Section 2 in The Punjab Ice Price Control Act, 1968
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or con-text -(a)"dealer" means any person who deals in ice and holds stocks of ice exceeding five quintals at a time for sale and includes his representative or agent;(b)"District Magistrate" means the District Magistrate of the district and includes District Food and Supplies Controllers and District Food and Supplies Officers in their respective jurisdictions;(c)"Ice" means frozen water used for human consumption;(d)"retail" means a transaction which is not wholesale;(e)"wholesale" means a transaction involving a quantity of more than fifty kilograms.
