Section 2(a) in The U.P. Kerosene Control Order, 1962
(a)"agent" means an agent appointed by an Oil Company for distribution of [kerosene to distributor or to retail dealers] [Substituted by Notification No. 1367-XXIX-7 88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990, for the words 'kerosene to retail dealers'.] and holding licence in Form III;(aa)[ "Distributor" means a person holding a licence in Form III-A to take Kerosene delivery from an agent for distribution thereof to retail dealers, and to such other persons as directed by the Licensing Authority;] [Inserted by Notification No. 1367-XXIX-7-88 (KO)/89-CA-10/1955-O/1962-AM-13/1990, dated 10th May, 1990.]
