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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in Orissa Public Distribution System (Control) Order, 2008

(1)Every dealer shall, before a licence is issued to him, deposit an amount mentioned below by way of security in favour of the Licensing Authority in the manner hereinafter stated for each place of business as specified below :
For wholesaler. ... Rs. 10,000.00
For retailer. ... Rs. 1,000.00
Provided that no additional security deposit shall be payable by the Gram Panchayat Licensees in respect of additional 'Sale Centres' operated within the Gram Panchayat area/or convenience of Consumers.