Section 1 in Removal Of (Licensing Requirements, Stock Limits And Movement Restrictions) On Specified Foodstuffs Order, 2002
1. Short Title, Extent and Commencement.-
(a)This Order may be called the Removal of (Licensing Requirements, Stock Limits and Movement Restrictions) On Specified Foodstuffs Order, 2002.(b)It extends to all the States and Union Territories of India(c)It shall come into force after thirty days from the date of Publication in the Official Gazette.[2. Definitions.- "Dealer" means any person engaged in the business of purchase, movements, sale, supply, distribution or storage for sale of any of the commodities specified in clause 3 whether as a wholesaler or retailer or producer or manufacturer or exporter or importer and whether or not in conjunction with any other business and includes his representative or agent but does not include a producer or manufacturer or importer or exporter of sugar.] [Substituted by Notification No. G.S.R. 490(E) dated 16.6.2003 (w.e.f 15.2.2002)]
