Section 2 in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981
2. Definitions.
- In this Order,-(a)"Act" means the Essential Commodities Act, 1955 (Act No. X of 1955);(b)"authorised officer" means the Commissioner, Food and Civil Supplies, Uttar Pradesh and includes Additional Commissioner, Food and Civil Supplies, Deputy Commissioner, Food and Civil Supplies, Assistant Commissioner, Food and Civil Supplies, Regional Food Controller, Deputy Regional Food Controller, Deputy Regional Marketing Officer, Collector, Additional Collector, Sub-Divisional Officer, District Supply Officer and Tahsildar, authorised in writing by the Commissioner, Food and Civil Supplies, Uttar Pradesh to exercise all or any of his powers under this Order;(c)"consumer trade" means the sale of High Speed Diesel Oil and Light Diesel Oil made by an oil company direct to a consumer for the purposes of being used by such consumer in the activities in which he is engaged or in the vehicles or machinery operated by him either personally or on contract basis and not for purpose of resale;(d)"dealer" means a person engaged in the business of purchase, sale or storage for sale of High Speed Diesel Oil or Light Diesel Oil or both but does not include an Oil Company;(e)"diesel ration card" means a ration card issued under clause 11 by the Collector or an officer not below the rank of Area Rationing Officer authorised in writing in this behalf by the Collector, entitling a person to purchase High Speed Diesel Oil or Light Diesel Oil, or both;(f)"Divisional Commissioner" means the Commissioner of a Division in Uttar Pradesh;(g)"High speed diesel oil and light diesel oil" shall have the meanings respectively assigned to them in Items 8 and 9 of the First Schedule to the Central Excise and Salt Act, 1944 (1 of 1944);(h)"licensee" means a dealer holding a licence granted under the provisions of this Order and includes-(i)his representative or agent; and(ii)a transporter of truck or tank, lorry owner engaged by the dealer or an Oil Company on his behalf for transporting High Speed Diesel Oil or Light Diesel Oil from storage or selling point of an Oil Company to his place of business;(i)"licensing authority" means the Collector of the district and includes the Additional District Magistrate (Civil Supplies) and District Supply Officer;(j)"oil company" means any of the Oil Companies specified below, namely:(1)Indian Oil Corporation Ltd.(2)Hindustan Petroleum Corporation Ltd.(3)Bharat Petroleum Corporation Ltd.(4)The Indo-Burmah Petroleum Company Ltd.(k)"permit" means a permit issued under clause 12 by the authorised officer entitling a person to purchase High Speed Diesel Oil or Light Diesel Oil;(l)"retailer" means a dealer who is not a wholesaler;(m)"State Government" means the Government of Uttar Pradesh;(n)"wholesaler" in the case of Light Diesel Oil means a dealer who deals in light diesel oil exceeding 100 litres in a single transaction and in the case of High Speed Diesel Oil a dealer who sells High Speed Diesel Oil by means of dispensing pumps.
