Section 2 in The U.P. Wheat Products Control and Distribution Order, 1967
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"District Magistrate" includes any officer authorised in writing by the District Magistrate to perform any of his functions under this Order;(b)[ "Food Officer" means the Regional Food Controller, or the District Magistrate and for purposes of clause 5 includes the Superintendent of Police Incharge, Crime Branch (Criminal Investigation Department), Uttar Pradesh, and any other person authorised in this behalf in writing by the said Superintendent of Police.] [Substituted by Notification No. 3736/XXIX-D-65-66, dated 7th June, 1967.](c)"Flour Mill" means a power driven flour mill other than a roller mill;(d)"Regional Food Controller" includes any officer authorised in writing by him to perform any of his functions under this Order;(e)"Roller Mill" means a flour mill in which disintegration of wheat is done by grooved steel or iron roller worked by power;(f)"State Government" means the Government of Uttar Pradesh;(g)"Wheat Products" means suji or rawa-maida, wholemeal atta or resultant atta, produced in a Roller mill or Flour mill.
