Section 2 in The West Bengal Anti-Profiteering Act, 1958
2. Definitions.—
In this Act, unless there is anything repugnant in the subject or context,—(a)“dealer” means any person carrying on the business of selling any scheduled article, and includes a producer, importer, wholesaler 1[storage] or retailer;(b)“importer” means any person who brings any scheduled article into the State of West Bengal from any place outside the State for the purpose of sale in the State;(c)“producer” means a person engaged in the production, manufacture or processing of any scheduled article;(d)“profiteering”, with its grammatical variations and cognate expressions, means the sale by a dealer of any scheduled article at a price or rate higer than that fixed under section 3;(e)“retailer” means a person who sells any scheduled article to a consumer not baing a dealer;(f)“scheduled article” means an article specified in the First Schedule; and(ff)“storager” means any person who keeps in store on his own account or on account of any one else, and not for own consumption, any scheduled article.(g)“wholesealer” means a dealer who sells any scheduled article to any other dealer, and includes a broker, commission agent or any other agent having authority to sell any scheduled article belonging to his principal.
