Section 2 in The Orissa Foodgrains Dealers' Licensing Order, 1964
2. Definitions.
- In this Order, unless the context otherwise requires-(a)"dealer" means a person engaged in the business of purchase, sale or storage for sale of any one of the food grains in quantity of ten quintals or more at any one time or in quantity of twenty-five quintals or more of all foodgrains taken together,, but does not include-(i)a cultivator who does not engage in the business of purchase, sale, or storage for sale of foodgrains;(ii)a person dealing with foodgrains on Government account;(iii)Food Corporation of India;(b)"Director of Food Supplies" means the Director of Food Supplies appointed by Government;(c)"foodgrains" means any one or more of the foodgrains specified in Scheduled I including products of such foodgrains other than husk and bran;(d)"Form" means a form set forth in Schedule II;(e)"Government" means the State Government of Orissa;(f)"Licensing authority" means an officer appointed by Government to exercise the powers and perform the duties of the licensing authority under this Order; and(g)"Schedule" means a Schedule to this Order.
