Section 2 in The Vegetable Oil Products Control Order, 1947
2.
In this Order unless there is anything repugnant in the subject or context,-(a)"controller" means person appointed as the Vegetable Oil Products Controller for India by the Central Government and includes any person authorised by the Controller to exercise all or any of the powers of the Controller under this Order;(b)"dealer" means a person carrying on business in the purchase, or distribution of any vegetable oil product;(c)"produce" means a person carrying on the business of manufacturing any vegetable oil product;(d)"recognised dealer" means a dealer recognised as such by the Controller for the purposes of this Order;(e)[ "Vegetable Oil Product" means any vegetable oil subjected to a process of hydrogenation or interesterification or partial hydrogenation and winterisation in any form or an admixture thereof with any other substance for edible purposes or by any other process declared by the Central Government by notification meant for edible purposes.] [Substituted by Notification No. G.S.R. 138 (E), dated March 15, 1995.]
