Section 3(2) in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
(2)For the purpose of this clause, dealer [& producer] [Substituted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] who stores any trade article at any one time in quantities exceeding the limits prescribed in sub-clause (1), shall unless the contrary is proved by him, be deemed to be carrying on business as a dealer [and producer] [Substituted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] and to store the same for the purpose of sale.
