Section 2 in The Orissa Prohibition of Withholding from Sale of Essential Commodities Order, 1977
2. Definition.
- In this Order, unless the context otherwise requires-(a)"Collector" means the Collector of revenue district and includes the Additional District Magistrate;(b)"dealer" means a person engaged in the business of purchase, sale or storage for sale either wholesale or retail of any one or all of the essential commodities :Provided that a cultivator or landlord shall not be deemed to be a dealer in respect of any essential commodity which is the produce of the land cultivated or owned by him;(c)"essential commodities" means the commodities specified in the Schedule;(d)"producer" means a person carrying on business of milling, expelling, extracting or manufacturing any essential commodity;(e)"retailer" means a dealer in any one or all of the essential commodities who is not a wholesaler;(f)"Schedule" means a Schedule appended to this Order;(g)"wholesaler" means a dealer in any one or all of the essential commodities who sells such commodities to other dealers.
