Section 2(a) in The Abolition Of Jagirs And Land Reforms Act, 1953 (Bhopal)
(a)"deal" means to carry on the business of selling "Khaddar" or "Khadi" wholesale or retail, but does not include the sale by an educational or other institution imparting instructions or training in spinning and weaving of "Khaddar" or "Khadi" produced by it, and the expression "dealer" shall be construed accordingly;
