Section 2(XI) in The Police Enhanced Penalties Ordinance, 2005
(XI)"dealer" means any person who carries on (whether regularly or otherwise) the business of selling, purchasing, supplying or distributing the goods, transferring the right to use any goods or supplying by way of or as part of any service, any goods directly or indirectly, for cash or for deferred payment, or for commission, remuneration, or other valuable consideration and includes -
