Section 1(c) in The Cotton Textiles (Control) Order, 1948
(c)"dealer" means a person carrying on the business of selling cloth or yarn or both, whether wholesale or retail, and whether or not in conjunction with any other business and [shall include (i) a master-weaver of handloom cloth , and (ii) a person in possession of cloth or yarn acquired by him under an export licence;] [Substituted by S.R.O. 1484 dated 20th August, 1952.]
