Section 2 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Appellate Authority" means any authority appointed by the State Government to exercise the powers of the appellate authority under this order;(b)"bulk consumer" means a hotel, restaurant, educational institution with hostel facilities, jails, hospitals, religious or charitable institutions;(c)"Collector" means the Collector in charge of revenue district;(d)"commission agent" means a commission agent having in the customary course of business as such agent authority either to sell specified foodstuffs, or to consign specified foodstuffs for the purpose of sale or to buy foodstuffs;(e)"dealer" means a person, firm, association of persons, company, institutions, organization or co-operative society approved by Central or State Government engaged in the business of purchase, sale or storage for sale of any one of rice, wheat, pulses, edible oil seeds and edible oils whether or not in conjunction with any other business and includes producers, wholesalers, retailers and commission agent but excludes the cultivators in respect of their own produces;(f)"edible oils" means oil used directly or after processing for human consumption and includes hydrogenated vegetable oils;(g)"importer" means who imports specified foodstuffs from abroad;(h)"licensing authority" means any officer of the State Government notified by that Government in the Official Gazette to exercise the powers and functions of a licensing authority within the local areas as specified in the notification for the purpose of this order;(i)"producer" means a person carrying on the business of milling, expelling, extracting or manufacturing any essential commodity but excludes the cultivators of their own produces;(j)"retailer" means a dealer in any one or all of the specified foodstuffs, who is not a wholesaler;(k)"rice" means any variety of the de-husked, polished or par boiled rice and includes rice equivalent to paddy;Explanation - For the purpose of this sub-clause 68 Kg. of rice shall be considered equivalent to 1 Quintal of paddy;(l)"schedule" means schedules appended to this order;(m)"specified foodstuffs" means rice, wheat, pulses, edible oil seeds and edible oils; and(n)"wholesaler" means a dealer in rice, wheat, pulses, edible oil seeds and edible oils who sells such commodities to other dealers or to bulk consumers;
