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State of Uttar Pradesh - Section
Section 6 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
6. Deposit of security.
- Every person applying for a licence shall before the licence is issued to him deposit with the Licensing Authority, [security of the value specified below in any form i.e. Demand Draft, National Savings Certificate, 12 Years National Plan Savings Certificates, 12 Years National Defence Certificates, Treasury Receipts endorsed in favour of Licensing Authority, Deposits in Post Office Savings Pass Book Account pledged to the Licensing Authority and Cash Deposits into Government Treasury, etc.] [Substituted by Notification No. Bha. Sa./2/XXIX-Kha-11-124-89, dated 17th May, 1990, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 17th May, 1990, (w.e.f. 31st August, 1989), for the words 'security of the value specified below'.] for the due performance of the conditions subject to which the licence is granted to him.| Rs. | |
| (i) Licence in Form 'B' | 5,000 |
| (ii) Licence in Form 'E' | 2,000 |
| (iii) Licence in Form 'D' | 1,000 |
| (iv) [ Licence in Form 'F' [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.] | 5,000] [Inserted by Notification No. 1961/XXIX-Kha-11-Compo.-77-90, dated 24th July, 1993.] |