Section 7 in Bihar Trade Articles (Licenses Unification) Order, 1984
7. Deposit of Security.
- Every dealer [except the dealer of Public Distribution System] [Inserted by G.S.R. 47 dated 17.10.1985.] applying for a licence shall, before such licence is issued to him, deposit with the Licensing Authority the sum specified below in cash by way of security for the due performance of the terms and conditions of the licence issued to him :-(i)for wholesale licence-Rs. 750;(ii)for retail licence-Rs. 300;Provided that if the applicant for the grant of a licence as a dealer is a Cooperative Society registered under the Bihar Co-operative Societies Act, the amount of security to be deposited by it shall be equal to one-fourth of the amounts mentioned above:[Provided that the specified cash amount shall be deposited in the treasury under the budget head [088-Social Security and Welfare-Civil Supplies-Amount of Security Deposit.] [Inserted by G.S.R. 47 dated 17.10.1985.] This amount shall be treated as permanent security money during the entire period of the trading activity of the licensees. It shall be pledged in favour of the Licensing Authority and the Licensing Authority may in his discretion refund the money to the dealer on account of the closure of the trade or any other reasons.]
