Section 2(c) in The Aluminium (Control) Order, 1970
(c)"dealer" means any person, who carries on the business of buying or selling aluminium metal and manufactures and semi-manufactures of aluminium metal, whether or not in conjunction with other business and includes a producer or manufacturer thereof [or a person acquiring aluminium for manufacture;] [Added by S.O. 229(E), dated 27th March, 1981 (w.e.f. 27th March, 1981).](cc)[ "expenses for administration" means the expenses estimated to be incurred by the controller in discharge of his functions under this Order;] [Inserted by S.O. 229(E), dated 27th March, 1981 (w.e.f. 27th March, 1981).]
