Section 2 in The Orissa Declaration of Stocks and Prices of Essential Commodities Order, 1973
2. Definitions.
- In this order unless the context otherwise requires-(a)"Dealer" means any person carrying on business of selling any essential commodity, and includes a producer, importer, [wholesaler] [Inserted vide Orissa Gazette Extraordinary No. 136/2.2.1978.-S.R.O. No.87/78/27.1.1978.] or retailer;(b)"Producer" means a person engaged in the production, manufacture or processing of any essential commodity in the State of Orissa but does not include a cultivator or landlord;(c)"Controller" means Director, Joint Director, Deputy Director and Assistant Directors of Food, Civil Supplies Officers, Assistant Civil Supplies Officers in the Supply Department, Government of Orissa within their respective jurisdictions and includes such other officers of the State Government as may be authorised by the State Government by notification, in the Official Gazette to perform all or any of the functions of the Controller under this Order in respect of such areas as may be specified in the notification;(d)"Collector" means an officer appointed as such to remain in charge of any of the revenue district of the State;(e)"Essential commodity" means any of the commodities specified in the Schedule;(f)[ "Retailer" means a dealer in any one or all of the essential commodities who is not a wholesaler;] [Substituted vide Orissa Gazette Extraordinary No. 29/ 21.7.1995 Notification No. No, 18541-PL-1-77/95/4.7.1995.](g)[ "Schedule" means the Schedule to this Order;] [Substituted vide Orissa Gazette Extraordinary No. 29/ 21.7.1995 Notification No. No, 18541-PL-1-77/95/4.7.1995.](h)[ "Wholesaler" means a dealer in any one or all of the essential commodities who sells such commodities to other dealers.] [Substituted vide Orissa Gazette Extraordinary No. 29/ 21.7.1995 Notification No. No, 18541-PL-1-77/95/4.7.1995.]
