Section 2 in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963
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 Khandasari or Gur in quantities exceeding 50 quintals at any one time, but does not include an industrial undertaking which is engaged in the manufacture or production of Khandasari or Gur and which is registered or licensed under the Industries (Development and Regulation) Act, 1951;(b)"Form" means a Form set forth in the Schedule to this Order;(c)"licensing authority" means an officer appointed by the State Government to exercise the powers and perform the duties of the licensing authority under this Order;(d)"khandasari" means Khandasari Sugar that is to say sugar in the manufacture of which neither a vacuum pan nor vacuum evaporator is employed;(e)"Gur" means articles commonly known as Gur, Jaggery, Palmyra Jaggery, Shakkar and Rab includes raw sugar and also uncrystallized sugar in any other form comprising original and convertible molasses and other impurity inherent or foreign, prepared by boiling cane or palmyra juice.
