Section 2(e) in The Packaged Commodities (Regulation) Order, 1975
(e)"dealer" in relation to any commodity in packaged form, means a person who, or a firm or a Hindu undivided family which, carries on, directly or otherwise, the business of being, selling, supplying or distributing any such packaged commodities whether for cash or for differed payment or for commission, remuneration or other valuable consideration, and includes a commission agent who carries on such business on behalf of any principal, but does not include a manufacturer or manufacturers of any commodity which is sold or distributed in packaged form except where such commodity is sold by such manufacturer [or any person other than a dealer] [Added by Notification No. SO 520 (E), dated 2.8.1976.];
