Section 10(iii) in The U.P. Kerosene Control Order, 1962
(iii)[ (a) Each applicant for grant of a licence under this Order shall within a week of the demand and before issue of the licence, furnish a security of [Rs. 1,000 (Rupees One thousand) in the case of an agent, Rs. 500 (Rupees Five hundred) in the case of a distributor and] [Inserted by U.P. Kerosene Control (Eleventh Amendment) Order, 1980 (w.e.f. 15.9.80.)] Rs. 100 in the case of a retail dealer in the form of fixed deposit in a post office duly pledged to the licensing authority for the compliance of the provisions of the said Order and performance of the terms and conditions of the licence:
