Section 2(d) in Chhattisgarh Rice Procurement (Levy) Order, 2007
(d)"Dealer" means any person, partnership firm, association or registered body, engaged in the business of purchase, movement, sale, supply, distribution or storage for sale of paddy or rice, whether as a wholesaler or retailer having transaction of more than 500 quintal in a month or producer or manufacturer or exporter or importer, whether or not in conjunction with any other business and includes his representatives or agents;
