Section 2(a) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(a)"Agent" means the Food Corporation of India established under the Food Corporation Act, 1964, or another Corporation, Company, Co-operative Society appointed by the Government to purchase stocks of rice or paddy from a miller or a dealer or a producer directly or otherwise for cash and includes its officers and subagents appointed by such agents;
