Section 2(c) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(c)[ "dealer" means any person, local authority, company, Undivided Hindu Family or Society (including a co-operative society), club, firm, association, commission agent, broker or any other mercantile agent who carries on the business of buying, selling or supplying tendu leaves, directly or otherwise, whether for cash or for deferred payment or for commission, remuneration or for consideration;] [[Substituted by M.P. Act No. 1 of 2008. Prior to substitution it read as under:-
