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Union of India - Section

Section 2 in The Sugar Control Order, 1966

2. [Definitions. [Inserted by GSR 387(E), dated 22-8-1972.]

- In this Order, unless the context otherwise requires,-]
(a)[ "Bulk consumer" means halwai, sweetmeat seller or a confectioner ;] [Inserted by GSR 387(E), dated 22-8-1972.]
[[(aa)] [Inserted by GSR 1915, dated 6-8-1969.] "Indian Sugar Standard Grades" means the grades represented by the standard sealed samples of sugar in bottles issued by the Director, National Sugar Institute, Kanpur, informing to the standards prescribed by the Indian Standards Institution;]
(b)[ "producer" means a person carrying on the business of manufacturing sugar;] [Relettered by GSR 1915, dated 6-8-1969.]
(c)[ "recognised dealer" means a person carrying on the business of purchasing, selling or distributing sugar, and licenced under the Order relating to licencing of sugar dealers for the time being in force in a State or Union Territory.] [Relettered by GSR 1915, dated 6-8-1969.]