Section 2 in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
2. Definitions.
- In this order, unless the context otherwise requires:(A)"Collector" means the Collector of the district and includes the Joint Collector in the district and the Chief Rationing Officer in the twin cities of Hyderabad and Secunderabad.(B)"Commissioner" means the Commissioner of Civil Supplies, Government of Andhra Pradesh and includes the Director of Civil Supplies, Government of Andhra Pradesh;(C)"Pulses" means those indicated in Schedule-1 to this Order, including Red gram (Tur), Black gram (Urad), Green gram (Moong) and Bengalgram (Gram) - whole gram and split dais thereof;(D)"Dealer" means:- A person engaged in the business of purchase, sale and storage for sale of any pulses exceeding ten quintals of all pulses taken together at any one time, namely:-(i)"Wholesaler" means a person who sells pulses (whole or split) to a retailer and consumes including bulk consumers directly;(ii)"Retailer" means a person who sells pulses (whole or split) to consumers directly;(iii)"Producer" means a person carrying on the business of milling of any of the pulses;(a)by buying pulses for being processed by himself and selling the finished products to a wholesaler or through a Commission agent; or(b)by doing any of the processes of milling or manufacturing on behalf of another.(E)"Commission Agent" means the Commission Agent having, in the customary course of business as such agent, authority either to sell goods or consign the goods for the purpose of sale of to buy goods;(F)"Bulk Consumer" means a hotel, a restaurant, halwai, super bazar, an educational institution with hostel facilities, a hospital or a religious or charitable institutions;(G)"Super Bazar" means where all the commodities required by consumers are sold under one roof and there can be a chain of such outlets either in the same city/town or in different cities/towns.(H)"Cities"(i)"Category A City" ; means a city, included as Category A city in the Schedule-II to this Order having a population of 10 lakhs and more;(ii)"Category B City"; means a city, included as category B city in the Schedule-II to this Order having a population of 3 lakhs and more but less than 10 lakhs;(iii)"Category C City"; means other cities or other areas with a population below 3 lakhs.(I)"Population" means population as determined in 2001 census.(J)"Primary Mandis" means a mandi where a farmer initially sell their produce.(K)"Licensing authority" means:-(i)In relation to wholesalers, the District Supply Officer of the district concerned or such other Officer not below the rank of a Revenue Divisional Officer as the State Government may so appoint having jurisdiction over the place of business; and(ii)in relation to retailers in twin cities of Hyderabad and Secunderabad, Vijayawada and Visakhapatnam towns and also Rangareddy District with urban agglomeration, the Assistant Supply Officer concerned and else where (other than above cities/ urban agglomeration), the Tahsildar having jurisdiction over the place of business;Provided that where a dealer applies for a Composite License for conducting both wholesale and retail business, the Licensing Authority empowered to grant wholesale license shall also exercise the powers in respect of retail licence.Provided that each chain of Super Bazaar in the State would be given wholesale licence where wholesale stocks are stored and each branch of super bazaar would be given retail licence by the respective Licensing Authorities.
