Section 3(4) in The Orissa Foodgrains Dealers' Licensing Order, 1964
(4)For the purpose of Sub-clause (3), the register of retailers to be maintained by a licensed wholesaler shall be in Form 'D'.Explanation - For the purpose of this clause, a person shall be deemed to be -(a)a licensed wholesaler, if he sells foodgrains to any person other than a consumer;(b)a retailer, if sells foodgrains only to consumers.
