Section 2(18) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(18)"wholesale trade" means sale or purchase of any commodity for purposes other than direct consumption or use by the purchaser; and shall include holding of stocks or warehousing of the specified commodity at any place in the market area or in any market yard for such trade; and any such seller, buyer, holder of stock or warehouse-keeper shall be deemed to be a wholesale trader";
