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State of Odisha - Section

Section 3 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008

3. Licensing of Dealers.

(1)No person shall carry on business as a dealer after the expiry of a period of fifteen days from coming into force of this order except under and in accordance with the terms and conditions of license granted in this behalf by the licensing authority for a period of one year or part thereof.
(2)For the purpose of this clause any person who stores any one or all of the specified commodities as mentioned below at any one time shall unless its contrary is proved, be deemed to be carrying on business as a dealer.
(i)All the pulses taken together in quantity exceeding 10 quintals and/or any one or all edible oilseeds taken together including groundnut in shell in exceeding 10 Quintals and/or any one or all edible oils taken together exceeding 5 Quintals.
(ii)Wheat of all varieties exceeding 5 Quintals.
(iii)Rice of all varieties taken together exceeding 10 Quintals.
(3)
(i)Every person who intends to carry on the business as a dealer, shall make an application to the licensing authority in the form specified in Schedule-I accompanied with requisite free deposited into the Government Treasury to the credit of the State Government through treasury challan in that behalf.
(ii)The license fees shall be-
a. For producer - Rs. 2,000.00
b. For wholesaler - Rs. 500.00
c. Retailer - Rs. 100.00
(iii)A separate license shall be obtained for each place of business.
(iv)It shall be the duty of the holder of license to immediately obtain from the licensing authority a duplicate of the license issued to him if the same is lost, destroyed or defaced.
Explanation - "Year" for the purpose of this clause shall mean the financial year beginning on the 1st day of April.