Section 2 in The U.P. Foodgrains (Procurement and Regulation of Trade) Order, 1982
2. Definition.
- In this Order, unless the context otherwise requires,-(a)"Border area" means-(i)the area of sixteen kilometers all along the border of the State adjoining the territory of China; and(ii)the area of sixteen kilometers all along the border of the State adjoining the territory of Nepal;(b)"Collector" means the Collector of a district and includes any officer authorised by him in writing by general or specific order to perform subject to his control, all or any of his functions, under this Order;(c)"Controller" means a Regional Food Controller and includes Deputy Regional Food Controller, Regional Marketing Officer, Deputy Regional Marketing Officer, or Assistant Regional Food Controller;(d)"Enforcement Officer" means the Commissioner Food and Civil Supplies, Uttar Pradesh, Additional Commissioner, Food and Civil Supplies, Uttar Pradesh, Deputy Commissioner, Food and Civil Supplies, Uttar Pradesh, Assistant Commissioner, Food and Civil Supplies, Uttar Pradesh, the Chief Marketing Officer, Food and Civil Supplies, Uttar Pradesh, the District Magistrate or any other Executive Magistrate, Tehsildar or Naib-Tehsildar, Regional Food Controller, Deputy Regional Food Controller, Regional Marketing Officer, Deputy Regional Marketing Officer, Assistant Regional Food Controller, Senior Marketing Inspector, Marketing Inspector, Assistant Marketing Inspector, District Supply Officer, Town Rationing Officer, Deputy Town Rationing Officer, Area Rationing Officer, Senior Supply Inspector, Supply Inspector or any Police Officer not below the rank of Sub-Inspector, within the limits of their respective jurisdictions and any Police Officer not below the rank of Sub-Inspector attached to Commissioner, Food and Civil Supplies;(e)[ "Foodgrains" means wheat, barley, gram, jowar, bajra, maize, pulses or any one or more of the same;] [Substituted by Notification No. P-3861/XXIX-Food-S-7(1)-92, dated 11th December, 1992, published in the U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 11th December, 1992.](f)"Producer" means an individual who has grown foodgrains in the agricultural year concerned in the State;(g)"Purchasing agent" means an agent appointed by the State Government, Controller or Collector in relation to any area for the purchase of foodgrains on State Government account under this Order;(h)"Purchase Centre" means a place declared as such in relation to any area by the State Government or Controller or Collector;(i)"Schedule" means schedule to this Order;(j)"Specified price" means in relation to Grade I of any variety of foodgrains mentioned in the Schedule shall subject to quality cuts specified in the said Schedule be the price as declared by the State Government from time to time;(k)the expressions "dealer", "wholesaler", "Commission agent" and "retailer" respectively shall have the same meanings as in the Uttar Pradesh Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1986 as amended from time to time.(l)[ "Manufacturer" means a person engaged in the business of milling or processing of foodgrains or manufacturing foodstuff therefrom.] [Inserted by Notification No. P-3386/XXIX-Food-5-5 (42)-80, dated 15th Oct., 1987, published in U.P. Gazette (Extraordinary), Part IV. section (Kha), dated 15th October, 1987.](m)[ "Export" means to take or cause to be taken by any means what-soever, out of any place within Uttar Pradesh to a place outside it.] [Inserted by (Seventh Amendment) Order, 1988, vide Notification No. P-1561/XXIX-Food-50-(42)-80, dated 7.5.1988.]
