(1) In this Act, unless the context otherwise requires;
(a) Board means the Andhra Pradesh Rural Development Board established under section 3;
(b) Cess means cess levied and collected under section 7;
(c) Dealer means any person who carries on the business of buying, selling, supplying or distributing goods directly or otherwise whether for cash, or for deferred payment, or for commission, remuneration or other valuable consideration, and includes;
(i) a miller;
(ii) a commission agent, a broker, a delcredere agent, an auctioneer or any other mercantile agent, by whatever name called, who carries on the business of buying, selling, supplying or distributing of goods specified in the Schedule on behalf of any principal or principals;
(d) Fund means the Andhra Pradesh Development Fund constituted under section 8;
(e) Government means the Government of Andhra Pradesh;
(f) Goods means the goods specified in the Schedule;
(g) Miller means a person who engages himself in milling operations in any rice mill, oil mill, dall mill, saw mill, ginning mill or a decorticating mill and includes a person who, or the authority which has the ultimate control over the affairs of such mill, and where the said affairs are entrusted to a manager, managing director or managing agent, such manager, managing director, or managing agent;
(h) Notification means a notification published in the Andhra Pradesh Gazette and the word notified shall be construed accordingly;
(i) Prescribed means prescribed by rules made under this Act;
(j) Processing means giving treatment or a series of treatment to the goods to make them fit for use of consumption and includes manufacturing out of such goods;
(k) Regulations means regulations made under this Act;
(l) Rural area means area other than the;
(i) local area included in a municipality;
(ii) local area constituted to be a city;
(iii) area declared as an urban area; and
(iv) place declared to be a cantonment under the Cantonments Act, 1924 (Central Act 2 of 1924);
(m) Schedule means a schedule appended to this Act.