Section 2 in The Light Diesel Oil (Fixation of Ceiling Prices) Order, 1973
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"dealer" means a person carrying on the business of selling Light Diesel Oil, whether wholesale or retail and whether in conjunction with any other business or not any includes-(i)his representative or agent; and(ii)an oil company making wholesale supply from it storage or selling point;(b)"declared price" in relation to Light Diesel Oil sold in any area in the State means the maximum selling price declared in accordance with the provisions of Clause 3-(1)by the State Government or District [* * *] [Omitted by Notification, dated 30.6.1973.] or(2)by such officer as the State Government may empower in this behalf, as the price at which the Light Diesel Oil is to be sold by the dealer in that area from the date of commencement of this order or from the date of declaration of price by any of the aforesaid authorities;(c)the expression "Light Diesel Oil" shall have the meaning assigned to it in Item No. 9 of the First Schedule to the Central Excises and Salt Act, 1944 (1 of 1944).(d)"Schedule price" in relation to Light Diesel Oil sold in any area in the State means the price of Light Diesel Oil at the nearest main port or the refinery, as the case may be, as indicated in Schedule appended to this Order;(e)[ "State" includes a Union territory; [Inserted by Notification, dated 30.6.1973.](f)"State Government" in relation to a Union territory, means the Administrator thereof appointed by the President under Article 239 of the Constitution.]
