Section 2 in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
2. Definitions.
- In this Order, unless the context otherwise requires-(a)"Certificate" means the Registration Certificate issued under Clause 4;(b)"Commission agent" means a commission agent having in the customary course of business as such agent, authority to sell tea, or to consign tea for the purposes of sale or to buy tea.(c)"Dealer" means a person engaged in the business of purchase, sale or storage for sale of tea in quantities exceeding [three] [Substituted vide Notification No. 8886/25.3.1986.] thousand kilograms of tea at any time and includes a broker, commissioner agent, manufacturer and a warehouse keeper;(d)"Form" means a Form appended to this Order;(e)"Registering Authority" means the Collector of the district or any other officer not below the rank of Sub-divisional Officer as may be authorised by him in this behalf;(f)"State Government" means the Government of Orissa;(g)"Tea" means the plant Camellia Sinensia (L) O. Kuntze as well as all varieties of the product known commercially as tea made from the leaves of the said plant including green tea;(h)"Warehouse keeper" means a person who owns or maintains a warehouse wherein tea is stored for the purposes of sale either by auction or otherwise;(i)"Year" means financial year;(j)Words and expressions used but not defined herein shall have the meaning respectively assigned to them in the Tea Act, 1953 (Act 29 of 1953).
