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State of Odisha - Section

Section 7 in Orissa Public Distribution System (Control) Order, 2008

7. Period of licence and fees chargeable.

(1)Every licence granted under this order shall, unless revoked or expired earlier be valid for a period of one year or part of a year and may be renewed for a period of one year or a part of a year at a time on application.Explanation. - 'Year' means the financial year commencing on the 1st day of April and ending on the 31st day of March of the succeeding year.
(2)The fees chargeable in respect of each licence for a period of one year or part thereof for each individual item of PDS commodity shall be as specified below :
  For Wholesaler For Retailer
For issue of licence Rs.5,000.00 Rs.500.00
For renewal of licence Rs.5,000.00 Rs.500.00
For issue of duplicate licence Rs.2,500.00 Rs.250.00
(3)The fees specified above shall be deposited in the Government Treasury by a challan to the credit of the State Government under the head "Revenue Deposit".
(4)The application shall be accompanied by a receipted treasury challan in token of payment of prescribed fees.