- In this Order unless there is anything repugnant in the subject or context,-(a)"Bricks" means any bricks or tiles produced with the aid of slack coal but do not include firebricks or refractory bricks and tiles;(b)"Brick-kiln" means any kiln at which bricks are manufactured with coal and the premises appurtenant thereto;(c)"Coal" means coal, coke and other derivatives and includes slack coal, steam coal, soft coke, hard coke or dust coal of various grades but does not include cinder and products and by-products of coal;(d)"Dealer" means a person carrying on as a principal or agent, whether separately or in conjunction with some other business, the business of import, purchase or storage for sale and sale of coal, in wholesale and granted a licence in Form ' B' and commonly known and herein referred to as Coal Agent or in retail and granted a licence in Form 'C and commonly called and referred to herein as 'Coal Depot Holder' but does not include a consumer who imports, purchases or stores coal for his own use;(e)"District Magistrate" or "Licensing Authority" means the District Magistrate of the district and includes the Additional District Magistrate (Civil Supplies) or the District Supply Officer of the district or any other officer not below the rank of Area Rationing Officer authorised by the State Government to exercise the powers and to perform all or any of the functions of District Magistrate or Licensing Authority under this Order;(f)"Export" means to take or cause to be taken out of the Territory of the State of Uttar Pradesh but does not include transit of coal meant for other State/Union Territories in India through Uttar Pradesh;(g)"Import" means to bring or cause to be brought into the Territory of State of Uttar Pradesh;(h)"Inspector" means and includes-(a)in respect of coal referred to in clause (k) (a) an officer or Inspector of Food and Civil Supplies Department working under the respective State Coal Controller or the District Magistrate of the district concerned;(b)in respect of coal referred to in clause (k) (b) an officer or Inspector of the Industries Department: working under the respective State Coal Controller or a Zonal Industries Officer; and(c)or any other officer not below the rank of Inspector appointed by the State Government to exercise the powers in respect of matters specified in clause 13 of this Order;(i)"Licensee" means a person holding a licence under the provisions of this Order in Form 'B' or Form 'C' or Form 'D' appended to this Order;(j)"Retail" means the sale of coal not exceeding ten quintals on a day to any one consumer;(k)"State Coal Controller" means-(a)the Commissioner, Food and Civil Supplies, Uttar Pradesh and includes the Additional Commissioner, Joint Commissioner and Deputy Commissioner, Food and Civil Supplies, Uttar Pradesh or any other officer not below the rank of Assistant Commissioner, Food and Civil Supplies, appointed by the State Government to administer this Order as respects coal dust (slack coal), soft coke and hard coke and steam coal for domestic consumption; and(b)The Director of Industries, Uttar Pradesh including an Additional Director, Joint Director or Deputy Director, Industries as respects steam coal and hard coke for industrial consumption;(l)"Wholesale" means sale of coal exceeding ten quintals in a day to any one consumer.
