Section 2 in The U.P. Scheduled Commodities (Regulation of Distribution) Order, 1989
2. Definitions.
- In this Order, unless the context otherwise requires-(a)"Adult" means any person who has completed the age of five years and "child" means any person who has not completed that age;(b)"Authorised Retail Distributor" means a person appointed as such by the District Magistrate, City Magistrate or Sub-Divisional Magistrate for sale of Scheduled Commodities that may be supplied by the Government directly or through some agency;(c)"District Magistrate" includes an officer authorised in-writing by the District Magistrate to perform all or any of his functions under this Order;(d)"Scheduled Commodity" means a Commodity and the products thereof specified in Schedule I appended to this Order which is supplied directly or indirectly by the State Government for distribution to identity card holders, at a price fixed, from time to time, by the Central or the State Government or any authority or officer of such Government or the manufacturer, as the case may be, in respect of such commodity;(e)"Food Officer" means the Regional Food Controller, the District Magistrate, District Supply Officer or any other officer authorised by the State Government in this behalf;(f)"Holder" in relation to an identity card, means the person whose name or designation appears as such on that identity card;(g)"House-hold" means the individuals who are held together in the same house and normally eat food prepared in the same kitchen;(h)"Identify Card" or "card" means a card issued under clause 10 of this order or issued under Clause 8 of the Uttar Pradesh Foodgrains and other Essential Articles Distribution Order, 1977;(i)"Qualified Resident" means a person resident of any part of the State of Uttar Pradesh and authorised under general or special order of the State Government for the time being in force, to receive an identity card on behalf of himself or a household and/or establishment;(j)"Regional Food Controller" includes any officer authorised in writing by the Regional Food Controller to perform all or any of his functions under this Order;(k)["Town" means any area included in a city as defined in the Nagar Mahapalika Adhiniyam, 1959] [Now U.P. Municipal Corporation Act, 1959, by U.P. Act No. 12 of 1994.]or a municipality, cantonment, notified area or town area;(l)"Unit" means quality of Scheduled Commodities which an adult is entitled to receive or double the quantity which a child is entitled to receive in a month;(m)"Form" means a form set forth in Schedule II of this Order.
