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State of Uttar Pradesh - Section

Section 2 in The U.P. Fertilizer (Distribution) Order, 1974

2. Definitions.

- In this Order, unless the context otherwise provides -
(a)"Enforcement Officer" means the District Magistrate, Sub-divisional Magistrate, Tehsildar, Naib-Tehsildar, Deputy Director, Agriculture, District Agriculture Officer, and Additional District Agriculture Officer, Block Development Officers, Deputy Registrar, Co-operative Societies, Assistant Registrar, Co-operative Societies, Deputy Cane Commissioner, District Cane Officer or any Police Officer not below the rank of Sub-Inspector within their respective jurisdictions;
(b)"fertilizer" shall have the same meaning as in the Fertilizer (Control) Order, 1957 issued by the Government of India, Ministry of Agriculture under S.R.O. 1391, dated April 23, 1957, as amended from time to time;
(c)"registered dealer" means a person holding a valid certificate of registration granted or deemed to have been granted under the said Fertilizer (Control) Order, 1957.