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State of Odisha - Section
Section 5 in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963
5. [ Period of licence and fees chargeable. [Substituted vide Notification No. 28475/29.9.1984.]
- [(1) Every licence, granted under this order shall, unless revoked or expired, be valid for a period of one year or more but not exceeding five years ending on the 31st day of March and may be renewed for a period of one year or more but not exceeding five years, at a time on an application within thirty days before the date of expiry of such licence.]Explanation - "Year" means the financial year commencing on the 1st day of April.| For issue of licence | ... | Rs.600.00 |
| For renewal of licence | ... | Rs.300.00 |
| For issue of duplicate licence | ... | Rs.300.00] |