Section 2(a) in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963
(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;
