- In this order unless the context otherwise requires-(a)"Controller" means the Regional Food Controller and includes an officer authorised in writing by him to exercise all or any of the powers of Controller under this Order;(b)"Enforcement Officer" means the Commissioner, Food and Civil Supplies, U.P., Additional Commissioner, Food and Civil Supplies, U.P., Deputy Commissioner, Food and Civil Supplies, U.P., Assistant Commissioner, Food and Civil Supplies, U.P., Chief Marketing Officer, Food and Civil Supplies, U.P., District Magistrate, Additional District Magistrate, Sub-Divisional Magistrate, Regional Food Controller, Deputy Regional Food Controller, Assistant Regional Food Controller, Secretary, Krishi Utpadan Mandi Samiti), Regional Marketing Officer, Deputy Regional Marketing Officer, District Supply Officer, Town Rationing Officer, Deputy Town Rationing Officer, Area Rationing Officer, Senior Marketing Inspector, Senior Supply Inspector, Supply Inspector, Tahsildar, Naib-Tahsildar or any Police Officer not below the rank of Sub-Inspector, Marketing Inspector;(c)[ "Foodgrains" means any one or more of the Foodgrains specified in Schedule I to the Uttar Pradesh Foodgrains Dealer's (Licensing and Restriction on Hoarding) Order, 1976 including products of such Foodgrains other than husk and bran; [Substituted by Notification No. P-2081/XXIX-Food-5 (44)1989, dated 7th June, 1989, published in U.P. Gazette, (Extraordinary), Part IV, section (Kha), dated 7th June, 1989.](d)"Licensed dealer" means a person holding a valid licence under the Uttar Pradesh Foodgrains Dealer's (Licensing and Restriction on Hoarding) Order, 1976;](e)"Purchase Centre" means a place declared as such by the Controller;(f)"Release certificate" means a certificate in the form set out in Schedule II granted by a Senior Marketing Inspector or a Marketing Inspector incharge of a purchase centre to a licensed dealer in token of his having sold the required quantities of wheat to the State Government;(g)"Schedule" means a Schedule to this Order;(h)"State Government" means the Government of Uttar Pradesh;(i)"Wheat" includes-(i)split wheat;(ii)mixture of wheat with gram or barley in which the proportion of wheat exceeds 4 per cent; or(iii)mixture of wheat with other Foodgrains in which the proportion of wheat exceeds 2 per cent;(j)"Wheat Product" means wholemeal atta, resultant atta, maida, sooji or rawa, bran;(k)"Manufacturer" means a person engaged in the business of milling or processing of wheat or manufacturing foodstuff from wheat.
