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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

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

(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.