Section 2 in The Orissa Petroleum Products (Sale by Retail Outlets) Order, 1978
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"dealers" in relation to a retail outlet means any person who carries on, directly or otherwise, the business of sale, or storage for purposes of sale of petroleum products in retail outlet and includes his representative or agent;(b)"petroleum products" means any of the petroleum products mentioned below, namely :(i)aviation spirit;(ii)aviation turbine oil;(iii)motor spirit;(iv)high speed diesel oil;(v)light diesel oil;(vi)Lubricants and greases including base oils;(vii)wax of all grades;(c)"oil distributing companies" means the companies specified under Part I of the First Schedule to the Petroleum Products (Supply and Distribution) Order, 1972;(d)"retail outlet" means a filling station-in which one or more dispensing pumps have been provided and where a petroleum product is sold in retail.
