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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962

(3)Every such application shall be accompanied by a treasury challan showing cash deposit of Rs. 500 (Five hundred) by the applicant under the head "Earnest Money-Revenue Deposit' in the name of Divisional Forest Officer as advance security deposit. The applicant shall also simultaneously furnish a certificate of solvency for a sum calculate lit the rate of 10 (ten) per bag for the stipulated number of bags for the respective unit granted by a Revenue Officer not below the rank of a Sub-divisional Officer if the agent has landed property at a place wherein the Orissa Public Demands Recovery Act, 1962 is in force, or a Bank Guarantee for equivalent amount.