Section 2(f) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(f)"Licensed dealer" means a person holding licence in Form 'B', 'D' or 'E' under the [Uttar Pradesh Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989] [Substituted by Notification No. 2025/XXIX-4-5 (13)1994, published in U.P. Gazette (Extraordinary), Part 4, section (Ka), dated 25th January, 1995.];
