Section 2 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2016
2. Definitions.
- In this order, unless the context otherwise requires,-A. "State Government" means the State Government of Andhra Pradesh.B. "Commissioner" means the Commissioner of Civil Supplies, Government of Andhra Pradesh and includes the Director of Civil Supplies, Government of Andhra Pradesh.C. "Collector" means the Collector of the revenue district and includes Joint Collector of the district.D. "Scheduled Commodities" means commodities mentioned in the Schedule-1 to this order.E. "Edible oil seeds" means any oil seeds used for extracting or manufacturing or refining any edible oils for cooking for human consumption and includes hydrogenated vegetable oils other than coconut oil.F. "Edible Oil" means any oil used directly or after processing for human consumption and includes hydrogenated vegetable oils other than coconut oil.G. "Sugar" means any form of sugar containing more than 90% of sucrose including Sugar Candy, Khandasari Sugar or Bura Sugar, Crushed sugar or any form of sugar in crystalline or powdered form.H. "Dealer" means any person, firm, association of persons, company, institution, organization engaged in the business of purchase, movement, sale, supply, distribution or storage for sale of any of the commodities specified in Schedule-I whether as a wholesaler or retailer or commission agent or producer or manufacturer or importer or exporter and whether or not in conjunction with any other business, and includes his representatives or agent.(i)"Wholesaler" means a person who sells scheduled commodities to other dealers, retailers and consumers including bulk consumers directly;(ii)"Retailer" means a person who sells scheduled commodities to consumers directly;(iii)"Commission Agent" means the commission agent having, in the customary course of business as such agent, authority either to sell Scheduled Commodities or to consign Scheduled Commodities for purpose of sale or to buy Scheduled Commodities(iv)Dealer in respect of edible oi 'reeds and edible oils: - A person, who engages himself in the business of purchase, sale or storage for sale of edible oilseeds or edible oils in quantity of more than (5) five quintals of any one or all edible oils including hydrogenated vegetable oils taken together or (30) thirty quintals of any one or all edible oilseeds including groundnut in shell taken together, and includes a manufacturer of edible oils, but does not include Farmers/agriculturalists who stores oil seeds for his personal cultivation or seed purpose.(v)"Producer in relation to edible oils" means a person carrying on the business of expelling, extracting or manufacturing or refining any edible oils:-(a)by buying edible oil seeds for being processed by himself and selling the finished products through a wholesaler or through a commission agent,Or(b)by doing any of the processes of extracting or manufacturing or refining on behalf of another.(vi)"Dealer in Sugar" means a person engaged in the business of purchase, sale and storage for sale of Sugar in quantities of five quintals at any one time, but does not include the undertaking which is engaged in the manufacture or production of sugar and which is registered or licensed under the Industries (Development and Regulation) Act, 1951 or a Khandasari unit licensed under the Khandasari Sugar Manufacturers Licensing Order, 1966.Provided that bulk consumer is defined in sub-clause (ix) of this clause who store more than five quintals of sugar at any point of time shall also be considered as dealer for the purpose of licensing under this order and required to obtain license under this order.(vii)"Bulk Consumer" means a hotel, a restaurant, halwai, an educational institution with hostel facilities, a hospital or a religious or charitable institution, Bakeries, Biscuit manufacturers, Food processing industry, and Confectionery manufacturing unit.I. "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 Vijayawada, Visakhapatnam, Tirupathi and Kurnool Towns, the Assistant Supply Officer concerned and elsewhere (other than the above cities), the Tahsildar having jurisdiction over the place of business;Provided that where a dealer applies for a Composite Licence for conducting both wholesale and retail business, the Licensing Authority empowered to grant wholesale licence shall also exercise the powers in respect of retail licence.Provided further, that each chain of Super Bazaar/Malls in the State would be given wholesale licence where wholesale stocks are stored and each branch of super bazaar/malls would be given a retail licence by the respective Licensing Authorities.
