Section 2 in Bihar Essential Articles (Display of Prices and Stocks) Order, 1977
2. Definitions.
(a)"Articles" means any essential commodity mentioned in Schedules I and II appended to this Order and includes any other article to be declared so from time to time, by the State Government or the Commissioner or the District Magistrate empowered by the State Government in this behalf:Provided that if the Commissioner or the District Magistrate is satisfied that there is no shortage, hoarding, or black marketing in any article mentioned in Schedules I and II or for which there is no apprehension of malpractices by the dealers, he may from time to time by a general or special order, in this behalf, exclude from or add to any item in the said Schedules.(b)"State Government" means the Government of the State of Bihar.(c)"Dealer" means a person who deals in the sale or storage for sale either wholesale or retail of any of the articles mentioned in Schedules I and II and includes his agent or representative or Arhatia.(d)"Price" in relation to an article means the amount of money for which the dealer sells or parts with, agrees to sell or to part with, offers to sell or to part with any articles and includes sales tax and other taxes, if any.(e)"List of prices" means the list maintained from time to time by a dealer in Form "A" of Schedule II to this Order indicating the sale price and stock of these articles specified in which the dealer carries on business.(f)"Commissioner" means the Divisional Commissioner and includes the Food Commissioner, Bihar.(g)"District Magistrate" means the Collector of the District.
