Section 2 in The Pulses, Edible Oilseeds And Edible Oils (Storage Control) Order, 1977
2. Definitions .-In this Order, unless the context otherwise requires,-
(a)[ "bulk consumer" means a hotel, a restaurant, a halwai, an educational institution with hostel facilities, a hospital, or a religious or charitable institution;](b)"category A City" means a city, included as a category A City in the Schedule to this Order, having a population of 10 lakhs and more;(c)"category B City" means a city, included as a category B City in the Schedule to this Order having a population of 3 lakhs and more but less than 10 lakhs, or the capital of a State or a Union territory not included in category A City;(d)["other Areas" means any other place which is not a category A City or category B City;] [ Substituted by S.O. 595(E), dated 21.12.1988 (w.e.f. 21.12.1988).](e)"commission agent" means a commission agent having in the customary course of business as such agent authority either to sell goods, or to consign goods for the purposes of sale or to buy goods;(f)"dealer" means a person engaged in the business of purchase, sale or storage for sale of any pulses, edible oilseeds or edible oils, whether or not in conjunction with any other business and includes his representative or agent;(g)[ "Edible Oil" means any oil used, directly or after processing, for human consumption and includes hydrogenated vegetable oil;] [ Substituted by S.O. 711(E), dated 13.9.1990 (w.e.f. 13.9.1990).](h)[ "population" means population, as determined in the 1981 census;] [ Substituted by S.O. 740(E), dated 17.10.1983.](i)"primary mandi" in relation to pulses and edible oilseeds means a mandi where the farmers initially sell their produce;(j)[ "producer" means a person carrying on the business of milling any of the pulses or expelling, extracting, ] [Substituted by S.O. 64(E), dated 4.2.1978. ][manufacturing or refining] [ Substituted by S.O. 536(E), dated 20.9.1979.][any edible oil,- [Substituted by S.O. 64(E), dated 4.2.1978. ](i)by buying pulses or edible oilseeds for being processed by himself and selling the finished products to a wholesaler or through a commission agent; or(ii)by doing any of the process of milling, expelling, extracting ] [manufacturing or refining] [ Substituted by S.O. 536(E), dated 20.9.1979.][on behalf of another;] [Substituted by S.O. 64(E), dated 4.2.1978. ](k)"pulses" means urd, moong, arhar, massoor, lobia, rajmaha, gram including peas or any other dal whether whole or split with or without husk;(l)"retailer" means a dealer in pulses or in edible oilseeds or in edible oils, who is not a wholesaler;(m)"State Order" means any Order issued by any State Government or a Union territory Administration under the provisions of the Essential Commodities Act, 1955 (10 of 1955), and for the time being in force;(n)"wholesaler" means a dealer in pulses or in edible oilseeds or in edible oils who sells such commodities to other dealers or to bulk consumers.
