In this Order, unless the context otherwise requires,-(a)"exercise book" means any exercise book or examination answer-book fabricated with the concessional rate, cultural variety of white printing paper made available by the Central Government direct or through the State Government, and mentioned in the Schedule;(b)"dealer" means a person engaged in the business or manufacture, sale, or storage for sale, of any exercise books, whether by wholesale (whether as manufacturer, supplier or distributor) or by retail, and includes his representative or agent;(c)"prescribed authority" means the District Magistrate and includes any officer authorised by him in writing to perform any of his functions under this Order;(d)"Schedule" means the Schedule appended to this order;(e)"Schedule price" in relation to an exercise book, means the price indicated against it in the Schedule.
