Section 2 in The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974
2. Definitions.
(1)In this Order unless the context otherwise requires-(a)"Controller" means Director, Joint Director, Deputy Directors and Assistant Directors of Food, Civil Supplies Officers, Assistant Civil Supplies Officers working under the Supply Department, Government of Orissa within their respective jurisdictions and includes such other officers of the State Government as may be authorised by the State Government by notification in the Official Gazette to perform all or any of the functions of the Controller under this Order in respect of such areas as may be specified in the notification;(b)"Collector" means an Officer appointed as such to remain in charge of any of the revenue districts of the State;(c)"Dealer" means any person carrying on the business of selling any essential foodstuff as importer, wholesaler or retailer and includes an agent of such person, but does not include a producer;(d)"Essential foodstuff" means any of the foodstuffs specified in Column (1) of the First Schedule;(e)"Food Corporation" means the Food Corporation of India established under the Food Corporation Act, 1964 (Act 37 of 1964);(f)"Importer" means any person who brings any essential foodstuffs into the State of Orissa from any place outside the State for the purpose of sale and includes a broker or a commission agent or any other agent having authority to sell such foodstuffs on behalf of such person;(ff)[ "Paddy" includes rice;] [Inserted vide Orissa Gazette Extraordinary No. 1764/19.11.1974 (SRO No. 587 dated 19.11.1974)]Explanation - For the purposes of this Order 66 Kgs. of rice shall be considered as equivalent to one quintal of paddy.(g)"Producer" means person engaged in the production, manufacture or processing of any essential foodstuffs in the State of Orissa;(h)"Retailer" means a person who sells any essential foodstuffs to a consumer not being a dealer or a producer;(hh)[* * *] [Deleted vide Orissa Gazette Extraordinary No. 1764/19.11.1974 (SRO No. 587 dated 19.11.1974)](i)"Schedule" means a Schedule appended to this Order;(j)"State Government" means the Government of the State of Orissa;(k)"Wholesaler" means a dealer who sells any essential foodstuffs to any other dealer or to a producer and includes a broker, commission agent or any other agent having authority to sell any essential foodstuffs belonging to his principal.(2)A person shall be deemed to be in possession of essential foodstuffs-(a)when they are held on behalf of that person;(b)notwithstanding that they are pawned or pledged with another person.
