Section 6 in The Orissa Cement Control Order, 1973
6. Security.
(1)Every person applying for a licence shall, before a licence is issued to him, deposit with the Licensing Authority for each place of business a sum of two hundred rupees by way of security for the due performance of the conditions subject to which the licence is granted to him :Provided that the provision of this sub-clause shall not apply to any co-operative society registered under the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963), applying for a licence under this Order.(2)The security referred to in Sub-clause (1) may be in any one of the following forms, namely :(a)a demand draft on the State Bank of India endorsed in favour of the Licensing Authority;(b)a deposit-at-call-Receipt of the State Bank of India endorsed in favour of the Licensing Authority;(c)Government securities at five per cent below market price or at face value, whichever is less, endorsed in favour of the Licensing Authority;(d)Savings Certificates transferred as provided in Rule 19 of the Post Office Savings Certificates Rules, 1960, to the Governor of Orissa in his official capacity;(e)Treasury receipt endorsed in favour of Licensing Authority;(f)Post Office Savings Bank Pass Book, the account being pledged to the Licensing Authority; and(g)Cash deposit into Government Treasury under head 'Revenue Deposits'.
