Section 2(e) in Bihar Trade Articles (Licenses Unification) Order, 1984
(e)"dealer" means a person, a firm, an association of persons or a Cooperative Society other than a National and State-level Co-operative Society, engaged in the business of purchase, sale or storage for sale of any trade article whether or not in conjunction with any other business and includes his representative or agent but does not include-(i)a person who holds or is in possession of agriculture land under any tenure or any capacity and on which he raises or has raised crop of foodgrains, oilseeds or whole pulses;(ii)a manufacturer of sugar;(iii)[ Hawkers engaged in the purchase and sale of non-controlled cloth; [Substituted by G.S.R. 47 dated 17.10.1985.]
