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State of Odisha - Section

Section 4 in Orissa Kerosene Control Order, 1962

4.

[(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 exceeding five years at a time on an application within thirty days before the date of expiry of such licence.] [Substituted by Notification No. 16382 dated 23.5.1996 (O.G.E.No. 644 dated 24.6.1996)][(1-A) * * *] [Omitted by Notification No. 16382 dated 23.5.1996 (O.G.E.No. 644 dated 24.6.1996).]
(2)[ Every licensee shall, on application to the licensing authority, immediately obtain a duplicate of the licence, if the original is lost, defaced or destroyed] [Inserted by Notification No. 18781 dated 13.8.1966.].
(3)[ The fees chargeable in respect of each licence for a period of one year or per year shall be as specified below :
For issue of licence ... Rs. 600.00
For renewal of licence ... Rs. 300.00
For issue of duplicate licence ... Rs. 300.00]
[Substituted by Notification No. 16382 dated 23.5.1996 (O.G.E.No. 644 dated 24.6.1996).][* * *] [Clauses 4-A and 4-B omitted by Notification No. 16382 dated 23.5.1996 (O.G.E.No. 644 dated 24.6.1996).]