context otherwise requires.a. "Collector" means the Collector of the district and includes Joint Collector in the district and the Chief Rationing Officer in the Twin Cities of Hyderabad and Secunderabad.b. "State Government" means the State Government of Telangana.C. "Commissioner" means the Commissioner of Civil Supplies, Government of Telangana.d. "Bulk Consumer" means a hotel, a restaurant, halwai, an educational institution with hostel facilities, a hospital or a religious or charitable institution, Bakeries, Biscuit manufacturers, Confectionery manufacturing unit.e. "Commission Agent" means ;he-commission agent having, in the customary course of business as, such agent, authority either to sell Scheduled Commodities or to consign Scheduled Commodities purpose of sale or to buy Scheduled Commodities.f. "Dealer " means any person engaged in the business of purchase, movement, sale, supply, distribution or storage for sale of any of the commodities specified in the schedule-I whether as a wholesaler or retailer or producer or manufacturer or exporter but except importer, whether or not in conjunction with any other business and includes his representatives or agent."g. "Dealer in pulses" means A person engaged in the business of purchase, sale and storage for sale of any pulses exceeding ten quintals of one pulses or twenty five quintals of all pulses taken together at one time.h. "Edible Oil" means any oil used for cooking for human consumption and includes hydrogenated vegetable oils other than coconut oil.i. "Dealer in respect of edible oil seeds and edible oils" means person, who engages himself in the business of purchase, sale or storage for sale of edible oil-seeds or edible oils in quantity of more than five quintals of any one or all edible oils including hydrogenated vegetable oils taken together or thirty quintals of any one or all edible oil-seeds including groundnut in shell taken together and includes a manufacturer of edible oils, but does not include agriculturalist/Ryot who stores the oil seeds produced by his personal cultivation or seed purpose.j. "Pulses" means those indicated in Schedule-I to this Order, including Redgram (Tur), Blackgram (Urad), Greengram (Moong), Masur, Matar and Bengalgram (Gram) - whole gram and split (dais) thereof;k. "Retailer" means a person who sells pulses (whole or split) to consumers directly;l. "Scheduled Commodities" means any one or more of the commodities mentioned in the Schedule-I to this Order including products thereof other than husk and bran.m. "Producer" means a person carrying on the business of milling of any of the pulses; by buying pulses for being processed by himself and selling the finished products to a wholesaler or through a Commission agent; or by doing any of the processes of milling or manufacturing on behalf of another, but does not include farmer/agriculturist who stores pulses for his personal cultivation or seed purpose.n. "Producer in relation to edible oils" means a person carrying on the business of expelling, extracting or manufacturing or refining any edible oils:-o. "Licensing authority" means:-(i)in relation to wholesalers, the District Supply Officer of the district concerned or such other Officer not below the rank of a Revenue Divisional Officer as the State Government may so appoint having jurisdiction over the place of business; and(ii)in relation to retailers in twin cities of Hyderabad and Secunderabad and Rangareddy district with urban agglomeration, the Assistant Supply Officer concerned and elsewhere (other than, the above cities/urban agglomeration ), the Tahsildar having Jurisdiction over the place of business;Provided that where a dealer applies for a Composite Licence for conducting both wholesale and retail business, the Licensing Authority empowered to grant wholesale licence shall also exercise the powers in respect of retail licence.Provided further that each chain of Super Bazaar or Super Market in the State would be given wholesale licence where wholesale stocks are stored and each branch of super bazaar would be given a retail licence by the respective Licensing Authorities.P. "Population" means population as determined in 2011 census.q. "Primary Mandis" means a mandi where a farmer initially sells his Produce.(a)by buying edible oil-seeds for being processed by himself and selling the finished products through a wholesaler or through a commission agent,Or(b)by doing any of the processes of extracting or manufacturing or refining on behalf of another.r. "Super Bazaar or Super Market" means a commercial establishment where all the Scheduled Commodities required by consumers are sold under one roof and there can be a chain of such outlets either in the same city/town or in different cities/towns.s. "Wholesaler" means a dealer who sells any Scheduled Commodity to retailers or to bulk consumers.
