- In this Order, unless the context otherwise requires,-(a)"Act" means the Essential Commodities Act, 1955 (10 of 1955);(b)"Controller" means a person appointed as Controller of Seeds by the Central Government and includes any person empowered by the Central Government to exercise all or any functions of the Controller under this Order;(c)"dealer" means a person carrying on the business of selling, exporting or importing seeds, and [includes e-marketeer, an agent of a dealer and e-marketeer] [Substituted 'includes an agent of a dealer' by Notification No. G.S.R. 547(E), dated 2.6.2017. (w.e.f. 30.12.1983)];(d)"export" means to take or cause to be taken out from any place in India to a place outside India;(e)"form" means a form appended to this Order;(f)"import" means to bring or cause to be brought to any place in India from outside India;(g)"Inspector" means an Inspector of seeds appointed under clause 12;(h)"Registering authority" means a licensing authority appointed under clause 11;(i)"seeds" means the seeds as defined in the Seeds Act, 1966 (54 of 1966);(j)"State Government" in relation to a Union Territory means the Administrator thereof by whatever designation known.Dealer In Seeds To Be Licensed
