Section 2(iv) in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2016
(iv)Dealer in respect of edible oi 'reeds and edible oils: - A person, who engages himself in the business of purchase, sale or storage for sale of edible oilseeds or edible oils in quantity of more than (5) five quintals of any one or all edible oils including hydrogenated vegetable oils taken together or (30) thirty quintals of any one or all edible oilseeds including groundnut in shell taken together, and includes a manufacturer of edible oils, but does not include Farmers/agriculturalists who stores oil seeds for his personal cultivation or seed purpose.
