Section 3(2) in Bihar Trade Articles (Licenses Unification) Order, 1984
(2)For the purpose of this clause, any person, firm, association of persons or a co-operative society 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 to store the same for the purpose of sale.
