Section 2 in Orissa Public Distribution System (Control) Order, 2008
2. Definitions.
- In this Order, unless the context otherwise requires-(a)"Above Poverty Line Ration Card" means ration card issued to families not identified as 'Below Poverty Line' or 'Antyodaya' beneficiaries;(b)"Act" means the Essential Commodities Act, 1955 (10 of 1955);(c)"Agent Wholesaler" of Oil marketing company means a Wholesaler appointed by an Oil marketing company to obtain Kerosene from such company for sale to retailers and/or sub wholesalers under the Public Distribution System;(d)"Annapurna Card" means card issued to those persons selected under Annapurna Scheme;(e)"Antyodaya Ration Card" means ration card issued to those families selected under Antyodaya Anna Yojana;(f)"Appellate Authority" means any authority appointed by the state Government to exercise the powers of the appellate authority under this order;(g)"Below Poverty Line Ration Card" means ration card issued to those families identified as 'below poverty line' in accordance with instructions issued from time to time by the State Government;(h)"Dealer" means any person, firm, association of persons, company, Panchayati Raj Institution, Urban Local Body, Co-operative Society, Women Self Help Group, Forest Protection Committee, Self Help Group or any other institution carrying on business on wholesale or retail basis in the purchase, storage, sale and/or distribution of essential commodities meant for distribution under the Public Distribution System. The term "Dealer" includes wholesaler/sub-wholesaler/retailer and storage agents;(i)"Fair Price Shop" means a shop being operated under a licence issued to a retailer to distribute/sell essential commodities under this order to the consumers under Public Distribution System;(j)"Government" means the State Government of Orissa;(k)"Licensing Authority" means an officer appointed by Government to exercise the powers and perform the duties of licensing authority under this order;(l)"PDS Commodities" means commodities allocated by or in accordance with instructions issued by the State Government for distribution through the Public Distribution System;(m)"Place of Business" means the place where a dealer stores, sells or distributes any of the essential commodities;(n)"Public Distribution System" (PDS) means the system for distribution to the ration card holders of essential commodities such as rice, wheat, sugar, kerosene and such other commodities as may be made available by the Central/State Government for distribution through such system of distribution of commodities.(o)"Ration card" means a document issued under an order or authority of the State Government for the purchase of essential commodities under the Public Distribution System by the families of APL, BPL, Antyodaya Anna Yojana, Annapurna scheme and for any specific objective under any Central or State Government scheme as prescribed by Government.(p)"Retailer" means a dealer who purchases PDS commodities from a Wholesaler and stores and sells these commodities to consumers;(q)"Storage Agent" means an agent appointed by the Orissa State Civil Supplies Corporation for transportation and/or storage of PDS commodities for and on behalf of the said corporation for their eventual distribution through the Public Distribution System;(r)"Sub-wholesaler" in Kerosene means a dealer other than agent wholesaler of Oil company and a retailer;(s)"Wholesaler" means a dealer who stores and sells PDS commodities to another wholesaler or retailer, and includes a sub-wholesaler or a storage agent;(t)"Working hour" means the hours or period prescribed by the Government or the licensing authority during which the dealer has to keep his premises open for transaction;
