Section 2(e) in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
(e)"dealer" means a person, firm, association of persons, company, institutions, organization or co-operative society approved by Central or State Government engaged in the business of purchase, sale or storage for sale of any one of rice, wheat, pulses, edible oil seeds and edible oils whether or not in conjunction with any other business and includes producers, wholesalers, retailers and commission agent but excludes the cultivators in respect of their own produces;
