Section 2 in The Removal of Licensing Requirements, Stock Limits and Movement Restrictions on Specified Foodstuffs Order, 2016
2. Definitions.
- In this Order, unless the context otherwise requires, -(a)"Act" means the Essential Commodities Act, 1955 (10 of 1955);(b)"Central Government" means the Ministry of Consumer Affairs, Food and Public Distribution, Department of Consumer Affairs;(c)"dealer" means any person engaged in the business of purchase, movement, sale, supply, distribution or storage for any of the commodities specified in clause 3, whether as a wholesaler or retailer or producer or manufacturer or importer or exporter and whether or not in conjunction with any other business, and includes his representative or agent but does not include a producer or manufacturer or importer or exporter of sugar; and(d)"State Government", in relation to a Union territory, means the administrator thereof.
