Section 2(g) in Bihar State Registered Dealers Accidental Death Grants Scheme, 2014
(g)"Registered Dealer" means a person whose Business enterprise is registered under the following Act/Acts administered by the Commercial Taxes Department:-(i)Bihar Value Added Tax Act, 2005(ii)Central Sales Tax Act, 1956(iii)Bihar Entertainment Tax Act, 1948(iv)Bihar Electricity Duty Act, 1948(v)Bihar Advertisement Tax Act, 1981(vi)Bihar Hotel Luxury Taxation Act, 1988(vii)Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale therein Act, 1993
