- In this order, unless the context otherwise requires-(a)"Consumer" means a person who purchases wheat for consumption by himself and the members of his family and includes an institution which purchases wheat for consumption by its members and staff;(b)"Controller of Supplies" means the Controller of Supplies appointed by the Government;(c)"Family" includes servants living in the same mess and in case of an institution, all its members and staff;(d)"Form" means a form appended to this order;(e)"Government" means the Government of Orissa;(f)"Government Agent" means a person authorised by the Government to purchase or sell or store in wholesale quantities, wheat on account of the State or Central Government;(g)"Institution" means Hospitals, Sanatoria, Convalescent Homes, Nursing Homes, Orphanages, Work Houses, Work Hostels, Asylums, Infirmaries, Schools, Colleges and Universities with Hostels providing meals and includes other institutions of a like nature;(h)"Licensing Authority" means the Collector of the district;(i)"Procedure" means a person who grows wheat or causes wheat to be grown on any land and includes any such person who converts such wheat to any wheat product;(j)"Dealer" means a person who purchases or sells wheat in any quantity exceeding [20] [Substituted vide O.G.E. 1717, dated 8.12.1987.] quintals in a calendar day or stores wheat exceeding [50] [Substituted vide O.G.E. 1717, dated 8.12.1987.] quintals at any time;(k)"Roller Flour Mill" means a flour mill in which the disintegration of wheat is done by grooved steel in iron rollers worked by power;(l)"Wheat Products" means Maida, Suji, Wholemeal Atta, Resultant Atta and Wheat Bran.
