Section 3 in The Orissa Foodgrains Dealers' Licensing Order, 1964
3. Licensing 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)For the purpose of this clause, any person who stores in quantity of ten quintals or more of any one of the foodgrains or twenty-five quintals or more of all the foodgrains taken together at any one time shall, unless the contrary is proved, be deemed to be carrying on business as a dealer.(3)Without prejudice to the obligation to comply with terms and conditions specified in the licence every licensee, if he is a licensed wholesaler (other than such wholesaler selling wheat products produced in his own licensed roller flour mill) shall if and when required by the licensing authority so to do, sell foodgrains to only such retailers (including himself, if he also sells in retail) as are under the orders of such authority registered with him, and all such sales shall be in accordance with such directions as the licensing authority or any officer authorised by that authority in this behalf may give from time to time.(4)For the purpose of Sub-clause (3), the register of retailers to be maintained by a licensed wholesaler shall be in Form 'D'.Explanation - For the purpose of this clause, a person shall be deemed to be -(a)a licensed wholesaler, if he sells foodgrains to any person other than a consumer;(b)a retailer, if sells foodgrains only to consumers.
