Section 2 in The Orissa (Prevention of) Food Adulteration Rules, 1959
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Prevention of Food Adulteration Act, 1954 (Act 37 of 1954);(b)"contaminated or stale or unwholesome or noxious" means harmful to health or unfit for use by human being;(c)[ "manufacturer" means who prepares any article of food intended for sale and, includes any process or part of a process for making altering, finishing, packing, labelling, or otherwise treating except packing of an article in the ordinary course of retail business.] [Substituted vide Notification No. 25474/16.12.1964.](d)"retailer" means a person who sells to consumers;(e)"retail sale" means sale for the use of consumers'(f)"street hawker" means an itinerant retailer who has no fixed place for the sale of food stuff;(g)"wholesale" means sale for the purpose of retail sale;(h)"wholesaler" means who sells to a retailer;(i)words and expressions used but not defined in these rules shall have the same meaning as are assigned to them in the Act.
