Section 2 in Jammu and Kashmir Kerosene Oil (Licensing) Order, 2016
2. Definitions.
- In this order, unless the context otherwise requires,-(a)"Dealer" means a person who is engaged in the business of supplying kerosene oil whether or not in conjuction with any other business to a retail dealer ;(b)"Declared Price" in relation to a variety of kerosene oil supplied in any area means the maximum price declared in accordance with the provisions of clause 3 of the Kerosene (Fixation of Ceiling Prices) Order, 1970, by the Director, Food, Civil Supplies and Consumer Affairs ;(c)"Form" means a form appended to this order ;(d)"Kerosene Oil" shall have the same meaning as assigned to it in item No. 7 of the First Schedule to the Central Excise and Salt Act, 1994 (1 of 1944) ;(e)"Licensing Authority" means the Government or an officer appointed by the Government to exercise the powers and perform the duties of Licensing Authority under the provisions of this order ;(f)"Retail dealer" means a person carrying on retail business of supplying kerosene oil to consumers ;(g)"Stockist" means a person carrying on wholesale business of supplying kerosene oil whether or not in conjunction with any other business to a dealer and includes-(i)his representative or agent ; and(ii)an oil company making wholesale supply from its storage or selling point.
