Section 3 in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963
3. Licensing of dealers.
(1)No person shall carry on business as a dealer except under and in accordance with the terms and conditions of a licence issued in this behalf by the licensing authority.(2)A separate licence shall be necessary for each place of business.(3)For the purpose of this clause, any person who stores Khandasari or Gur in any quantity exceeding 50 quintals at any one time shall, unless the contrary is proved, be deemed to store the Khandasari or Gur for the purpose of carrying on the business of purchase or sale or storage for sale of Khandsari and Gur.(4)Separate licences shall be necessary for Khandasari and Gur.
