Section 2(c) in Andhra Pradesh Rural Development Act, 1996
(c)"Dealer" means any person who carries on the business of buying, selling, supplying or distributing goods directly or otherwise whether for cash, or for deferred payment, or for commission, remuneration or otherwise valuable consideration, and includes; -(i)a miller;(ii)a commission agent, a broker, a delcredere agent, an auctioneer or any other mercantile agent, by whatever name called, who carries on the business of buying selling, supplying or distributing of goods specified in the Schedule on behalf of any principal or principals.
