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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008

5. Deposit of Security.

(1)Every person applying for licence under this Order shall, before such licence is issued to him, deposit the amounts indicated hereunder, with the Licensing Authority for the due performance of the conditions subject to which the licence is granted.
  Wholesale Retail Composite (wholesale + retail)
  Rs. Rs. Rs.
(i) Food grains (viz; Wheat, Pulses and Rice) 2000 1000 1500
(ii) Edible oil seeds and Edible oils 1000 500 700
(iii) Composite (all commodities) 3000 1500 1700
Provided that nothing in this sub clause shall apply to a shop run by the State Government undertaking or a Corporation wholly owned by the State Government under a Government Scheme.
(2)The security may be in the shape of National Defence Certificates, National Savings Certificates and the like pledged, or cash deposited in Government Treasury of the district concerned for due performance of the terms and conditions subject to which the licence is granted to him. Provided that nothing contained in this clause shall apply to the Wholesale Consumers Cooperative Societies, Primary Cooperative Stores and the Gram Panchayats running fair price shops.