In this order, unless the context otherwise requires -(a)"Collector" includes a Deputy Commissioner of a district;[(a-1) "Consumer" means a person, firm, company, institution, association of persons, Co-operative Society or Organisation who is authorised by the Central or State Government to use Kerosene for cooking or illumination;] [Inserted by Notification No. 21278-dated 27.7.1995 (O.G.E.No. 947 dated 18.8.1995).](b)[ "Dealer" means a person, firm, association of persons, company, institution, organisation or a co-operative society approved by Government Oil Company or Central or State Government or a parallel marketeer and engaged in the business of buying, selling or storage for sale or distribution of Kerosene on wholesale, sub-wholesale or retail basis.] [Substituted by Notification No. 21278-dated 27.7.1995 (O.G.E.No. 947 dated 18.8.1995).](c)"Form" means a Form appended to this Order;[(c-1) "Kerosene" means a middle distillate mixture of hydrocarbons meeting B.I.S. specification No. IS-1459 of 1974 with important characteristics of flash point at a minimum of 35C and smoke point at minimum of 18 mm;] [Inserted by Notification No. 21278-dated 27.7.1995 (O.G.E.No. 947 dated 18.8.1995).](d)"Licensing authority" means the Collectors [and the Additional District Magistrates] [Substituted by Notification No. 21347-dated 6.7.1967.] within their respective jurisdictions and the State Government for the entire State;(e)[ "Government Oil Company" means- [Substituted by Notification No. 21278-dated 27.7.1995 (O.G.E.No. 947 dated 18.8.1995).](i)the Indian Oil Corporation Limited.(ii)the Bharat Petroleum Corporation Limited.(iii)the Hindustan Petroleum Corporation Limited.(iv)the I.B.P. Co. Limited.(v)the Oil and Natural Gas Commission.(vi)the Gas Authority of India Limited.(vii)the Oil India Limited; or(viii)any other Government Company or a Statutory body declared by notification to be a Government Oil Company by the Central Government for the purpose of this order.][(e-1) "Parallel Marketeer" means any person, firm, company, institution, association of persons, co-operative society or organisation carrying on the business of importing, refining, producing, packing, marketing, distributing and selling Kerosene under the parallel marketing system. [Inserted by Notification No. 21278-dated 27.7.1995 (O.G.E.No. 947 dated 18.8.1995).](e-2) "Parallel marketing system" means the system other than the public distribution system under which a person imports, transports, packs, distributes or sells Kerosene under his own arrangement.](f)"Registering authority" means the Controller or any other officer authorised by him in that behalf for the purposes of issuing certificates of registration to retail dealers under Clause 7;(g)"Retail dealer" means a dealer who sells kerosene to persons other than dealers;(gg)[ "Sub-wholesale dealer" means a dealer who buys Kerosene from a wholesale dealer to sell it to retail dealers.] [Inserted by Notification No. 14243-dated 30.5.1985.](h)"Wholesale dealer" means a dealer who buys kerosene to sell it to any other dealer and includes an agent of any oil company.
