Section 3 in Orissa Public Distribution System (Control) Order, 2008
3. Licensing of Dealers.
(1)No body shall carry on the business as a dealer in any essential commodity under the Public Distribution System except under and in accordance with a licence issued in that behalf by the Licensing authority;Provided that the provisions of this sub-clause shall not apply to the dealerships directly operated by the Orissa State Civil Supplies Corporation Ltd.;Provided further that a licence obtained under any of the relevant licensing order in force on the date of coming into force of this order shall be valid till the date of its expiry and a fresh licence shall be obtained under this order before expiry of the date of such licence:Provided further that such a licence obtained under any of the relevant licensing order in force on the date of coming into force of this order shall be deemed to be a licence issued under this order from the date of coming into force of this order.(2)A Separate licence shall be required for each place of business dealing with essential commodity under the Public Distribution System;Provided that 'Gram Panchayats' functioning as retail dealers shall not be required to obtain a separate licence for opening 'Sub-centres' for sale within the Gram Panchayat area. In such cases, an endorsement on the license of location of the Sub-centre(s) shall suffice for storage and sale at such Sub-centres;
